Money Laundering Case: ED seeks remand of Tahir Hussain for 9 more days

On Saturday, Enforcement Directorate sought further 9 days remand of Ex-Aam Admi Party (AAP) councillor Tahir Hussain, in a money laundering case. The Enforcement Directorate has also booked him for various other fraudulent acts such as cheating, falsification/forgery of documents & criminal conspiracy. Earlier, Hussain was granted 6 days remand by the judicature.

Amitabh Rawat, Additional Sessions Judge, Karkardooma Court complex has reserved the order on ED remand application till Monday (Sept 7) & has sent Hussain to Tihar Jail under Judicial custody.

ED had produced Hussain through video conference on Saturday & had submitted that it had got accused's physical custody on Aug 31 instead of Aug 29 due to several formalities & medical testing of him.

Meanwhile, LAwyer KK Manon, appearing for Hussain strongly opposed the ED's remand application citing various judgement in this regard.

Lawyer's Amit Mahajan & Naveen Kumar Matta appearing for ED while seeking more days remand of Tahir submitted that Hussain has entered into a criminal conspiracy by fraudulently transferring money from the accounts of many companies. The money so obtained are proceeds of crime which were then used for committing various other scheduled offences. We need further remand of him to confront him with several documents etc, the ED stated in its plea.

Earlier, ED submitted that accused has also been arrested earlier in connection with northeast Delhi violence case. Lawyers representing ED also submitted that scheduled offences are attracted in the present case & it is suspected case of money laundering.

The lawyers also submitted that ED has also conducted searches at various premises & several incriminating documents & digital devices were recovered & seized from the accused's possessions.

The plea reads, "Whatsapp chats, bogus invoices & other incriminating documents have been recovered".

Recently, a Delhi Court took cognizance on a charge sheet filed against AAP suspended councillor Tahir Hussain & others in IB staffer Ankit Sharma murder case. According to the Delhi Police, Tahir Hussain is one of the prime accused in connection with North East Delhi Violence held in Feb 2020. 

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