POONAM VERMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Poonam Verma wife of Sukhdev Verma, has directed the instant petition for the grant of anticipatory bail in a case registered against her along with her other co-accused, vide FIR No.118 dated 09.05.2013, for the commission of offences punishable under Sections 15(2) & 15(3) of The Indian Medical Council Act, 1956 and Sections 27(B)(ii), 28 and 28-A of the Drugs & Cosmetics Act, 1940, by the police of Police Station Pinjore, District Panchkula, invoking the provisions of Section 438 Cr.P.C.

(2.) Notice of the petition was issued to the State.

(3.) After hearing the learned counsel for the parties, going through the record with their valuable assistance and after considering the entire matter deeply, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.