On Thursday, the Enforcement Directorate (ED) submitted before the High Court of Kerala that Ex-Principal Secretary of the Kerala CM, M Sivasankar's alleged links with the Gold Smuggling Case accused Swapna Suresh can be established only through custodial interrogation.
In a statement through Special Public Prosecutor TA Unnikrishnan, while opposing Sivasankar's anticipatory bail appeal, the Enforcement Directorate said, "Sivasankar participated in various activities with Swapna Suresh and others who have been booked under the Unlawful Activities (Prevention) Act (UAPA). He is also linked to serious economic offences & hence his custodial interrogation is required."
Unnikrishnan added that "The agency cannot believe Sivasankar's version that he was not aware that Swapna was making money through gold smuggling & by way of kickbacks".
ED also sought permission to hand over the materials collected against Sivasankar to the Court.
HC will consider Sivasankar's anticipatory bail appeals in the cases registered by ED and Customs tomorrow.
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