R.SENTHILKUMAR Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petition is filed under Sec. 482 of Criminal Procedure Code, seeking to call for the records and quash the Charge Sheet registered in Crime No.168 of 2017 dtd. 25/1/2018 in C.C.No.8 of 2018, on the file of the learned Judicial Magistrate No.1, Salem.

(2.) The Block Medical Officer, Government Primary Health Centrw, Panamarathupatty, Salem District, on the orders of the Joint Director, Medical Department, Salem had conducted raid in the premises of the petitioner namely, "Shree Senthil Balaji Polyclinic" on 9/10/2017 and found that the petitioner having been studied BHMS Homoeopathy Medicine had been practising in Allopathy Medicine and seized Allopathy Medicine from the clinic of the petitioner. Based on the above complaint dtd. 9/10/2017, the respondent police had registered FIR on 9/10/2017, against the petitioner in Crime No.168/2017 under Sec. 15(3) of the Indian Medical Council Act, 1956 and under Sec. 420 of the Indian Penal Code. Challenging the same, the above Criminal Original Petition is filed.

(3.) Heard the learned counsel for the petitioner and the learned Government Advocate (Crl.Side).