RAMAN KAPOOR Vs. STATE

JUDGEMENT

(1.) This petition has been preferred under Section 482 of the Code of Criminal Procedure for quashing the impugned order dated 16.12.1998 passed by the learned Metropolitan 'Magistrate disposing of the complaint of Respondent No. 2, Nand Kishore Grover, bearing No. 119/1 of 1998. The facts which are necessary to dispose of this petition arc recapitulated as under:

(2.) It is stated in the petition that the petitioner is medical doctor and possesses the degree of M.B.B.S. obtained from the university of Medical Sciences at New Delhi in the year 1979. He has specialised in the field of Acupuncture and other alternate medical system. It is mentioned that the petitioner is engaged in philanthropic work for the benefit of humanity.

(3.) According to the petitioner, respondent No. 2, Nand Kishore Grover attended his clinic from 11.1.1994 to 14.1.1994 for the treatment of chronic irritable" bowel syndrome. It is mentioned that respondent No. 2 was explained the treatment that could be accorded to him and for the purpose of acquainting him with the minute details of the same, he was handed over the book, namely, "A Guide to Acupuncture and Tissue Cleansing System".