CHANDVEER ATIL Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) By way of this application, moved u/s 482 Cr.P.C., the prayer has been made to quash the chargesheet of criminal case no.602 of 2007 against the applicant, for the offence of Sections 420, 342, 323, 504 and 506 IPC, pertaining to case crime no.119 of 2007, P.S. Ranipur, District Haridwar.

(2.) The FIR was lodged by Dharmesh Bhatla, who was a drug/alcohol addict, while the petitioner is a so-called doctor, who was engaged by one society, named as Golden Future Point Society, having its registered office in village Nand Naur, District Sonipat, Haryana, the working area whereof was in the entire country. This society was registered under the Societies Registration Act in the office of Registrar, Societies, District Sonipat, Haryana. The certificate of registration has been annexed as Annexure 3 to the petition.

(3.) Under this Society, a clinic was being operated in District Haridwar by the applicant, along with his two associates and in this clinic, they adverted to invite the drug addict people, with the assurance to get rid of their addictions and intoxicants, whatsoever they were habitual of. The people were attracted, and one of the drug addicts was Dharmesh Bhatla, R/o 1, Geeta Colony, Saharanpur, who was brought by his brother and admitted on 29.4.2007 in the clinic for a month. This clinic used to charge Rs.3,500/- per month, as the fee of the doctor, inclusive of all the boarding and lodging charges of the patient.