Delhi's Rouse Avenue Court on Friday dismissed bail plea filed by former deputy chief minister Manish Sisodia in a case related to alleged irregularities in the now-repealed liquor excise policy.
Special judge M K Nagpal last week reserved the order on bail after the counsel representing the Central Bureau of Investigation (CBI) submitted brief written submissions and judgements concerned, as directed by the court on the last date of the hearing. The CBI also submitted a case diary and statement of several witnesses in the matter.
Sisodia, in his bail plea, stated earlier that no fruitful purpose will be served to keep him in the custody since all the recovieries related to the case has already been made. Pointing out that other accused in the case have already been granted bail, he added that he joined the investigation as and when called for by the CBI.
“If he is granted bail this will scuttle and compromise our investigation as the influence and interference are writ large,” representative of the CBI, advocate DP Singh, had said opposing Sisodia's plea. The probe agency also claimed that Sisodia said he destroyed phones as he wanted to upgrade them but nothing of that kind happened.
Sisodia was arrested by CBI and the Enforcement Directorate (ED) in the ongoing investigation of a case related to alleged irregularities in the of the excise policy.
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