March 23,2018:

Court directed that while out on Bail, Mr. Karti would not tamper with any evidence in the case.

On Friday, Delhi HC granted bail to Karti Chidambaram in the INX Media corruption case.

High Court directed to furnish a surety of Rs. 10 lakh. He was also asked to take prior permission from the CBI if he wants to leave the country.

Karti Chidambaram's 12-day judicial custody was to expire on March 24.

Karti was arrested on February 28 at the Chennai airport by the CBI on his return from the United Kingdom.

Justice S P Garg directed him to furnish a surety of Rs 10 lakh and imposed additional conditions, including prior permission from the CBI if he wants to leave the country.

His Lawyers submitted that,"His passport is already deposited with the authorities".

CBI had opposed his bail plea on the grounds that he has “already destroyed evidence” in the case and was an “influential” person.

He was arrested in connection with an FIR lodged on May 15 last on the allegation of irregularities in a Foreign Investment Promotion Board (FIPB) clearance given to INX Media for receiving funds of about Rs. 305 crore from overseas in 2007 when his father was the Union Finance Minister.

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