The Special Judge for CBI cases, New Delhi has today convicted Sh. Om Prakash Chautala, then Chief Minister of Haryana for possessing disproportionate assets.
A case was registered on 03.04.2006 against Sh. Om Prakash Chautala & others on the allegations that while functioning as Chief Minister of Haryana during the period 24.07.1999 to 05.03.2005, in collusion with his family members & others, had accumulated assets, immovable & movable, disproportionate to his known sources of income, in his name and in the names of his family members & others.
After investigation, chargesheet was filed on 26.03.2010 against the accused. The extent of Disproportionate Assets was around Rs. 6,09,79,026/- i.e. (189.11%) of his income.
The matter has been posted on 26.05.2022 for quantum of sentence.
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