CHHOGA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Section 482 Cr.P.C., 1973 has been filed on behalf of the petitioner being aggrieved with the order dated 23.2.2017 passed by the Addl. Sessions Judge, Bali, Distt. Pali (for short 'the revisional court') whereby, the Criminal Revision Petition No.39/2015 has been dismissed.

(2.) The said revision petition was filed by the petitioner against the order dated 25.5.2015 passed by the Judicial Magistrate, Bali (for short 'the trial court') in Case No.372/11 whereby, the trial court has ordered for framing of charge against the petitioner for the offences punishable under Sections 419, 420 IPC and Section 15(2) of the Rajasthan Medical Council Act, 1956 (for short 'the Act of 1956').

(3.) Brief facts of the case are that the Medical Officer, Government Hospital Nana, Distt. Pali has filed a complaint against the petitioner and seven other persons while alleging that these persons are not registered with the Rajasthan Medical Council and had also not obtained any permission from the State Government for practicing as an allopathy doctor but are doing the said work illegally. It is mentioned in the complaint that the Chief Medical and Health Officer, Pali has issued a notice to the petitioner and seven other persons asking them to submit any proof allowing them to allopathy practice but the petitioner has failed to provide any proof regarding his registration with the Rajasthan Medical Council and has failed to produce any permission granted by the State Government to do allopathy practice.