FIR loged against Medanta and Dr. Naresh Trehan for Money Laundering in Land Case

On Sunday, officials said that the Gurugram Police has registered a case against Medanta Hospital, its chairman Dr Naresh Trehan & others for allegedly violating conditions of land allotment in 2004.

On Saturday, following the direction of the Gurugram Civil Court, the Police registered the FIR over corruption & money-laundering charges against Dr Trehan, some of his associates & 2 senior officials of the Haryana Shehri Vikas Pradhikaran (HSVP). The Medanta Hospital denied the allegations as “false, baseless & motivated”.

The case pertains to the allotment of land to the hospital in 2004. The Haryana t, through HSVP, allotted 53 acre of land in Sector 38 along the Delhi-Jaipur road (NH-48) for the development of The Medicity.

On official statement by Medanta Hospital said that “This complaint has been filed by a person who claims to be an RTI activist. However, it has been reported in the press that he has had an FIR for extortion registered against him. All the allegations in this complaint are completely false, baseless & motivated.”

The FIR was registered after the complainant, Raman Sharma, a resident of Malibu Town, approached the District Court. On June 5, the directed the police to lodge an FIR within 24 hours of the receipt of the complaint. It observed that without proper investigation, justice could not be ensured in the case.

The complainant alleged that the accused, in connivance with Govt officials, obtained pecuniary advantage as “land meant for institutional purposes was used for pure commercial, speculative & self servient purposes” & several acres of land were allotted at undervalued rates. Sharma also alleged that the accused obtained occupational certificates based on misrepresentation, as there was no area on the premises that was allocated for medical & paramedical education, as advertised.

“As per the directions of the court, a case has been registered & we have initiated a probe. A total of 16 respondents including individuals & several companies have been named in the FIR," said Aman Yadav, Assistant Commissioner of Police (ACP), Sadar.

2 senior officials of HSVP have also been named in the FIR.

The case was registered under sections 406 (criminal breach of trust), 463 (forgery), 467 (forgery of valuable security, will etc), 468 (forgery for the purpose of cheating), 471 (using as genuine a forged document) & 120B (criminal conspiracy) of the Indian Penal Code, & sections 11, 13 (1)d & 13 (2) of the Prevention of Corruption Act. Sections 3 & 4 of the Prevention of Money Laundering Act were also part of the FIR filed at the Sadar police station on Saturday.

Medanta Administration has responded by saying that the complaint has been filed by a person who claims to be a RTI Activist, however it has been reported in the press that he had an FIR for extortion registered against him. It has been claimed that the allegation levelled are completly false, baseless and motivated.

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