RAVIKANT Vs. STATE OF M P

JUDGEMENT

(1.) In this petition under section 482 of Cr.P.C., petitioner has prayed for quashing criminal complaint No.1/2015 registered against him by the Chief Judicial Magistrate, Rewa for offence punishable under section 175 of I.P.C., wherein, it is alleged that by refusing to supply certain documents petitioner has not cooperated with the investigation in criminal case No.267/2013 and has created hindrance in the investigation process.

(2.) Petitioner claims to be a renowned Surgeon and Oncologist of international repute and during the course of hearing before us by referring to the Professional excellence and career as is indicated in Annexure P-1, it is pointed out that recently petitioner has been conferred with the award of "Padma Shree" by Hon'ble the President of India.

(3.) Be it as it may be, we find that the petitioner is the Vice Chancellor of King George's Medical University, Lucknow and while discharging his duties, one Professor Dr.Raj Mehrotra was appointed as Dean of the Medical College by the petitioner as is evident from Annexure P-2 dated 10.9.2012. Professor Dr. Raj Mehrotra who was head of the Department of Pathology was granted appointment by the petitioner. With regard to the offence committed in the State of Madhya Pradesh popularly known as "VYAPAM scam" pertaining to the admission to various MBBS courses, criminal cases Nos.266/2013, 267/2013 and 737/2013 were registered by the authorities of Police Station Rewa against five students who are said to have secured admission by impersonation in the MBBS course for the period between 2008-09 and 2011-12. They were charged for having committed offence under section 419, 420, 467, 468, 471, 120-B IPC read with section 3/4 of M.P.Manyata Prapt Pariksha Adhiniyam, 1937.