VIJAY RANDHAR Vs. STATE OF U.P.

JUDGEMENT

(1.) The applicant who is stated to be the Director of M/s Sudarshan Pharmaceuticals Private Limited Indore has been made an accused in the National Rural Health Mission Scheme for having connived in the supply of highly over rated medicines and the invoices and payments made in respect thereof indicate the complicity of the applicant.

(2.) The applicant was charge-sheeted and a non-bailable warrant was issued by the learned Special Judge, CBI, Ghaziabad in Case no. 2 of 2013, CBI Vs. P.P. Verma and others. The applicant is being prosecuted for having allegedly committed an offence punishable under Section 420 IPC, hence the present application for quashing of the charge-sheet and the summoning the order as well.

(3.) Sri Anoop Trivedi at length has submitted that the applicant had absolutely no concern with any transaction with the real Firm which had supplied the medicines and the applicant had got nothing to do with the transaction of M/s Dafodills Pharmaceuticals, Meerut with the government agencies.