STATE Vs. NAGENDRA PAL SINGH

JUDGEMENT

(1.) The facts giving rise to this petition are that during the year 1979 Dr. N. P. Singh, the respondent herein, when he was a Professor & Head of the Department in Willingdon Hospital formed an association, namely. National Association of Critical Cure Medicine India [N.A.C.C.M.] Subsequently he moved the office of the Registrar of Firms and Societies, Directorate of Industries, Delhi Administration, Delhi on 7th December, 1979 for registration of the same. He submitted a Memorandum of Association containing the names of seven doctors as its Executive Members. Later on a fresh Memorandum of Association containing the names of eight doctors as members was submitted to the Registrar's office as this earlier one. was found to be incomplete and did not fulfil the requisite conditions. During investigation it was found that the Registrar of Society believed the documents as genuine and registered the same and a Registration Certificate No. 10874 dated 22-3-80 was issued under the Societies Registration Act of 1860. The accused, who is the respondent herein also formed another association, namely, National Association of Emergency Diasaster Medicinis [N.A.E.D.M.] and he applied on 19-7-80 to the Registrar of Societies mentioned above. The set of Memorandum of Association contained the names of ten doctors and the Registrar's office believing the documents to be genuine issued a Registration Certificate on 11-8-80 under the Societies Registration Act of 1860.

(2.) It is also averred that further investigation revealed that the names of the doctors mentioned on the two sets of Memoranda of Association submitted to office of the Registrar of Societies were found fictitious. Some names/signatures were found to be non existent and some were forged. Dr. S. K. Sinha of C.G.H.S., Delhi who reportedly attested the signatures of these members of Memonanda was found to be non-existent person. Doctors who were round available were examined during investigation and they dented that they had signed any Memorandum of Association as alleged. The specimen signatures of the doctors were sent to the G.E.Q.D. Shimla office which gave an opinion that signatures on the Memoranda of Association were forged by Dr. N. P. Singh, particularly the signatures of two doctors, namely Dr. J. S. Anand and Dr. S. K. Sinha on the Memo of Association were forged by him.

(3.) It is further on record that after registration of the two Associations, the accused, Dr. N. P. Singh utilised these certificates of registration for various purposes such as collection of donations, grants-in-aid from the Govt./Semi-Govt. and other organisations. He also managed to conduct some seminars in Vigyan Bhawan on rent free basis in the name of the Associations. Thus, he collected lakhs of Rupees in the name of the two Associations which he got registered by playing fraud on the Registrar of Societies by forging the signatures of the doctors on the Memoranda of Association.