DR. NAGALAKSHMAMMA C. S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.

(2.) The petitioner is in judicial custody in Crime No.172/2017 registered by the respondent-police since 28.5.2017. The allegation is under Sections 109, 120B, 419, 420, 467, 468, 471 of IPC and Sections 34 and 42 of the Aadhaar Act, 2016.

(3.) The case is registered on the complaint of the officer of Unique Identification Authority of India. The allegation is that the petitioner being the senior specialist of Jayanagar Government Hospital, conspired with co- accused foreign nationals and facilitated them to obtain fraudulent enrolment of Aadhar numbers by issuing fabricated attestation of proofs of identities and addresses, in violation of the prescribed process of enrollment for Aadhar.