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On Monday, 26th October 2020, a special CBI court granted bail to ex-union minister Dilip Ray and others after sentencing them to 3 years in prison for having a connection with the alleged irregularities in the allocation of a Jharkhand coal block in 1999.
Special judge Mr. Bharat Prashar granted bail to all the convicts on a personal bail bond of Rs. 1 lakh each after they explained to the court that they are going in the further appeal against the judgment.
The CBI Court had before today granted 3-year detainment to Dilip Ray and three others. Other than Ray, the Court additionally granted a 3-year prison term each to 2 senior authorities of the Ministry of Coal around then, Pradip Kumar Banerjee and Nitya Nand Gautam and Castron Technologies Ltd.’s (CTL) chief Mahendra Kumar Agarwal.
The court also imposed a fine of Rs. 10 lakhs on Mr. ray, 2 lakh each on Mr. Banerjee and Mr. Gautam while Mr. Agarwal was asked to pay a sum of Rs. 60 lakhs along with imprisonment. The court further also imposed a fine of Rs. 60 lakh and Rs. 10 lakhs on castiron mining ltd (CML).
The Court in its request saw that "The criminal conduct of such "white-collar crooks", which may incorporate financial specialist, industrialists, business people, brokers, legislators, officials or all-around qualified experts cannot be just clarified based on different speculations created to clarify the causation of customary wrongdoings, for example, destitution or absence of infrastructural offices or recreational offices or foolishness or passionate precariousness".
Mr. Ray was an ex-minister of state for the minister of coal during the national democratic alliance (NDA) govt.
The court, while convicting the accused persons had said it that it has been now concluded beyond glooms of reasonable doubt that all the five accused persons conspired together so as to obtain allocations of a captive coal block and attained the said object of the criminal conspiracy by undertaking numerous acts of cheating.
The accused have been booked under section 120-B, 420, and 409 of IPC and under provisions of the prevention of corruption act,1988. The case relates to the distribution of the brahmadiha coal block in Giridih of Jharkhand to CTL in 1999.
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