Recently, the Delhi High Court directed the Enforcement Directorate (ED) to summon three new accused in the high-profile case involving Lalu Prasad Yadav, signaling a potential widening of the investigation. The Court also ordered day-to-day hearings, indicating a push for speedy and transparent proceedings.
The summons are to be issued to Mustaqueem Ansari , Lalbabu Chaudhari @ Lal Babu Singh , and Rajendra Chaudhary , based on the second supplementary complaint filed by the ED. Previously summoned accused will receive copies of the new complaint and related sanction orders. The ED must also file an amended memo of parties and submit a list of unrelied documents.
The Court stressed transparency and fairness, allowing accused and their counsels to inspect original records or take photographs/scans in the presence of officials, with proceedings formally recorded.
The ED will issue summons to the three accused, provide updated documents to others, and the case will proceed on a day-to-day basis from October 13, 2025, to address any objections under Section 207 CrPC.
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