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INX Media Case: Supreme Court Dismisses Chidambaram’s Plea to Grant Him Anticipatory Bail - (05 Sep 2019)

CRIMINAL

Supreme Court has rejected former finance minister P Chidambaram’s plea challenging the Delhi High Court’s refusal to grant him anticipatory bail in a money laundering case. The Apex Court upheld the Enforcement Directorate’s contention that Chidambaram’s custodial interrogation was necessary. The Court said “this was not a fit case for granting anticipatory bail and giving the relief now would hamper investigations”.

Tags : SUPREME COURT   CHIDAMBARAM  

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