V.S. PHARMA LUCKNOW AND ORS. Vs. STATE OF U.P. AND ORS.
LAWS(ALL)-2015-7-82
HIGH COURT OF ALLAHABAD
Decided on July 24,2015

V.S. Pharma Lucknow And Ors. Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

- (1.) This petition has been filed with a prayer to issue a writ of certiorari for quashing FIR No. RC/DST/2013/A/0005 dated 28.05.2013 as also the chargesheet dated 17.12.2014 arising out of the NRHM Scam.
(2.) The petition is on behalf of M/s V.S. Pharma, Lucknow, through Sanjay Awasthi and others as petitioner no. 1 and Dr. Vijay Kumar Srivastava as petitioner no. 2. The affidavit has been sworn by Sri Sanjay Awasthi, the petitioner no. 1 and is dated 21st July, 2015 in support of the petition.
(3.) We find from the averments made in the writ petition that the petitioner has filed a copy of the FIR and has also filed a copy of the chargesheet dated 17.12.2014 that are Annexure - 1 to the writ petition. Not only this, the same annexure is also accompanied by the order of cognizance taken by the learned Special Judge, Anti-Corruption, CBI, Ghaziabad on 5th January, 2015. The cognizance order is against both the petitioners.;


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