ARVIND KEJRIWAL Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The present Petition under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') has been filed on behalf of the petitioner for declaration of the arrest of the Petitioner on 26/4/2024 and all subsequent remands and his incarceration in jail, as illegal.

(2.) To succinctly put forth the factual matrix, it is stated in the Petition that the petitioner is Ramon Magsaysay Award winner and is known for his social work and is three times elected Chief Minister of Government of National Capital Territory of Delhi. He is the National Convenor of the political party viz., Aam Aadmi Party.

(3.) An FIR bearing No. RC0032022A0053 was registered under Ss. 120B read with Sec. 477A of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC, 1860') and Sec. 7 of the Prevention of Corruption Act, 1988 (hereinafter referred to as 'PC Act, 1988') at Police Station Central Bureau of Investigation, ACB, New Delhi, was registered against him in regard to the Excise Policy, 2021-2022.