October 15, 2018:
On Monday, Delhi Court granted bail to Industrialist & Congress leader Naveen Jindal & 14 others, accused of Money Laundering in a case pertaining to irregularities in the allocation of a Jharkhand Coal Block.
Special Judge Bharat Parashar granted the relief on a personal bond of Rs. 1 lakh & one surety of the like amount.
Apart from Jindal, Jindal Steel and Power Ltd's then adviser Anand Goel, Mumbai's Essar Power Ltd's Executive Vice-Chairman Sushil Kumar Maroo, Nihar Stocks Ltd's Director BSN Suryanarayan, Mumbai-based KE International's Chief Financial Officer Rajeev Aggarwal and Gurgaon-based Green Infra's Vice-President Siddharth Madra has also been granted the bail.
Name of accused also include K Ramakrishna Prasad, Rajiv Jain & Gyan Swaroop Garg.
The case has been filed under the provisions of the Prevention of Money Laundering Act (PMLA) pertains to the allocation of the Amarkonda Murgadangal coal block in Jharkhand.
Source: PTI
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