RAMASHANKAR MULCHAND SAROJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Pankaj Dwivedi, learned counsel appearing for the applicant and Mrs. M. R. Tidke, learned APP for the Respondent-State.

(2.) The anticipatory bail application is filed under section 438 of Code of Criminal Procedure seeking anticipatory bail in Crime No. 77 of 2021 registered at D.C.B., C.I.D., Unit-VII, Mumbai for offences punishable under sections 420, 419, 468, 471 of Indian Penal Code and sections 33, 34, 36 and 38 of Maharashtra Medical Practitioner Act.

(3.) The documents annexed to the anticipatory bail application shows that the applicant assisted accused Neelam Pasi in commission of the crime. Accused Neelam Pasi obtained forged degree and she does not have any valid degree or licence to practice as Doctor. The applicant allowed her to practice in his clinic. It is further to be noted that said Neelam Pasi is wife of the applicant and Whatsapp chat between the said Neelam Pasi and the applicant clearly shows that applicant used to tell Neelam Pasi as to what treatment is to be given to the patients.