CBI Court sentences 11 accused, including former District Manager of FCI, to three years’ rigorous imprisonment with fine in a corruption case

The CBI Court, SAS Nagar (Mohali), Punjab, on 07.04.2026, convicted and sentenced 11 accused, including Rajesh Ranjan, the then District Manager; Azad Singh, the then Deputy Manager (QC); D.K. Sharma and Gian Singh, both the then Assistant Managers (QC) of FCI, District Office, Faridkot; Raj Kumar, R.C. Puri, Gulab Singh, Pitambir Singh, and G.P.S. Kalra, all the then Technical Assistants of FCI, Moga Centre; and two private persons, namely, Govinder Singh (partner of M/s Punjab Rice & General Mills, Moga) and Pardeep Bansal (partner of M/s R.P. Agro Industries), to three years’ rigorous imprisonment with a total fine of Rs. 3.3 lakh in a corruption case.

The Central Bureau of Investigation (CBI) registered the instant case on 07.01.2006 against officials of FCI, ranging from the Senior Regional Manager, FCI Punjab Region to Technical Assistants, along with certain rice millers. The allegations pertained to the Kharif season 2004–05, wherein substandard rice consignments were allegedly accepted by FCI officials in the Punjab Region from various rice millers, falsely shown as “A” grade, and payments were released accordingly. Subsequently, consignments dispatched to different states were either rejected or accepted as substandard, resulting in significant financial loss to FCI. The present case specifically pertains to Moga Depot, District Faridkot.

After Investigation, CBI filed chargtesheet on 28.11.2008 against the accused.

The Hon’ble Court, after the trial, convicted and sentenced them accordingly.

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