On Wednesday, the Delhi High Court issued a fresh notice to Former CM Arvind Kejriwal on pleas by the ED challenging his acquittal in two separate cases lodged against him for not appearing before the agency despite summonses issued in the excise policy case.
Justice Swarana Kanta Sharma noted that according to the registry, the earlier notice issued to the former chief minister had not been served.
The ED's Advocate submitted that notice was issued to Kejriwal on April 1 but no one has entered an appearance on his behalf.
HC Bench stated that, “Registry reports that (he is) not served. I will issue fresh notice. Respondent has not been served”.
The matter is now listed for hearing on July 22.
The cases stem from the ED’s complaint to the trial court that the then chief minister intentionally disobeyed the summonses issued to him by not joining the probe.
It also alleged that Kejriwal raised frivolous objections and deliberately created grounds for not attending the probe.
In the high court, the ED’s counsel earlier submitted that the trial court “committed a grave error” as it acquitted Kejriwal despite no dispute that summons were duly issued and received but he did not appear before the agency.
In its orders passed on January 22, the trial court ruled the ED failed to prove that Kejriwal intentionally disobeyed the summonses issued to him.
Source PTI
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