MANGAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks regular bail pending trial in a case registered against him for the offences under Sec. 420 IPC, Sec. 22 of the NDPS Act and Sec. 15 of the Indian Medical Council Act, 1956 ('Act' - for short).

(2.) The FIR in the case has been registered on the statement of Major Singh Inspector CIA staff, Mansa. On 8.5.2007, he along with other Police officials was present at the Bus Stand Fatha Madhoka in a government vehicle. The Police officials were on duty to check suspected persons. At that time, ASI Sukhdev Singh who was also present received information that the petitioner who is running a Clinic at village Adar -Ke was proclaiming himself to be a qualified doctor. He has been representing that he can treat every disease satisfactorily. In fact he is misguiding innocent persons by giving medicines to sick patients. He injects injections on unsuspecting patients and charges substantial fee. In fact, he is not qualified to be a doctor and nor does he have any degree. He is charging double the amount by administering drugs to boys and girls in a veiled manner. He pierces the narcotic tablets and mixes Ambchuran powder with them and thereafter prepares small packets (Purrian). He sells these packets to the persons who are poppy and narcotic addicts. The information was found reliable and the petitioner was found to have committed an offence under Sec. 15 of the Act and Sec. 22 of the NDPS Act, 1985. Accordingly, a memo (Ruqa) was sent through Constable Pal Singh for registration of a FIR.

(3.) Learned Counsel for the petitioner submits that an inventory (Annexure P -1) regarding the case property was prepared in the presence of the Judicial Magistrate on 9.5.2007. As per the inventory report (Annexure P -1), the following items are stated to have been recovered from the petitioner on 8.5.2007: