MAHANT SRI DEVENDRA DAS DISCIPLE OF LATE MAHANT INDRESH CHARAN DAS JI CHAIRMAN SRI GURU RAM RAI INSTITUTE OF MEDICAL & HEALTH SCIENCE DEHRADUN DISTRICT DEHRADUN Vs. C.B.I., THROUGH SUPERINTENDENT OF POLICE, CBI SPE DEHRADUN

JUDGEMENT

(1.) BY means of this petition moved under section 482 of Code of Criminal Procedure, 1973 (for short Cr.P.C.), the petitioner has sought quashing of the charge sheet dated 29.12.2011, registered as criminal case no. 1 of 2012, CBI vs. Dr. Ved Prakash and others, relating to offences punishable under section 120B, 420, 468, 471 IPC (arisen out of FIR No. RC0072010A0012) pending in the court of Special Judicial Magistrate, CBI, Uttarakhand, Dehradun. Heard learned counsel for the parties, and perused the papers on record.

(2.) THE petitioner is a Chairman of Sri Guru Ram Rai Institute of Medical and Health Sciences, run by Sri Guru Ram Rai Education Management Committee. It appears that a CBI case was registered on the basis of the enquiry report of team of Inspectors under instructions from the Board of Governors constituted by Government of India, in place of Medical Council of India, by exercising powers in Ordinance no. 2 of 2010. On the basis of said report, First Information Report was lodged on 28.10.2010, in respect of the offences punishable under section 120B and 420 IPC, and also one in respect of section 13 of Prevention of Corruption Act, 1988. It is reported that on enquiry apart from huge deficiencies of equipments, there were deficiencies relating to the faculties in the Institute. Also it was found that fictitious patients were shown admitted in the hospital in order to run the Institute and get its recognition. CBI, after investigation, submitted charge sheet against Dr. (Brig. Retd.) Ved Prakash, Medical Superintendent, Dr. V.K. Bihari Dy. Medical Superintendent, Dr. S.K. Ghildiyal and the petitioner Mahant Sri Devendra Das Ji.

(3.) ON going through the papers on record, this Court is of the view that there are factual pleas of defence relating to innocence of the petitioner raised in the petition. Such pleas cannot be examined by this Court in its jurisdiction under section 482 Cr.P.C.. It is for the trial court to examine the factual pleas of defence as to whether the petitioner has any complicity in the crime or not.