July 04, 2019:
The court took up the case as Zardari's physical remand ended on Tuesday.
Zardari
An accountability court here on Tuesday granted National Accountability Burea (NAB) 13-day physical remand of Pakistan People's Party (PPP) co-chairman & former President Asif Ali Zardari in a money laundering case worth Rs 4.4 billion.
The court took up the case as Zardari's physical remand ended on Tuesday.
The PPP leader's physical remand was extended by 11 days on June 21, after which he was supposed to be presented in the accountability court today.
He was arrested in the Park Lane case on Monday, days after he withdrew his interim bail applications filed with the Islamabad High Court (IHC).
Zardari was also arrested by the anti-graft body earlier on June 10 in the fake accounts case.
Meanwhile, speaking to media personnel in an informal mapppnner outside the accountability court post-hearing, Zardari, criticised the federal government, saying "now that they are taxing cars, it seems like there's a razor in the monkey's hands",
"The NAB [National Accountability Bureau] didn't arrest me. I actually turned myself in," he added.
Commenting on how arrests of the opposition leaders would continue, the PPP leader said: "We will persistently fight & we are doing so even after turning ourselves in."
The Park Lane Estate company is a Karachi-based real estate firm. The anti-graft watchdog had initiated an inquiry against him & his son, Bilawal Bhutto Zardari, on charges that they illegally transferred forest land to the firm in collusion with some government officials. Bilawal was given a clean chit in the case on June 12.
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