A Delhi court will take up on Sept 16 an application filed by the Central Bureau of Investigation (CBI) seeking custody of Yasmin Kapoor, a close aid of corporate lobbyist Deepak Talwar, & 3 others in a case of alleged violation of foreign exchange rules.
Before taking up the application, Chief Metropolitan Magistrate (CMM) Naveen Kashyap sent the 4 accused to remain in judicial custody in Tihar jail.
Earlier, the court had sought certain clarification from the agency before deciding on the police custody, as lawyers for the accused had filed several judgments while opposing its remand plea.
The agency had, on Sept 11, arrested Yasmin Kapoor, Tarun Kapoor, Jateen Vadhera & Pradeep Sood in connection with the case.
According to the Central Bureau of Investigation (CBI), Yasmin & others were arrested in a case of alleged FCRA (Foreign Contribution Regulation Act) violations by Non Governmental Organization (NGO) "Advantage India" linked to Deepak Talwar.
"Talwar's Non Governmental Organization (NGO) "Advantage India" allegedly got Rs 90 crore through foreign direct investment (FDI) route which was diverted for other purposes," the agency had stated.
Earlier, the Enforcement Directorate (ED) had accused Yasmin Kapoor of being an alleged partner-in-crime with Deepak Talwar in causing a huge loss to Air India after its profitable routes were given to private airlines from the Middle East.
In March earlier this year, Special Central Bureau of Investigation (CBI) Judge Santosh Snehi Mann had granted bail to her upon a personal bail bond of Rs 1 lakh & 2 sureties of like amount.
Talwar is already in Judicial custody following his arrest by Central Bureau of Investigation (CBI) in Aviation deal case.
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