Delhi's Rouse Avenue court on Saturday granted bail to Aam Aadmi Party (AAP) MLA Amanatullah Khan in a case related to alleged irregularities in the Delhi Waqf Board. The probe agency has recently filed a complaint against him for not appearing before the agency and not joining the probe in the case.
Earlier, the Enforcement Directorate questioned AAP MLA Amanatullah Khan for more than 13 hours regarding the case. He reached the ED office in central Delhi around 11 a.m. and left after midnight, following more than 13 hours of questioning.
Khan told reporters while leaving that he deposed before the ED on the directions of the Supreme Court and that his statement was recorded by the agency. He said he has been asked to provide some documents to the agency in connection with this probe. Khan said reports of his arrest were 'rumours'. AAP MP Sanjay Singh, Atishi, and other party leaders visited Khan's house Thursday evening and met his family members, expressing their solidarity with them.
The ED, which had conducted raids on his premises, has claimed Khan acquired "huge proceeds of crime" in cash through the illegal recruitment of staff in the Delhi Waqf Board and invested those funds to purchase immovable assets in the name of his associates. The ED had alleged in a statement that "illegal recruitment" of staff took place in the Waqf Board and "illegal personal gains" were made by unfairly leasing the Waqf Board properties during Khan's chairmanship (2018–2022).
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