SAMIRUDDIN Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition u/S 482 of Cr.P.C. is preferred against the order dtd. 7/9/21 passed by the Third Additional Sessions Judge, Barwah, Mandleshwar in CRR No.6/221 has affirmed the charges framed against the applicants u/S 24 of MP Ayurvigyan Parishad Adhiniyam, 1987 (hereinafter referred as Act, 1987), by JMFC, Barwah Distt, Mandleshwar in criminal case No.924/2019.

(2.) According to the prosecution story, on 29/8/2019 at around 11:00 AM, Chief Block Medical Officer, Barwah, Dr. Anuj Karkhur received information that an illegal medical camp is being carried on at Agrasen Dharmashala. Thereafter, he alongwith his staff Manish Mandloi (Pharmacist), Rajendra Sharma (Dresser) and Naib Tehsildar Rahul Solanki proceeded towards the aforesaid place and found that Dr. K.L. Patidar alongwith present applicants and other co-accused persons were examining the patients and selling medicines by carrying out an illegal medical camp in which some medicines were expired, physician sample and not for sale. Dr. K.L. Patidar and his companions/co-accused persons had no required registration and documents regarding carrying out aforesaid act. He had no bills of the aforesaid medicines. He had not taken permission for the camp from the Competent Authority and was carrying out medical camp illegally. Panchnama was prepared at the spot and written complaint was filed on 2/9/2019 by Chief Block Medical Officer, Barwah to SHO, P/S Barwah. On the same day, an FIR was lodged against the applicants and co-accused persons. After completion of investigation, charge-sheet has been filed.

(3.) After hearing both the parties, the learned trial Court had framed alleged charges against the applicants and co-accused persons, which is affirmed by Revisional Court.