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The Enforcement Directorate (ED) on June 2, 2020, filed a charge sheet against the former Union minister and senior Congress leader P Chidambaram in the money-laundering case pertaining to India International Exchange Limited (INX) Media.
In the crisis due to corona, an e-charge sheet proctored with a password was filed against Chidambaram, his son Karti, his accountant, and others before the court of Special Judge Ajay Kumar Kuhar on 2 June 2020. The special judge has ordered the agency to file a hard copy of the charge sheet as soon as the court starts functioning physically after the crisis.
Besides the senior congress leader P Chidambaram, the charge sheet also included the names of Karti’s chartered accountant S.S. Bhaskararaman amongst others.
The Central Bureau of Investigation arrested P Chidambaram last year on 21 August in the corruption case of INX Media. The Enforcement Directorate on 16th October 2019 arrested the senior leader in a case pertaining to money laundering. However, six days later, on October 22, 2019, the Supreme Court granted him bail on the case which was lodged by the Central Bureau of Investigation. In the case lodged by Enforcement Directorate, he got the bail on 4th December 2019.
On 15th May 2017, the Central Bureau of Investigation has registered its case contending about the irregularities in the Foreign Investment Promotion Board clearance granted to the INX Media group in 2007 in order to receive the overseas funds of Rs 305 crore, when Chidambaram’s was the finance minister in the cabinet. Consequentially the Enforcement Directorate has lodged the case pertaining to money laundering.
At present, both of them (father and son) are out on bail.
In February 2019, the agency attached the properties of his son Karti worth Rs. 54 crores in Spain, The UK, and India.
When Karti Chidambaram was approached on 2 June 2020, he denied speaking about anything until he is served something formal.
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