The Lucknow Bench of the Allahabad High Court has granted the bail plea of Manoj Agarwal, accused in the UPPCL PF scam case. The order was passed by a single bench of Justice Saurabh Lavania on the bail plea of Manoj Agarwal.
Advocate Raghavendra Pandey, counsel on the behalf of applicant has submitted before the court that the petitioner is in jail in connection with this case since December 7, 2019. He is accused of getting a commission of Rs 4 crore in the account of the said companies in return for investing the PF funds of the employees by forming two fake companies. Whereas in reality the petitioner himself is a victim of fraud and conspiracy.
It has further submitted before that court that the CBI has not yet completed the investigation of the case. So far, co-accused Amit Prakash, Ishant Agarwal, Sanjay Kumar, Abhinav Gupta, Vikas Chawla, including the main accused AP Mishra, have got bail in this case.
Considering the submission of applicant, the court has grant the bail application of the applicant.
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