ASHOK CHATURVEDI Vs. STATE

JUDGEMENT

(1.) HEARD Sri G.S.Chaturvedi, learned senior counsel assisted by Sri Samit Gopal and Swetash Agrawal, advocates on the bail prayer of appellant Ashok Chaturvedi U/S 389 Cr.P.C. and Sri N.I.Jafri, counsel for C.B.I. along with Sri Bharat Singh, Inspector/ I.O. C.B.I. in opposition and perused the impugned judgement of conviction and sentence.

(2.) APPELLANT Ashok Chaturvedi, Chairman and Managing Director, of M/S Flex India Ltd and M/S Flex Engineering Ltd, has been convicted in Special Trial No. 21 of 2002, C.B.I. versus(1) Neera Yadav (2) Ashok Chaturvedi, by Special Judge, Anti Corruption, Ghaziabad, U/S 120 B, IPC only, relating to PS C.B.I / A.C.U ( seven), New Delhi concerning RC No. 3A/98, for entering into a criminal conspiracy with another appellant Smt. Neera Yadav, and thereby getting two residential plots being plot Nos. U U2/ 11 ( Area 8000 square meters) and plot No. 99/ 51 ( area 20000 square meter) allotted to his aforesaid two industrial units from New Okhala Industrial Development Authority, commonly known as NOIDA on a reduced price and by ignoring and forgoing the procedure meant for such allotments. For the said charge of conspiracy he has been sentenced to four years RI with fine of Rs. 50000/=, the default sentence in depositing the fine being two years additional imprisonment.

(3.) APPELLANT is allowed two weeks time to deposit entire amount of fine implanted on him. Prayer of Sri G.S. Chaturvedi, learned Senior counsel for stay of conviction of the appellant is hereby refused.