Court believes Jaitley's plea that he is a man of integrity, makes Kejriwal an Accused for Defaming him

March,10,2016: A Delhi court on Wednesday summoned Delhi Chief Minister Arvind Kejriwal and five other Aam Aadmi Party leaders on a defamation complaint filed by Finance Minister Arun Jaitley in connection with alleged corruption in the Delhi and District Cricket Association (DDCA).

Summoning all the accused persons, Chief Metropolitan Magistrate Sumit Dass asked them to appear before the court on April 7.

The court summoned Mr. Kejriwal and AAP leaders Ashutosh, Kumar Vishwas, Raghav Chaddha, Deepak Bajpyee and Sanjay Singh after recording the statements Mr. Jaitley and his other witnesses in support of the allegation of defamation.

Mr. Jaitley said in his evidence that he did not receive a single rupee from DDCA on any account during his presidential term between 1999 and 1913.’

"Between December 1999 and December 2013, I was the president of DDCA. I discharged my functions lawfully and with utmost integrity. During my entire tenure I have not received directly or indirectly a single rupee from DDCA on any account whatsoever. I have not even charged any amount towards expenditure,’’ Mr. Jaitley said in his evidence.

The court also examined, among others, Rajat Sharma, chairman and editor-in-chief of India TV, as a witness in support of Mr. Jaitley. He said that he was very disturbed about the reputation of the complainant (Mr. Jaitley) when I saw the allegations by the accused persons that Rs. 57 crore had been siphoned off during his tenure as DDCA president.

Mr. Jaitley has sought prosecution of Mr. Kejriwal and the other AAP leaders for allegedly defaming him and his family by accusing him of taking illegal pecuniary benefit from DDCA when he was heading it. Hindu

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