SRINIVASA BALAJI Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) This present petition has been filed under Article 227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure seeking quashing of FIR No. 290/2019, dtd. 26/12/2019, under Sec. 420/406/120B of Indian Penal Code, 1860 registered at Police Station Economic Offences Wing (EOW), Mandir Marg, Delhi, and all proceedings incidental thereto.

(2.) The Ministry of AYUSH introduced a 'Scheme For Development Of Ayush Clusters' (herein referred to as "the said scheme") for capacity building through a cluster-based approach for Ayurvedic, Siddhi, Unani, and Homeopathic drugs, inter alia, that- the Scheme would be implemented on the Support from Department of AYUSH and support would be by the way of a grant to the Special Purpose Vehicle (SPV), formed by a group of entrepreneurs from AYUSH sector.

(3.) Lipakshi Ayush Park Private Limited (herein referred to as "the said company") floated in the year around 2010 to develop an AYUSH cluster near Anantapuram, Andhra Pradesh under the said scheme. The said company submitted the proposal for development of the AYUSH Cluster in Anantapuram and the proposal was accepted by the Scheme Monitoring Committee vide its meeting dtd. 3/8/2010 and an initial grant of Rs.2,00,00,000.00 (Rupees Two crores) was released on 28/8/2010 for setting up a common facility center.