On Monday, a Special Court issued summons against Ex-Defence Secretary & Ex-Comptroller & Auditor General (CAG), Shashi Kant Sharma & 4 India Airforce (IAF) retired officials in AgustaWestland VVIP Chopper alleged scam case.
On Tuesday, Special Judge Arvind Kumar issued summons against all accused named in the supplementary charge sheet filed by the CBI. The Court took cognizance of the charge sheet & directed all the accused to appear before it on April 28, 2022.
CBI's Special Public Prosecutor Advocate DP Singh argued before the Court on the point of cognizance.
The Central Bureau of Investigation has got a prosecution sanction against Shashi Kant Sharma. Earlier, the CBI had sought sanction from the Govt to prosecute former defence secretary & Comptroller & Auditor General (CAG) Shashi Kant Sharma, in a case of alleged irregularities in the Rs 3,600-crore VVIP chopper deal.
The probe agency had also sought sanctions to prosecute former Air Vice Marshal & three other former Indian Air Force officials.
Earlier, the CBI had filed the charge sheet in Sept 2020 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.
The Agusta Westland case is a corruption case that is being probed by CBI & ED. It has been alleged that bribes were paid during the UPA regime to "middlemen", perhaps even politicians, when India agreed to buy 12 AgustaWestland helicopters built by Italian defence manufacturing Company Finmeccanica at an estimated cost of Rs 3,600 crore. Later in 2014, the said deal was scrapped by the NDA Government.
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