MOHAN LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has applied for the pre-arrest bail in F.I.R. No. 4 of 2008 registered on 12-11-2008 in Anti Corruption State Vigilance Bureau of Una under Section 420 of the Indian Penal Code.

(2.) As per the case of the prosecution, the petitioner has been running a CT Scan Diagnostic and Research Centre of Amb Road in Una and some of his degrees, like M.D. (AIIMS), D.M. (Card), DNB (Card) etc. were fake and bogus and thereby cheated and he fooled the Public for more clientage.

(3.) Deputy Superintendent of Police, Anti Corruption Bureau conducted the preliminary inquiry. During the inquiry, AMC Hospital and Diagnostic Centre was found in the name of the petitioner and the Ultra Sound clinic was registered in the name of his doctor wife. The petitioner produced the photo copies and some attested copies of his degrees before the aforesaid police officer which were got verified from the Principal, Sardar Patel Medical College, Rajasthan, the Registrar AIIMS New Delhi, Principal Swai Man Singh Medical College, Jaipur from where these were alleged to have been issued. Except the MBBS degree of the petitioner, others were found fake. Thus, the petitioner provided false information to the Inquiry Officer.