Mehinder Singh Sullar, J. - (1.) PETITIONER Amar Pal son of Mohar Singh, has preferred the instant petition for the grant of concession of anticipatory bail, in a case registered against him along with his other co -accused, vide FIR No. 40 dated 12.1.2014 (Annexure P1), for the commission of offences punishable u/ss. 420, 417, 336 IPC and Section 15(2) & 15(3) of The Indian Medical Council Act, by the police of Police Station City, Karnal.
(2.) NOTICE of the petition was issued to the State. After hearing the learned counsel for the parties, going through the record with their valuable help and after deep consideration over the entire matter, to my mind, the present petition deserves to be accepted in this context.
(3.) DURING the course of preliminary hearing, a Coordinate Bench of this Court (Naresh Kumar Sanghi, J.) passed the following order on 3.3.2014: - Prayer in the present petition is for grant of anticipatory bail to petitioner, Amar Pal, who has been booked for having committed the offences punishable under Section 417, 420 and 336 of the Indian Penal Code as well as Sections 15(2) and 15(3) of the Indian Medical Council Act, in a case arising out of FIR No. 40 dated 12.1.2014 registered at Police Station, City Karnal. Learned counsel contends that the ingredients of the offences, for which the petitioner has been booked, are not attracted qua him since no one has reported to the police that the petitioner impersonated himself as MBBS doctor who could deal in allopathy medicines and committed any cheating. He further contends that even the ingredients of Section 15(2) and 15(3) of the Indian Medical Council Act are not attracted for prosecution of the petitioner. Notice of motion for 9.5.2014. Meanwhile, in the event of his arrest, the petitioner is ordered to be released on interim bail subject to his furnishing personal bond in the sum of Rs. 25,000/ - with one surety in the like amount to the satisfaction of the Arresting Officer. The petitioner shall continue to join the investigation as and when required to do so by the Investigating Officer and shall abide by all the conditions laid down in Section 438(2) of the Code of Criminal Procedure.;