DEEPA AGGARWAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer is under Section 438 Cr.PC for grant of anticipatory bail to the petitioner Deepa Aggarwal in case FIR No.123 dated 30.07.2015 for offences punishable under Sections 465, 467, 468, 471, 420 of Indian Penal Code and under Sections 18, 19 and 20 of the Transplantation of Human Organs & Tissues Act, 1994 (for short the 1994 Act) registered with Police Station Division No.7, Jalandhar.

(2.) The petitioner is the 50% owner of the National Kidney Hospital, Jalandhar duly registered under the Transplantation of Human Organs & Tissues Act, 1994 for conduct of surgical operations for transplantation of the human organs.

(3.) The allegations against the petitioner-accused and other co-accused is that they have conducted 07 surgical operations of Kidney Transplant without obtaining prior approval of the authorisation committee as envisaged under Sub Section 5 of Section 9 of the 1994 Act.