RAMESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this case is for grant of anticipatory bail to the petitioner in FIR No. 31 dated 7.1.2017 under Sections 312/315/420/ 467/468/471/120B IPC, sections 18A and 28 of Drugs and Cosmetics Act, 1940 Sections 3, 4, 5 of Medical Termination of Pregnancy Act 1971 and section 15(2), 15(3) of Indian Medical Council Act, 1956 registered at Police Station Sector 5, Gurgaon.

(2.) Learned counsel for the petitioner vehemently argues that no offence whatsoever is made out qua petitioner. The only allegation raised is that he had referred one Smt. Monita to Dr. Sahid Ali Qureshi for medical termination of pregnancy. No active role has been attributed to the petitioner. There is nothing on record to show that he had any contact whatsoever with the said Dr. Sahid Ali Qureshi who was found at the time of conducting raid on M/s Jannat Hospital and Maternity Centre. It is, thus, prayed that this petition be allowed.

(3.) Learned counsel for the State opposes this petition. It is submitted that a cheque payment of Rs. 15,000/- was received by the petitioner from Smt. Monita. A sum of Rs. 6500/- was then paid to Dr. Sahid Ali Qureshi whose premises were raided by the team led by Dr. Nilam Thapar. Smt. Monita was found present there. She disclosed that she was admitted for termination of pregnancy. Tablets used for medical termination of pregnancy were recovered from inside her person.