RAMESH KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present misc. petition under Sec. 482 of the Code of Criminal Procedure, the petitioner has challenged FIR No. 0537/2021 dtd. 12/10/2021 registered at Police Station Sardarshahar, District Churu under Sec. 34(2) of the National Medical Commission Act, 2019 (hereinafter referred to as the 'Act of 2019') and Ss. 417 and 420 of the Indian Penal Code.

(2.) Precisely stated, facts germane are that on 20/9/2021, a complaint came to be filed by one Laxman Singh before Chief Medical and Health Officer, Churu, in furtherance whereof a committee was constituted, which gave a report dtd. 27/11/2020 and thus, an FIR came to be registered against the petitioner. According to the report, when members of the committee reached at the petitioner's clinic, it was found that a placard of 'Dr. Ramesh Sharma Ayurved Ratna' was on display.

(3.) During the inspection by the committee, the petitioner was not present, but he came after an hour and informed that he was giving ayurvedic treatment to the patients.