AYAZ AHMAD Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present bail application is filed by the applicant seeking regular bail in FIR No. 383/2023 dtd. 13/9/2023, registered at Police Station Anand Vihar, for offences under Ss. 420/468/471 of the Indian Penal Code, 1860 ('IPC').

(2.) The present FIR was registered pursuant to a complaint filed by the complainant, wherein, he alleged that on 25/11/2022, he visited the clinic of the applicant as he was suffering from chest pains for the past two weeks.

(3.) It is alleged that the applicant advised the complainant to take some test for his lipid profile. It is alleged that on instructions of the applicant accused Subham who claimed to be an employee of S.D. Diagnostics took the blood sample of the complainant, whereafter, the complainant paid accused Subham a sum of Rs.500.00.