MAHAVEER PRASAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This order disposes of three bail applications viz., S.B, Criminal Misc. Bail Application No. 571/88, 572/88 and 573/88 in FIR Nos. 25/88, 27/88 and 16/88 respectively registered at Police Station, Chirawa for offences under Sections 326, 338 and 420 IPC.

(2.) The allegations in all the three cases are almost similar. The prosecution case is that the accused petitioner has been running an eye hospital in Jhunjhunu district and that though he is not a qualified Doctor and is a quad but he gave an impression to the people of the area that he is a qualified eye surgeon and he has been doing the operations also or giving different type of treatments as a result of which some persons in the area lost their eye sight. The different aggrieved persons filed first information reports against the petitioner and in three of the aforesaid cases registered, his arrest has been shown. In FIR No 16/88, the offence relates to year 1982 and is thus, six year old In FIR No. 25/88 the offence committed before eight years and in FIR No. 27/88 also the offence is of more than one year prior. In all the cases the cases have been registered for offences under Sections 326, 338 and 420 IPC. Accused in these circumstances have been committed to judicial custody and is not wanted by the police.

(3.) It is also pertinent to mention here that when it was learnt in the are that petitioner is not a qualified Doctor, the people also moved the State Government who in turn has appointed Sub-Divisional Officer to hold an enquiry and latter has issued notification inviting complaints.