December 22, 2018:

On Friday, a Delhi court directed the CBI to cancel the look out circular (LOC) issued against former IAF chief S P Tyagi, who is an accused in the VVIP chopper scam.

Special Judge Arvind Kumar directed the probe agency to inform the concerned authorities about it.

CBI had issued LOC against Tyagi in 2013. It is a circular issued by the authorities to check if a person who is travelling is wanted by the law enforcement agencies.

The CBI on Sep 1, 2017, had filed a charge sheet in the case in which Tyagi & British national Christian Michel were named as accused along with others.

Eight others were also named in the charge sheet in connection with a bribery case in the VVIP chopper deal.

Tyagi (73) is the first chief of the Indian Air Force to be charge-sheeted in a corruption or a criminal case by the CBI and he has denied all charges against him.

On Jan 1, 2014, India scrapped the contract with Italy-based Finmeccanica's British subsidiary AgustaWestland for supplying 12 AW-101 VVIP choppers to the IAF over alleged breach of contractual obligations and charges of paying kickbacks to the tune of ₹423 crore by it for securing the deal.

The CBI has alleged there was an estimated loss of 398.21 million euro (approximately Rs 2,666 crore) to the exchequer in the deal that was signed on Feb 8, 2010 for the supply of VVIP choppers worth 556.262 million euro.

Besides Tyagi, the agency has also charge-sheeted retired Air Marshal J S Gujral along with eight others, including five foreign nationals, in the charge sheet filed in the court.

The company, AgustaWestland, is also one of the accused.

Others named in the charge sheet are - Tyagi's cousin Sanjeev alias Julie, advocate Gautam Khaitan, alleged European middlemen Carlo Gerosa, Christian Michel, Guido Haschke, former AgustaWestland CEO Bruno Spagnolini and former Finmeccanica Chairman Giuseppe Orsi.

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