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Son of former Union Finance Minister P Chidambaran, Karti Chindambaram has been remanded for five days CBI custody by a Delhi court in the INX Media case.
Karti’s remand has been sought by CBI for 15 days because he has been evasive in his response and has given statements which are contradictory to the evidence. According to the sources, Karti was arrested by CBI from Chennai airport early during the day on his return from London and brought to Delhi immediately.
Senior Advocate Abhishek Manu Singhvi, appearing for Karti told the court that “his arrest was politically motivated and refuted the CBI’s submission that he was CBI’s submission that he was not cooperating in the case”.
It been also submitted by the advocate that Karti didn’t had any connection with Strategic Consulting Pvt. Limited which allegedly received kickbacks and that he has always been cooperating with CBI and the ED.
Karti has submitted before the court that “I am not a “Hindustan Leaver”, I am a “Hindustan Returner”.” It is be noted that the CBI had registered an FIR in May 2017.
The CBI, which interrogated Karti several times earlier, accused him of receiving kickbacks from the television company INX Media to get Foreign Investment Promotion Board (FIPB) clearance to receive overseas fund of over Rs 300 crore. Karti had allegedly used his father’s position for this favour.
After CBI allegation and interrogation, the Income Tax Department started investigating INX Media which roped into Karti’s company called Chess Management Services Pvt. Ltd. “to get the issues resolved” by influencing officials of the FIPB.
The ED had claimed that Chartered Accountant S Bhaskaraman has been assisting Karti in managing the money received through illegal means. Bhaskaraman had been also arrested on February 16 by the ED.
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