October 31, 2018:
On Wednesday, the Enforcement Directorate sought custodial interrogation of Congress leader P Chidambaram in the Aircel-Maxis money laundering case.
The Court has opposed former Union Minister P Chidambaram’s bail petition in connection with the Aircel-Maxis case.
ED said that Chidambaram has remained evasive & was not cooperative in the probe against him in which his son is also an accused.
On October 25, the probe agency had filed a charge sheet against Chidambaram in the case, accusing him of conspiring with foreign investors to clear their venture.
The hearing on Chidambaram’s petition will take place before Special Judge O P Saini on Thursday.
Court had on October 8 extended till November 1 the interim protection from arrest granted to Chidambaram and his son Karti. Both of them were named in the charge sheet filed in the case by the CBI & the ED.
Chidambaram had filed the petition for protection from arrest in the ED case on May 30 this year after which he got relief from the Court on various occasions.
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