CENTRAL BUREU OF INVESTIGATION Vs. SURENDRA MOHAN DHINGRA

JUDGEMENT

(1.) Heard the rival parties.

(2.) Perused application and the material available on record.

(3.) The case of the prosecution, in short, is that Shri Venkateshan, the chairman and Managing Director, Rashtriya Chemical Fertilizers Limited (R. C. F. Ltd. for short) Chembur, Mumbai, while functioning during the years 1987 to 1991, had abused his official position inasmuch as conspired with respondent No. 1 - the then Deputy General Manager, R. C. F. Ltd. Chembur mumbai, Mr Roop Kishan Dargar, Chief Marketing Manager, R. C. F. Ltd. Chembur, Mumbai, Mr L. S. Bapna, the then Marketing Manager, R. C. F. Ltd and shri Pradip Ramrakhiani, one of the Partners of "m/s Pradip and Co. Mumbai" with Proprietor of M/s Raja Chemical Corporation, Mumbai and cheated the r. C. F. Ltd. by unauthorizedly supplying sodium nitrate and sodium citrate to the said Shri Pradip Ramrakhiani contrary to the policy of supplying material on "pay Cash Carry Basis" and thereby caused wrongful loss to the R. C. F. Ltd. and corresponding gain to Mr Pradip Ramrakhiani.