The Central Bureau of Investigation has arrested an Interim Resolution Professional (IRP), National Law Tribunal (NCLT), Mumbai and two private persons including the Proprietor of Mumbai based firm in a  bribery case of Rs Two Lakh.

            A case was registered on complaint against an Interim Resolution Professional (IRP), National Company Law Tribunal (NCLT), Mumbai and unknown others on the allegations of demanding undue advantage of Rs.20 lakh for settling the NCLT matter of Complainant’s company. It was further alleged that the accused demanded initial part payment of Rs.2 lakh, out of the total demand of Rs.20 lakh from the Complainant and told him that a private person would come to collect the said amount at Pune.

            CBI laid a trap and caught the said private person while accepting the initial part payment of Rs.2 Lakh from the Complainant. Later, the Interim Resolution Professional (IRP) and the Proprietor/Jeweller of Mumbai whose alleged role came in the case were also caught.

            Searches were conducted at the premises of the accused at Pune, Navi Mumbai which led to recovery of incriminating documents etc.

            All the three arrested accused are being produced today in the Court of Special Judge, CBI Cases, Pune.


Central Bureau of Investigation

[Press Release dt. 5-5-2022]

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