No interim relief for Arvind Kejriwal today as Delhi High Court issues notice on his plea challenging arrest and ED remand as well as on interim relief plea.
"The Court while hearing and deciding a case is duty bound to hear both sides fairly keeping in mind the principles of natural justice. Thus, the reply by Directorate of Enforcement is essential and crucial to decide the present case, and therefore, the contention of the learned Senior Counsel for the petitioner that no reply is required to be filed on behalf of the respondent is rejected", the court observed.
Justice Swarana Kanta Sharma observed that any release order from custody will amount to enlarging Kejriwal on bail or interim bail, as an interim measure.
“The writ jurisdiction under Article 226 of the Constitution of India is not a ready substitute for recourse to the remedy of bail under Section 439 of the Cr.P.C. ordinarily,” the court said.
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