Anti Corruption Branch in Delhi registers Three FIRs against CM Arvind Kejriwal

June,2,2017:

Kejriwal allegedly granted contracts for construction of roads and sewer lines in Delhi, to his brother-in-law Surender Bansal.

Anti Corruption Branch (ACB) today informed Delhi Court that it has lodged three separate FIRs on a criminal complaint filed against the Chief Minister Arvind Kejriwal and others in an alleged PWD scam.

Metropolitan Magistrate directed Assistant Commissioner of the ACB to assess the threat perception on the complainant Rahul Sharma once again after he informed court that the two unknown bikers recently fired gunshots at him.

Court was informed that three FIRs were registered by ACB on its own on May 8.

Court said that the FIR lodged in relation to the recent attack shows that there were serious threat to the security of the Complainant and directed ACB to file a status report on June 8,2017.

Court was hearing a complaint filed by Sharma, founder of the Roads Anti-Corruption Organisation (RACO) seeking direction to the police to lodge FIR against  Kejriwal, his brother-in-law Surender Bansal, proprietor of a construction firm, and the public servant for alleged irregularities in the grant of the contracts for the roads and the sewer lines in Delhi.

Bansal had passed away.