CBI files corruption case against its former director Ranjit Sinha

April,25,2017:

Incidentally Ranjit Sinha is the second CBI Director after AP Singh, booked for corruption charges.

On Tuesday, Central Bureau of Investigation filed a case against its Former Director Ranjit Sinha under Prevention of Corruption Act.

Former CBI Chief is accused of "scuttling" and "influencing" the probe into Coal Block allocation cases by meeting accused persons.

Ranjit Sinha is second CBI director to be probed by agency itself after AP Singh, who was booked by agency for corruption charges along with eat Exporter Moin Qureshi.

CBI filed an FIR against Ranjit Sinha under Section 13 (2), which deals with the "criminal misconduct" and Section 13 (1) (d), pertaining to abusing official position while holding a public office and indulging in the corruption, of Prevention of Corruption (PC) Act.

If convicted, Former Anti-Corruption probe agency's Chief Ranjit Sinha may face maximum seven years imprisonment in this case.

CBI FIR comes three months after Supreme Court asked agency to probe Ranjit Sinha's role.

Apex Court Bench comprising of Justice Madan B Lokur, Justice Kurian Joseph and Justice AK Sikri directed present CBI chief Alok Verma to set up a three members special investigation team to investigate Sinha.

Alleged irregularities in coal scam, also popularly called "Coalgate", came to light when a visitors' diary revealed that Sinha had "privately" met some of high profile accused at his official residence several times.

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