Special CBI Court discharges three people in connection with Coal block allocation case of TUML

On Friday, a Delhi Court discharged three people in connection with coal block allocation case concerning Topworth Urja & Metals Limited (TUML).

The CBI Special Judge Bharat Parashar discharged TUML Director Surendra Lodha, its President Anil Nevatia, & Vice President SK Mittra in a coal block allocation case concerning Topworth Urja & Metals Limited (TUML).

The Court dropped charges dealing with cheating & others. However, it framed charges against the company TUML and 3 others --Anil Kumar Saxena, Manoj Maheshwari & Anand Nand Kishore Sarda --for their alleged role in the execution of mining lease pertaining to Marki-Mangli II, III & IV Coal blocks in Yavatmal District, Maharashtra.

The Court said that "I am of the considered opinion that prima facie offence u/s 120-B IPC & offence u/s 120-B/420 IPC along with substantive offences thereof are made out against Topworth Urja & Metals Ltd., Anil Kumar Saxena, Manoj Maheshwari & Anand Nand Kishore Sarda, warranting framing of charges for the said offences against them. As regard Anand Nand Kishore Sarda, charge for the offence u/s 468/471 IPC is also made out against him & consequently charge for the offence u/s 120-B/468/471 IPC is also prima facie made out against M/s Topworth Urja & Metals Ltd., Anil Kumar Saxena @ A.K. Saxena, Manoj Maheshwari & Anand Nand Kishore Sarda".

The case was argued by a Delhi based law firm RKP & Associates headed by Lawyer Ranjan Kumar Pandey. Advocate Ratnesh Deo represented Mittra, Advocate Anuj Tiwari represented Nevatia, while Surendra Lodha was represented by Advocate Pramod Kumar Dubey.

TUML was formerly known as Shree Virangana Steels Ltd. According to prosecution, the company Virangana Steels Ltd. along with its officers/directors conspired to cheat the Ministry of Coal (MoC), with a view to procuring allocation of captive coal mining blocks for its proposed 3 LTPA sponge iron Plant, Captive Power Plant (CPP) & Steel Melt Shop & even succeeded in obtaining an allocation of three captive coal blocks. 

Source Link