MOHAMMED GHOUSE SHARIEFF S/O LATE FAZUL RAHAMAN SH Vs. STATE OF KARNATAKA REPRESENTED BY ITS STATION HOUS

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Section 482 of Cr.P.C. praying the Court to quash the proceedings, set aside the order dated 16.01.2014 taking cognizance of the offence under Section 36 of Karnataka Ayurvedic Naturopathy Siddha, Unani and Yoga Practitioners Registration and Medical Practitioners Miscellaneous Provisions Act, 1961 against the petitioner. Now it is pending in C.C.No.314/2014, on the file of the IV Additional Civil Judge (Jr. Dn.) and JMFC, Tumakuru.

(2.) Heard the arguments of learned counsel appearing for petitioner/accused, and also the learned High Court Government Pleader appearing for respondent-State.

(3.) The case of the prosecution as per the complaint averments is that the petitioner has completed his education at Bengaluru, later stage, he has attended in Diploma in Alternative Medical Sciences (DAMS) from Khalsa Institute of Medical Sciences, in the year 199 In continuation of having all the certificate he has got the Certificate from Ayurvedic and Unani System of Medicine. The petitioner has got it confirmed about his certificate issued by Ayurvedic Authorites, Patna, Bihar. But the case is registered in Hebbur Police Station alleging that he has committed offences punishable under Section 36 of the said Act. On the basis of said complaint, a case came to be registered.