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

On Monday, the High Court of Delhi refused to entertain a plea seeking directions to the Central Bureau of Investigation (CBI) & Enforcement Directorate (ED) to probe alleged links between Congress leader Priyanka Gandhi Vadra and Yes Bank co-founder Rana Kapoor.

The petition sought a detailed inquiry into the allegations that Vadra sold a painting for Rs 2 crore to Kapoor even though it was the property of the Congress party.

A bench of Justice Vibhu Bhakru, while refusing to hear the matter, raised jurisdiction issue on the plea.

The plea, filed by an NGO named Akhil Bhartiya Shanti Pratishthan, sought directions from the court for the registration of an FIR in person against the Priyanka Gandhi Vadra, Rana Kapoor & Milind Deora for alleged money laundering, cheating, extortion, fraud & misrepresentation.

The petition claimed that Vadra in connivance with Milind Deora, partner conspirator, & Rana Kapoor who is a co-founder of the Yes Bank Ltd in a pre-planned manner performed an illegal act of money laundering with the intention of cheating & forgery.

It also alleges that money laundering was done & executed in a pre-planned manner for generating black money under the garb of sale of late PM Rajiv Gandhi's painting made by legendary painter late MF Hussain.

That Vadra had sold the painting as its proprietor is the first part of illegal deal & conspiracy, the plea said.

The petition claimed that Kapoor is a part & parcel of the entire illegal execution for grabbing crores of rupees of public property under his power & authority which was done for generating black money through the public property for Priyanka Gandhi Vadra. 

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