OMPRAKASH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Mohit Singh, learned counsel for the applicant and Sri R. N. Srivastava, learned A.G.A. for the State.

(2.) The present anticipatory bail application has been filed on behalf of the applicant in F.I.R./Case Crime No.25 of 2024, under Ss. 188, 279, 417, 420, 467, 468, 336 IPC and Ss. 15, 3 of Indian Medical Council Act, Police Station Rajapur, District Chitrakoot, with a prayer to enlarge him on anticipatory bail.

(3.) FIR of the present case was lodged on 9/2/2024 against applicant and manager of Health Heaven Hospital and according to the FIR, Health Heaven Hospital was being run without proper documents and when the raid was made then it was found that applicant was conducting the operation of Hydroseal of a patient.