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FIR against Delhi Riot accused, wife and Lawyer for fake Medical Certificates


Delhi Riots 2020, pic by: Yahoo
28 Jul 2020
Categories: Latest News

Delhi Police has booked northeast Delhi riot accused Farooq Faisal, his wife and his lawyer for furnishing fake medical documents prepared by a doctor and his associate to seek an interim bail on medical grounds. The doctor, Gajinder Nayyar, and his associate, Mukesh Sangwan, were recently arrested by the Crime Branch after they were found to be issuing fake medical certificates to criminals so that they could apply for bail on medical grounds.

According to the FIR registered, Faisal had tried to get bail four times between March and May. On May 29, Farooq’s lawyer, Mohit Bhardwaj, had submitted the bail application along with the medical papers to the court in which Nayyar had opined that Faisal’s wife, Sadaf (38), was suffering from fibroid of uterus and required surgery. To prove the genuineness of the certificate, Nayyar had mentioned that Sadaf visited his clinic at Bisrakh in Greater Noida five times between April and May.

During this, she also went through various medical tests that were approved from a pathological lab and the reports were annexed with the bail application in which it was mentioned that Sadaf had the most extreme urgent case.

When a police team reached Nayyar’s clinic to inquire, it was found that it didn’t even have the basic facilities of a doctor’s chamber. When the cops confronted Nayyar, he first tried to evade the question and later claimed that Sangwan had introduced Sadaf to him and asked him to prepare fake medical documents to prove her ailment so that she could ask for a bail for her husband before a court.

According to police, the incident indicates a bigger nexus between lawyers, middlemen and doctors. When the lawyer realised that the court had involved police, the bail application was immediately withdrawn the next day, police added in the FIR.

Cops found that Delhi Medical Council had earlier found the conduct ofNayyar “highly unbecoming of a medical practitioner” and revoked his name from the State Medical Register till November, 2020.

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