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Special CBI Court grants Bail to Himachal Pradesh Chief Minister Virbhadra Singh & his wife Pratibha Singh


Himachal CM Virbhadra Singh
29 May 2017
Categories: Latest News

May,29,2017:

On May 9, CM was summoned to appear in the Court.

Himachal Pradesh Chief Minister Virbhadra Singh, his wife Pratibha Singh and others were granted bail by Delhi Court on Monday in a disproportiate assets case.

Additional Sessions Judge Virender Kumar Goyal granted bail to them and others on a bail bond of Rs. one lakh with one surety of a like amount.

Taking cognisance of charge sheet filed by CBI, the judge, on May 9, summoned them to appear in Court. The had appeared and applied for the bail.

Other accused are LIC agent Anand Chauhan, Tarini Infrastructure Managing Director Vakamulla Chandrashekhar, the Universal Apples Associates (Himachal Pradesh) Owner's Chunni Lal Chauhan, Prem Raj, Lavan Kumar Roach, Ram Prakash Bhatia and Joginder Singh Ghalta.

CBI has accused Mr. Singh of amassing assets worth Rs. 10.30 crore between May 2009 and June 2012, when he was Union Steel Minister.

It alleged that LIC agent helped Mr. Singh invest unaccounted money in the life insurance policies.

Related News @ LatestLaws.in-

31.3.2017 - Himachal CM Virbhadra Singh charged in DA case, HC removes stay on Arrest



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