SUSHIL VERMA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Crl. M.B. No.10242/2014

(2.) It is submitted that the appellant has been sentenced to undergo (i) rigorous imprisonment for a period of two years and a fine of Rs.5000/- in default one month simple imprisonment for offence punishable u/s 120B IPC, (ii) rigorous imprisonment for four years and a fine of Rs.6 crores in default of which two years simple imprisonment for the offence under Section 420 IPC, (iii) rigorous imprisonment for three years and a fine of Rs.10,000/- in default two months simple imprisonment. It was also ordered that fine if realized, a sum of Rs.5.5 crores be paid to the bank in question as compensation.

(3.) Vide order dated 11th October, 2013, the applicant was enlarged on interim bail for a period of six weeks to enable him to discuss the terms of sale of the two properties and for payment of outstanding amount to the State Bank of Bikaner and Jaipur. In compliance of this order, the applicant had several meetings with the senior officials of the bank. Now the parokar of the appellant has approached the bank with another proposal dated 30th July, 2014 wherein the appellant has offered an upfront payment of Rs.1 crore and balance sum of Rs.5.5 crores within 180 days of the acceptance of the proposal.