N. CHANDAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since the issue involved in these petitions are similar and they are taken up together, heard and disposed of by a common order.

(2.) The respondent No.2 lodged the FIR with the jurisdictional Police alleging that, the accused No.1 without having any qualification to practice allopathy collected money by assuring that he would get child born through IVF treatment and when he was undergoing treatment, it was learnt that accused No.1 was not the qualified medical practitioner and created documents to show that he was qualified to practice allopathy. Accused No.2 herein who is working under accused No.1, abused the 2nd respondent in a filthy language when he demanded to return the money from the accused No.1.

(3.) The Police after investigation submitted the charge sheet for the offence punishable under Ss. 465, 468, 471 , 419, 420, 504, 506 r/w 34 of IPC, and Sec. 3, 10, 19 of Karnataka Private Medical Establishment Act-2007. Taking exception of the same, accused No.2 herein is before this Court in all these petitions.