Karnataka High Court
Sri.Venkatramana vs State Of Karnataka on 6 April, 2010
Author: Ashok B.Hinchigeri
Bench: Ashok B.Hinchigeri
IN THE HEGH COURT OF KARNATAKA
CIRCUIT BENCH AT 9HARWA§ 2' 'f ~
DATED TEHS THE 61* DAY 09' APR1.3g,:""20.i.§)55" 2
BEFORE" é
THE HONBLE MR. ..Iu3'r1cE:"'-.a.s;%i0:{
CRMINAL PE*i'mo_:~: N{5';?s;>«;4V/{:é.(§0§§"*'
BETWEEN:
"
SK}.f€~i?{AN'}{,AR"-SEi£3s§_BEiP;£3{.BHA'1')
AGE. *s'I1.YEA.Rs,J"-.* .
* "G{2.C1j;MEiZ§}'€3AL ?Rl¥CF'§T§'i5)NER,
Rj.€). ;zADi)I%GAD'D_E.. ICADTOKA,
HOMNAVAR, *
'1gTTARAKAr§NAQ'A''DISTRiCF.
. .. PETITIONER
__*gBxYSi?i'1Vs1:§12H~1ARsH.A. NEELOPANT, ADV.)
" ".?¥i.E'$'1;ATi?) GF KARNATAKA
. T§41jI%OUGH 0.13.1.
. §-IDNNAVAR POLICE STATIQN,
' ~~UT'1*ARAKANNADA msmxcr,
THROUGH THE SPECIAL
PUBLIC PROSECUTOR,
HIGH COURT OF' KARNATAKA,
CIRCUIT BENCH AT
DHARWAD.
...RESPONDiE'.NT
(BY SR1 A.R. PATIL, ADDL. S.P.P.)
(3) A piastie box containing While eoloureci
tablets. H «
(4) A plasfic box containing safiogi
(5) A plastic box eentaiznjng turmefic' 1 A
(6) A plastic: box eontajning .p0}vdeVr}»;
(7) One bottle of yenqw.;iqujc;..--e]"'L_e--_
(8) One small bottle material.
2. J he has
admitte&--.4;§:§ze '1' hough he has 1110 license
and medical pmctifioner, he
is and {iistributing the medica}
Vp§'ep;:gfrat§one. "a.~.=.i1Vc1 thus endangering the life of people. The
» also coxzepieted the investigation and filed the
H * -- '
#3. Sri Shrihaxsh A. Neelopant, the learned celmsel for
petitiener submits that even if all the averments of the
comglaint are taken on the face vaiue, then also no case can
be made out as the ingiedients of the efiexice punishable
93%
under Section 419 and 420 of £.P.C. are "Thfl
leamed colinsci further submits that ";a.1;iC¥'..__
chargesheet it is not stated as
are given by the petiiioncjr; Nc)b4(5djizihas ton';
of taking the medicine pgfifikificti'; iabsenceiof
any informatioxa. a':s:i0¢_ «has i§1ifi't§i'C€i by taking
the pefifionefs vAA}:§¢i;if.ioner cannat be
pmsecuted. ' " _ *
""" 4;' -- iffiéeiijpéijzt gfibfiiits that A1mexure~E, the
Rcgistiaticn. ifssucd by E.M.C.B. ofindia itself is a
1i!C':f2I1St%i"'i0"p1"3lfi3fiCf'; fli€f Eilectmpathy Medicine. He also
thiaii ' ~A1>...:1ex11re~F shows that the petitioner is
' ---_a member of Bharatiya Paxamparya Jariapad
'' . h ifWi'aid}*a1"a Seva Mattu Kalyana Sangha. Sri
Nceiapziii/it brings to my notice the Anilr-:x11re~H, 1113
x 'T iuqertiiicate issued by the Open Ixitemationai University.
5. Sri Nerelopant has also miicd on the decision
reported in the: cast: 0fT}:1{:: Council of Alternative Systems of
F23!-4.
M€{}iCi£1€ 85 Another vs. State of West. ficngal 311:1 Others
reported in 1991(2) cw page 173, whenzin it is, he1d that
alternative system of medicine can be §I~ess§:{¥_ "§3~ér§rice
without the use cf chemicals, to get
diet, sense and breathing. 'p¢::i'.so3:1 .{§ f'hi$vVa1lm*A;1' <':nts7
by rcrserting to the control of __
dees nat centrovene any prdvifiian of
6. As the petitgignrzr 1:1as.:'I1ot"sz:io3at't:ti--a;:y_3iaw, the vexy
irziiéatigm proceedings against the pcfitioner is
11IlS1f'l'¥5'§a'i1Z1,ab'}(},V "$0 :_47c0§fi£éi1és Sri Netzlopant. That the
cpmglainf aufl"éhafge$heet in a case, of this nature are liable
'it; qixasheé sxercisa of power under Section 482 of
ES: furtilcr stibmissiexa of Sri Neelopant.
_f:r}i A.R.. Patil, the leaxned Add}. s.p.p. submits that
't11€j 'it3vvestigatio:3y is complete and chargesheet is fiktti anti
What the caste: is new mature for trial. It is 331: down for the
commencement of the aviéence: 911 15/04/2010. At this
jhncture, the petitienfir has chosen to .25p§mach this Court.
6
The leaxzattci Add]. S.§'.P, prays for the dismissal__ of this
petition.
3. Tbs learned Add]. 3.9.9. also b;1;;:Tgs_:o'_jj'mLy ::o&.ig;§e"v.fl
that the police have made
of Indian Medicine and tl;1::_.§f§f I:1(vi'iz«1."v~ "V§'he
response of the said Qhat tfia
Electropathyl E1cctxy3;§1gg3crJ?15ai£,y' ézmt £:;:~;méV under their
puxview.
9'. In' 'i'f_?.j().iI'1C{€':I' submission, Sri Neelopam;
stxbmjtuég mV%1';avtAx:ei13 dedficed from the two letters of the
§'i:«)2.V111c:i.»l$"-f\.s'»,,I;_};1a:t the petitioner is not required to obtain
~ agy ..[)t:g:~:i%:;:5"'o:' any registxation under them.
fikxflxmg is placad on record to Show that the
A;>_etif.§g§r;3§9.:'~"lf1as got through any examination recognised by
_ fag; practicing Electropathy or Ei¢ct1*o-Homeopathy, The
" --;a§3i:31tioner has no registgmticm witI1 any professional bad}; for
practicing medicine. He is not ffvfilil a phaxmacist, which
£314
vmuld have aufhorisfid him to disperse the medici%;;%,__": ~ V
What §r<:>vision'of law he is; practicing medicine tag? &I:L'€1l1aI'}v 'M ' --
system of mcdicine has fr: be: gone inV"ti;>m}:>§?' V
1:. The Court takg§'~V .%:'}j'§::dici;1 "inc
mushxmming of the medisgi and
the mnshroeming of 'far giving the
certificates, dip;:}:i§a.f; 'ébsencc of any
statutory who claim to
have digfibmas, degrees cannot
start pracfice. The Annexurcs E
and F 'the iicense and the enrolment
V. '_ is issued. by the Open intemafional
{}V;n'i'v3 m«iVi:y;.M lggal entity, status, etc. are to be ascertained
The degwees and their equivalence are
--V to and Worked cut by the University Gram:
K V' ' 1'S§si9n, Associatixm of Indian Universities, Medics}
.' egunga ef India, the Central C§01m<:::il of Indian Medicine,
"'(fi€.nfl*a.I Council of Hcmeothgmpy or any othttr concemcii
" _ Bmiy. The K1818 prefix Open Ifitcmafional woulfl not enabita
33%.
anybody to practice tha medicine in: the
recegnition of a degee er the working out uf Décgiixiwzaiititice»
of such a degree. There: be. §?-3 fiche "
pmposition Iaid in the case-¢__.0f _
System of Medicine (supra) breath
and sense do not of Act. If the
petitioner has only three acfivififis,
there woum;_"fi£§:§.L the Govcmmeat to
n*:§'Stc*r ai. of the Government
is 113.3955: medical preparations to
the get 1°56 of their aflmeats.
..1:2..._For aforesaid masons, this is not a fit caae
V : f¢-z'Vt1;e proceedings. Not finding the littlest scope
" foi' my I dismiss this' pctifion.
"--V1,3.*At; this juncture, {ha kamed counsci for pctitixmer
'A that an ehscrvafiou be match: that the: dismissai of
' petition sheuié 113$ acme in the way of the Trial Court
' CC3fiSfi.€I'iI1g the defence of the pctifienezr. it is made clear
9.81-1
that the Trial Court shall dispose ofi' thc in questiozcx independently of and Iminfiuenced given and the obse:rvaflons made"'hei%in.'"f§f' petition. «V 'V A FUDGE hum}- V"