LOHITH S. HATTI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. seeking anticipatory bail to the petitioner, who is arraigned as accused No.1 in Crime No.50/2023 registered at Puttenahalli Police Station for offences punishable under Ss. 420, 384, 406 r/w 34 of IPC .

(2.) Heard the learned counsel for petitioner and learned High Court Government Pleader for respondent/State and perused the material on record.

(3.) The complaint averments in brief are that, the complainant is working as a family physician in a clinic under the name and style 'Sree Polyclinic and Lab' having its main clinic at House No.32, 'B' Panduranga Nagara, Opposite HSBC, Bannergatta Road, Bengaluru and having four other Branches in and around Bengaluru City. On 21/12/2022 at around 12.45 noon, The DGO and the Deputy Director (Medical-2) of Directorate of Health and Family Welfare Services, Government of Karnataka visited the main clinic carrying a complaint copy, which they refused to show and started searching the cupboards and drawers in the clinic alleging that the accused were conducting surgery/sex determination and surrogacy in the clinic and threatened to close all the clinics. They sought for BBMP and KPME licenses and other documents, which were handed over to them and thereafter the clinic was seized and locked.