RENU VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed for quashing of the entire proceedings of Special Trial No. 3 of 2011, State Vs. Renu Verma, pending in the Court of Special Judge, Anti Corruption, Gorakhpur, under Sections 120-B , 420 , 467 , 468 and 471 IPC and Section 7 / 12 / 13 (1)(d) and 13(2) of Prevention of Corruption Act , arising out of charge-sheet No.2 of 2010 dated 15.12.2010. Further prayer has been made for setting aside the orders dated 17.1.2011 and 17.2.2011 passed by the Special Judge, Anti Corruption, Gorakhpur taking cognizance and summoning the petitioner.

(2.) The petitioner is a qualified doctor having degrees of M.B.B.S. and Master of Surgery in Gynecology from Moti Lal Nehru Medical College, Allahabad. After obtaining the qualification, she joined the Provincial Medical Service of the State Government. However, subsequently she resigned from the Government service and started her own independent practice.

(3.) It appears that in the year 1991, the petitioner established a Nursing Home in the name and style of M/s Tanuj Nursing Home at Pratapgarh. The petitioner applied for license under Rule 61(1)(2) of the Drugs and Cosmetics Rules, 1945 for having a pharmaceutical shop at the Nursing Home. The said application was made to the Chief Medical Officer, Pratapgarh.