February 16, 2019:

On Friday, a Delhi Court fixed Feb 19 to pronounce order on lawyer Gautam Khaitan's bail petition who was sent to judicial custody in a fresh case of alleged possession & laundering of black money.

During the hearing, Special Judge Arvind Kumar heard both the parties where the Enforcement Directorate opposed his bail petition and said that it be given more time to question him.

The Agency contended that Khaitan, who is also an accused in AgustaWestland VVIP Chopper scam, was a serial offender.

Khaitan was placed under arrest on Jan 25 by the Agency under the Prevention of Money Laundering Act (PMLA).

The Income Tax Department had earlier carried out searches against Khaitan in this new case filed under the Anti-Black Money Law.

Khaitan had been arrested by the ED and the CBI a few years ago in connection with their probe in the  3,600-crore AgustaWestland Case.

Source Link

Picture Source :

Source: Legally India