ISHWAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this petition under section 438 Code of Criminal Procedure, 1973 seeking anticipatory bail in F.I.R. No. 135/2017 registered at Police Station Chopanki, Distt. Alwar for offences under Sections 420 of Indian Penal Code, 186015(2) Indian Medical Council Act, 1953 and Offence 18(C) Drugs and Cosmetic, 1940.

(2.) Heard

(3.) As per the prosecution story, medical team had inspected the Vikas Hospital. Petitioner was found present at the spot. Stethoscope and Blood Pressure Apparatus were lying at the spot. However, petitioner could not produce the necessary documents to authorizing him to treat the patients.