SUBHASH CHOPRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) By filing the present petition under section 438 of the Code of Criminal Procedure, 1973 the petitioner has sought anticipatory bail in FIR No.369 dated 08.11.2016, registered under sections 15 (2) and 15 (3) of Indian Medical Council Act, 1956; sections 3, 4, 5 of Medical Termination of Pregnancy Act, 1971 and Sections 315, 336, 420 and 511 of Indian Penal Code and later on added sections 18(c) and 18 (A) of Drugs and Cosmetics Act, 1940 at Police Station Barwala, District Hisar.

(2.) On 20.01.2017, this Court had passed the following order:-

(3.) It is contended by learned counsel for the petitioner that in pursuance of the order dated 20.01.2017, the petitioner has joined investigation.