CBI files Charge Sheet against 15 Accused over VVIP helicopter contract case

The Central Bureau of Investigation (CBI) has filed a supplementary charge sheet against fifteen accused including persons, private companies in a case related to the award of a contract to a UK-based company for the supply of 12 VVIP helicopters.

According to CBI, "A charge sheet has been filed against 15 accused under 120B read with 201, 420, 467, 468, 471 IPC & Sections 7, 8, 9, 12 & 13(2) read with section 13(1)(d) of PC Act, 1988".

These accused private companies are based at Mohali/Chandigarh, New Delhi, Kolkata & Mauritius. 

The CBI said that it was alleged during the further investigation, the two accused through their New Delhi-based company had acquired a firm based at Kolkata in 2009 to launder illicit kickbacks/ill-gotten money & received it through banking channels in collusion with other accused who created shell companies. Later, they opened fake accounts in different banks for returning such kickbacks.

"It was further alleged that in pursuance of the conspiracy, the other accused through their respective companies had facilitated in transferring & routing the kickbacks/bribe paid by a company based in the UK. The other accused allegedly prepared fake invoices & sent mails for transferring the said kickbacks through said companies. The copies of documents & details were recovered," CBI said.

CBI had earlier filed a charge-sheet in this case on Sept 1, 2017, against a then Air Chief Marshal (now retd) & 11 other accused.  

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