FALCK INDIA PRIVATE LIMITED Vs. STATE OF HARYANA

JUDGEMENT

(1.) Section 482 Cr.P.C enables the High Court to exercise its inherent powers in order to prevent abuse of the process of Court and otherwise to secure the ends of justice.

(2.) In the considered view of this court, this is one such case which require exercise of the powers.

(3.) Falck India Private Limited claims to be a subsidiary of Falack Denmark A/S based in Denmark which is a global leader in providing emergency medical services for general public in partnership with the governments. It also claims that in India, it has worked with Gujarat State Disaster Management Authority, Tamil Nadu Fire and Rescue Services and Indian Railways for their requirements on safety and disaster management. It also caters to the needs of its clients in the specialized sectors across the Country in the areas of Rajasthan, Orissa, Chhattisgarh, Tamil Nadu, Andhra Pradesh and Delhi for providing them emergency medical services.