DR. SHAJAHAN YOUSAF SAHIB Vs. STATE OF KERALA

JUDGEMENT

(1.) Bail is sought. It is sought under Section 438 of Cr.P.C. The petitioner is the accused in crime No. 1291/2017 of Elamakkara police station in Ernakulam city. The offences alleged against the petitioner are those punishable under Sections 420, 468 and 471 of IPC.

(2.) The prosecution case is this : Pretending himself to be a qualified medical practitioner, the petitioner conducted surgery on the 1st informant and collected from him Rs 1.25 lakhs towards treatment expenses. The petitioner who is not a medical doctor forged a certificate, used it as genuine and practised as a doctor.

(3.) The petitioner denies the allegations against him. He contends him to be innocent. He asserts that he is a qualified doctor.