PRAKASH NARAYAN SHUKLA Vs. STATE OF M P

JUDGEMENT

(1.) This petitioner has filed this petition for quashment of FIR registered vide Crime No.131/2013 at P. S. Kesli District Hoshangabad for the offence punishable under Section 15 of Medical Council Act, Section 24 of M. P. Ayurvedic Parikshan Adhiniyam, 1987 and Section 3 of M. P. Rajopchar Adhiniyam, 1973.

(2.) The clinic of the petitioner was inspected on 18.2.2013 by a teem including S. D. O. (Revenue), Block Medical Officer and Nayab Tahsildar. During inspection it was found that the petitioner was also prescribing allopathic medicines. However he was not authorised to prescribe allopathic medicines to the patient because he had a degree in Ayurved.

(3.) The petitioner pleaded in the petition that the petitioner obtained a degree of Ayurvedic Vigyanacharya with modern medicine and surgery (A. V. M. S.) from M. P. Board of Ayurvedic Tatha Unani Chikitsa Paddhati Evam Prakrutik Chikitsa Board Bhopal with the following subjects : Anatomy, Physiology, Materia Medica Pharmacology, Therapeutioce and Pharmacy, Hygiene & Public Health, Medical Jurisprudence & Toxicology and Toxicoloty, Medicine Pathology and Bactriology Midwifery, Gynaecology Paediatrics Surgery, Opthamelegy, Diseased of Ear, Nose and Throat. His registration number is 11291.