Delhi HC refuses to entertain plea for CBI, ED probe into 'links' between Priyanka Gandhi Vadra, Rana Kapoor

The Delhi High Court on Monday dismissed a petition requesting it to direct the CBI and the ED to take action against Congress leaders Priyanka Gandhi Vadra and Milind Deora and Yes Bank co-founder Rana Kapoor for alleged cheating and fraud.

Justice Vibhu Bakhru refused to entertain the plea filed by an NGO alleging that Vadra sold a painting of the former Prime Minister Rajiv Gandhi to Kapoor for Rs 2 crore even though it was the property of the Congress party.

The plea alleged that Deora had pressurised Kapoor, who is lodged in jail in another fraud case, to buy the painting.

Regarding the plea to direct the investigative agencies to take action, the high court said the concerned trial court, where an FIR is already pending against Kapoor in the Yes Bank scam, will have the jurisdiction to direct the probe and the NGO should approach the lower court.

So far as the plea for lodging FIR against Vadra and Deora is concerned, the NGO has an alternate remedy of filing complaint under section 156(3) of CrPC before the trial court, it said.

‘The Supreme Court in a number of cases has held that it is necessary for a complainant to exhaust all the remedies available to it before approaching the high court. Hence the present petition is dismissed,’ Justice Bakhru said.

The petitioner NGO, Akhil Bhartiya Shanti Pratishthan, sought lodging of FIR against the two Congress leaders and Kapoor for alleged money laundering, cheating, extortion, fraud, and misrepresentation.

The plea alleged that Vadra, in connivance with Deora as partner conspirator, and Kapoor in a pre-planned manner performed an illegal act of money laundering under the garb of sale of the late prime minister’s painting made by painter late MF Hussain.

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