On Thursday, the Apex Court rejected the CBI review plea challenging the Bail to Ex-Union Minister P Chidambaram in connection with the INX media case.
A 3-Judge bench headed by Justice R Banumathi dismissed the review plea challenging his bail.
In Dec 2019, Chidambaram was granted Bail in the case.
Chidambaram had sought bail in a case pertaining to the Foreign Investment Promotion Board (FIPB) clearance given to INX media to the tune of Rs 305 crore in 2007 during his tenure as the finance minister.
The Supreme Court directed Chidambaram not to give press interviews & make public statements with regard to the case. The Court also directed him to furnish a bail bond of Rs 2 lakh plus two sureties of the same amount.
The Central Bureau of Investigation had registered a corruption case in this regard in May 2017. Later that year, the ED also lodged a money laundering case against him.
The Congress leader was first arrested by the CBI on Aug 21, 2019, in the INX media case. He was arrested by the ED in the money laundering case on Oct 16.
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