NARESH KUMAR Vs. STATE

JUDGEMENT

(1.) The applicants are accused of having committed offences punishable under Sections 365/506/323/342/356/34 Indian Penal Code in Bail Appln. 308/06 and Bail Appln. 1037/2006 and under Sections 506/34 Indian Penal Code in Bail Appln. 638/2006. According to the complainant, a Doctor working with the Deen Dayal Upadhayay Hospital, one of the accused was treated by him. He was dissatisfied and started making allegations which led to an incident of unlawful restraint and grievous hurt. It was also alleged that subsequently the accused applicant threatened the complainant/in-formant.

(2.) Learned counsel for the applicants submitted that the allegations made were completely unfounded. According to him, the applicants were really victims since the treatment given by the Doctor was unsatisfactory. When they sought to have the matter investigated, the complainant allegedly used his proximity to police officials to level false allegations. It is also alleged that the complaints of the applicants and others supporting him have been stifled and the matter has not been proceeded with.

(3.) The applications were opposed by learned APP as well as by counsel for the complainant Doctor. It was submitted that the incidents, as alleged, are correct and that the applicants accused intimidated the informant and sought to abduct him. Learned counsel denied the allegations that the informant was close to the police and was attempting to implicate the applicants falsely.