October 3,2017

He was arrested in the second money laundering case filed by Enforcement Directorate (ED)  as stated by UK's Crown Prosecution Service (CPS).

On Tuesday, The absconding liquor baron Vijay Mallya , who is wanted in connection with the loan default case to tune of Rs 9,000 crore, was arrested in London.

But he was granted bail shortly after being produced before Westminster Magistrates' Court for the hearing.

Mallya owes Rs 9,000 crore to the Indian banks. He has been out on bail after the Scotland Yard arrested him in April,2017 acting on the India's Formal Extradition request for him.

Mallya, the 61-year-old chief of now-defunct Kingfisher Airlines fled India in March,2016 and has been living in Britain since then.

CBI and ED had recently uncovered that the liquor baron diverted most of the Rs 6,000-crore loan tothe shell companies , taken from the consortium of the 17 banks led by the SBI, to the several countries including US, UK, France and Ireland.

Agencies are now planning to file the chargesheets against him and present it as evidence in Westminster Magistrates' Court, so that his extradition could be expedited.

India had given the formal extradition request for Mallya as per Extradition Treaty between India and the UK through a note verbale on February 8,2017 and asserted that it has a "legitimate" case against him.

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14.7.2017-  SC to Centre: Contempt Proceedings against Mallya cannot proceed until he his produced before the Court

9.5.2017- SC convicts Vijay Mallya guilty for Contempt, directs him to appear before Court on July 10

18.4.2017 – Law knocks Vijay Mallya’s door, Arrested in London by Scotland Yard, but gets Bail

9.2.2017 – India finally hands over Vijay Mallya’s extradition request to Britain

20.11.2016 – High Court orders complete Winding up of Vijay Mallya’s Kingfisher Airlines

 25.7.2016 – Supreme Court issues Contempt Notice to Vijay Mallya on Bank’s Plea

14.6.2016- Special Court declares Vijay Mallya a Proclaimed Offender, deportation to follow

2.5.2016- Vijay Mallya resigns as MP, castigates Parliament: I will not get a fair Trial or Justice

21.4.2016- First conviction recorded against absconding Businessman & MP Vijay Mallya

16.4.2016- Passport suspended, NBW for Arrest in pipe, Long Arms of Law are surely catching up against Vijay Mallya

30.3.2016- Vijay Mallya blinks before Supreme Court: Offer to pay Rs.4,000 Crore by Sept. 2016, but not coming back soon

21.3.2016- Supreme Court rapped Mallya for ‘sheer abuse of law’ & evading Law Enforcement Agencies

12.3.2016- Taking cue from Mallya episode, SEBI now bars willful Loan defaulters from Market & holding post in Listed Companies

10.3.2016- Even as Banks line up at SC for hearing, Kingfisher Mallya does a vanishing act, flees Country

8.3.2016- 17 Banks join hands in knocking Supreme Court door to stop Vijay Mallya from fleeing country

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