In a recent development, Pune's Additional Divisional Commissioner, Dr. Anil Ramod, IAS, has been placed in CBI custody until June 13. The decision was made by Special Judge A.S. Waghmare, following an ongoing investigation that has uncovered potential irregularities involving Dr. Ramod and allegations of bribery.
During the course of the investigation, the CBI has discovered significant evidence, including the seizure of a substantial amount of cash totaling Rs 6 crore 64 lakh from both Dr. Ramod's residence and office premises. In addition, an iPhone found at his office has been confiscated as part of the ongoing inquiry.
According to the CBI, recorded conversations between the complainant and Dr. Ramod have shed light on potential involvement in the acceptance of illicit funds. In an effort to gather further evidence, the authorities have expressed their intention to obtain a voice sample from the accused. However, it has been reported that Dr. Ramod has been uncooperative during the inquiry, providing evasive and random responses.
Considering the seriousness of the allegations and the need for a thorough investigation, the prosecution has requested five days of CBI custody for Dr. Ramod. Acknowledging the significance of the case, the court has granted three days of custody for the accused.
Presented before the court proceedings, Dr. Anil Ramod was accompanied by Additional Superintendent of CBI, I.B. Pendhari. The case continues to unfold as the investigation delves deeper into the allegations surrounding Dr. Ramod and potential improprieties in his role as the land acquisition arbitrator.
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