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Naresh Trehan and 15 other charged under the money laundering case
Case regarding the allotment of land for medanta hospital in gurugram
Eminent cardiologist Trehan and 15 others, including companies and without name Haryana government officials, are charged for money laundering, corruption, criminal conspiracy, forgery and criminal breach of trust, among other charges, in reference to the allotment of land for Medanta Hospital here.The FIR was registered at Gurgaon station house on Saturday at the behest of Additional Sessions Judge Ashwani on the complaint of Malibu Towne resident Raman Sharma. According to the sixpage FIR, Dr. Trehan, the major promoter of the project, did not have adequate financial resources for the 900crore Medicity project and therefore the subscribed value of his company Global Health Private Limited was just 15% of the committed investment amount. Dr. Trehan allegedly entered into conspiracy with the opposite accused to make shell company, issue partly paid shares to GHP with full rights and grant overwhelming rights to 2 other companies without the permission of the govt. It further accused Dr. Trehan et al. of collusion to avoid the terms of advertisement for allotment of land, and “place personal agenda ahead of the general public purpose”. ‘Project still incomplete’ It added that Dr. Trehan colluded with the govt officials and no competitor was allowed to form submission for the project. The FIR also alleged that the accused obtained Occupation Certificate on the premise of misrepresentation and therefore the project was incomplete even after 15 years. Mr. Sharma had first filed the complaint before the Directorate of Enforcement on June , 2019, and approached the court after no “visible steps were taken”.
The court disposed of the appliance in August. However, Mr. Sharma later learnt that the ED had forwarded the complaint to the Haryana Police which too failed to lodge the FIR. He then approached the district court with the plea that certain paperwork were not available within the public domain and thus a desire for investigation. The court ordered registration of FIR within 24 hours. Gurgaon Sadar SHO Inspector Naveen Kumar said the role of the accused was amatter of investigation and it would be done by senior officers.
