GORDHAN Vs. STATE OF M P

JUDGEMENT

(1.) THE applicant has filed this petition under Section 482 of the Criminal procedure Code for abashment of the charge-sheet filed against the applicant before the Judicial Magistrate First Class, Jaora registered as Criminal Case no. 1414/06 for the offence punishable under Section 24 of the Madhya Pradesh ayurvigyan Parishad Adhiniyam, 1987 (hereinafter referred to as 'the Act' ).

(2.) BRIEF facts of the case are that the Medical Officer posted at primary Health Centre, Piplouda lodged the FIR on 19-3-2006 at Police Station, piplouda that the applicant-accused being the registered Medical Practitioner in Ayurvedic Medicine and Surgery is having allopathic medicine in his Clinic also for which he has not been legally authorised. The allopathic injection, were found in the Clinic belonged to the applicant. On this information, the police had registered a case under Section 420 of the IPC and under Section 24 of the act and after due investigation the charge-sheet has been filed.

(3.) THE learned Trial Court after hearing both the parties came to the conclusion that prima facie charge under Section 24 of the Act of 1987 is made out against the applicant and had framed the charge against the applicant. Aggrieved by which the applicant has preferred Criminal Revision No. 66/2007 before the 2nd Additional Sessions Judge, Jaora. The learned Revisional Court by order dated 23-7-2007 dismissed the revision aggrieved by which the applicant came up before this Court by this petition under Section 482 of the cr. PC.