Gurprem Singh @ Prem vs State Of Haryana
2024 Latest Caselaw 6108 P&H

Punjab-Haryana High Court

Gurprem Singh @ Prem vs State Of Haryana on 18 March, 2024

SANDEEP SETHI
2024.03.21 17:59

2024:PHHC:040386
CRM-M-57698-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(240)
CRM-M-57698-2023
Date of Decision:-18.03.2024
Gurprem Singh @ Prem
becca Petitioner
Versus
State of Haryana
beeen Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Kapil Aggarwal, Advocate for
Ms. Vaishali Kamboj, Advocate for the petitioner.
Mr. Anmol Malik, DAG, Haryana.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present petition is for grant of regular bail to the petitioner

in case FIR No.0188 dated 05.09.2023, initially lodged under Sections 15 (2) (3) of IMC Act, 1956, 34 (1) (2) NMC Act 2019, 18 of Drug & Cosmetics Act 1940 and Sections 419 and 420 of IPC, subsequently added Sections 467, 468 and 471 of IPC, registered at Police Station Farakpur, District Yamuna Nagar.

2. In compliance of the order dated 18.01.2024, learned State counsel has filed status report by way of affidavit of Sh. Kanwaljeet Singh, HPS, Deputy Superintendent of Police, Yamuna Nagar, on behalf of the respondent-State along with Annexures R-1 and R-2 as well as the custody certificate. The same are taken on record.

3. Learned State counsel has relied upon Annexure R-2 which is

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SANDEEP SETHI 2024.03.21 17:59

2024:PHHC:040386 CRM-M-57698-2023

the information received from the Principal, Ramkrishan Mission Vidyapeeth, Deogarh, Jharkhand to the SHO, Police Station Farkapur (Yamuna Nagar) to substantiate that the certificate produced by the petitioner claiming himself to be a Doctor was false.

4. Learned counsel for the petitioner has submitted that the petitioner is in custody since 05.09.2023 and 6 '4 months been passed and the charges are yet to be framed and prays for grant of regular bail to the petitioner.

5. Per contra, learned State counsel has vehemently opposed the grant of concession to the petitioner on the ground that the offence committed by the petitioner could put human lives in danger as the petitioner was practicing as a Doctor and was giving medicines without having knowledge about the same. In fact, he was running a full-fledged clinic and prescribing Allopathic and Ayurvedic medicines without any authorization and valid degree. Not only this, 04 fluid bottles and 04 sets of cannula etc. were found present in the premises and the offence is grave in nature.

6. After hearing the learned counsel for the parties, this Court does not find any cogent reason to grant the concession of regular bail to

the petitioner at this stage.

7. In light of the above, the present petition is dismissed. (ALOK JAIN) JUDGE March 18, 2024.

Sandeep

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

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