MANGE RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has filed this petition under Section 438 Cr.P.C., 1973 for grant of anticipatory bail in case FIR No.14 dated 6.1.2017 registered for the offences under Sections 420, 336 and 315 IPC; Sections 18 (c) and 18-A of Drugs and Cosmetic Act, 1940 and section 15(2) and 15(3) of Indian Medical Council Act, 1956 at Police Station Model Town Panipat, District Panipat.

(2.) I have heard learned counsel for the petitioner and have gone through the record.

(3.) From the record, I find that as per the FIR, a team comprising Dr. Munesh Kumar, H.D.O., Dr. Shalini Mehta, M.O., Sh. Parvinder Malik, DCO, was constituted by Civil Surgeon in connection with investigation of a complaint received from Dharamvir, which then raided the place. Mange Ram was found present and could not present his registration/licence for doing practice of allopathic medicines. On inspection by the team in the presence of the present petitioner, 25 different types of allopathic medicines and 3 different types of instruments for doing medical practice were found and they seized the same vide seizure memo.