K. JAYAKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Petitioner, claiming to be a Doctor practising Siddha Medicine in the strength of a Diploma Certificate issued by the Tamil University, Tanjore, has approached this Court that the Police is harassing him for practising Siddha Medicine by running a clinic. Therefore, he sought for a direction as against the Police not to harass him/interfere with the running of his Siddha Clinic.

(2.) The Petitioner has also relied on the Diploma Certificate issued by the Tamil University, Tanjore, in Siddha Medicine. The Certificate was issued under the seal of the Tamil University, Tanjore, signed by the Registrar and the Vice Chancellor. An endorsement was also available that the Certificate is not amenable to Government Service or Jobs.

(3.) According to the Petitioner, he has completed 10+2 and thereafter, studied Diploma in Siddha Medicine in May, 2008. That apart, he is also having the qualification of BEMS from Sahara Shiksha Peeth. He is practising Siddha Medicine by running a Siddha Clinic from the year 2008. Since he was successful in Siddha Medicine, those who are practising Allopathy Medicine have foisted false Complaints as against the Petitioner in the year 2010, which was tried by the learned Judicial Magistrate No.II, Thanjavur and he was acquitted from the Criminal case. Thereafter, at the instance of the Health Inspector, Thanjavur, a Criminal case was foisted as against him, as if he is using Allopathy Medicine and Syringe for injection. Based on this Complaint, another case was registered in Crime No.148 of 2023, dtd. 9/4/2023. In this case, the Petitioner was arrested and thereafter, enlarged on Bail.