SANJAY KUMAR YADAV Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Ms. Dr. Pooja Singh, learned counsel for the accused-applicant as well as learned A.G.A. for the State and perused the record.

(2.) This bail application has been moved by the accused/applicant- Sanjay Kumar Yadav for grant of bail, in Case Crime No. 514 of 2022, under Ss. 304, 201, 175 I.P.C. and Sec. 15(3) Medical Council Act, Police Station Kotwali Rudauli, District Faizabad/Ayodhya, during trial.

(3.) Learned counsel for the accused-applicant while pressing the bail application submits that it is a case of false implication and the complicity of the applicant has been shown in this case only on account of the fact that he is the owner/manager of Swati Medical Centre. However, he is not authorized to treat any patient nor he has ever treated any patient and his job is confined only with regard to the general maintenance of the hospital.