SUSHIL ANSAL Vs STATE THR.CBI
Bench: ANIL R. DAVE,KURIAN JOSEPH,ADARSH KUMAR GOEL
Case number: Crl.A. No.-000597-000597 / 2010
Diary number: 1069 / 2009
Advocates: SANJAY JAIN Vs
JAYANT KUMAR MEHTA
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.599 OF 2010
HARSARUP PANWAR .....APPELLANT
VERSUS
STATE OF DELHI THROUGH CBI …..RESPONDENT
O R D E R
ANIL R. DAVE, J.
For the reasons to be recorded hereafter, we direct that A-15
Harsarup Panwar shall stand sentenced to undergo rigorous
imprisonment for one year. However, having regard to advanced
age and the diseases from which he is suffering, and other peculiar
facts and circumstances, if he pays Rs.10 lakhs, then the sentence
will stand reduced to the period already undergone. If he fails to pay
the aforestated amount within three months from today, he shall
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undergo the sentence of one year, excluding the term which he has
already undergone.
The aforestated amount shall be given by way of a demand
draft to the Chief Secretary of Delhi Government for setting up a
new trauma centre or for upgrading the existing trauma centres of
hospitals managed by the Government of NCT of Delhi.
………................................J. (ANIL R. DAVE)
………................................J. (KURIAN JOSEPH)
………...............................J.
(ADARSH KUMAR GOEL) New Delhi August 19, 2015.
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.597 OF 2010
SUSHIL ANSAL .....APPELLANT
VERSUS
STATE THROUGH CBI …..RESPONDENT
WITH
CRIMINAL APPEAL NO.598 OF 2010
O R D E R
For the reasons to be recorded hereafter, we direct that A-1
Sushil Ansal and A-2 Gopal Ansal shall stand sentenced to undergo
rigorous imprisonment for two years. However, having regard to
advanced age of the accused and other peculiar facts and
circumstances, if they pay Rs.30 crores each, i.e. Rs.60 crores, then
the sentence will stand reduced to the period already undergone. If
they fail to pay the aforestated amount within a period of three
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months from today, they shall undergo the sentence of two years
each, excluding the term which they have already undergone.
The aforestated amount shall be given by way of a demand
draft to the Chief Secretary of Delhi Government for setting up a
new trauma centre or for upgrading the existing trauma centres of
hospitals managed by the Government of NCT of Delhi.
……................................J. (ANIL R. DAVE)
……................................J. (KURIAN JOSEPH)
……...............................J.
(ADARSH KUMAR GOEL) New Delhi August 19, 2015.
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