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[Cites 4, Cited by 0]

Bombay High Court

Shri. Vikas Bhavanidas Bhadikar vs The State Of Maharashtra on 1 February, 2024

Author: Sarang V. Kotwal

Bench: Sarang V. Kotwal

   Gokhale                               1 of 4                             25-aba-119-24


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION


             ANTICIPATORY BAIL APPLICATION NO. 119 OF 2024


 Vikas Bhavanidas Bhadikar                                         ..Applicant
       Versus
 The State of Maharashtra                                          ..Respondent
                                     _____

 Ms. Gargi P. Joshi for Applicant.
 Ms. Mahalakshmi Ganapathy, APP for State/Respondent.
                                 _____

                                   CORAM :- SARANG V. KOTWAL, J.
                                   DATE :- 1 FEBRUARY 2024
 P.C. :-


 1.               The Applicant is seeking anticipatory bail in connection

 with C.R.No.407 of 2023 registered at Barshi Taluka Police Station,

 Solapur Rural, on 16.11.2023, under Section 420 of the Indian

 Penal Code and under Sections 33, 33A and 38 of the Maharashtra

 Medical Practitioners Act, 1961.


 2.               Heard Ms. Gargi Joshi, learned counsel for the

 applicant and Ms. Mahalakshmi Ganapathy, learned APP for the

 State.




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 3.               The F.I.R. is lodged by one Dr. Anita Bangar. She was

 the Medical Officer attached to Panchayat Samiti, Barshi and was

 looking after the Barshi Taluka. She was entrusted with the duty to

 collect health data about the health issues in the Taluka. She came

 to know that the present applicant was practicing as a Doctor,

 though, he was not entitled to practice in medicines as a Doctor.

 Therefore, he was a bogus doctor. On 08.11.2023, his clinic was

 raided. Some injections and medical instruments were seized. The

 F.I.R. mentions that the applicant was B.E.M.S., and he was not

 registered with the the Maharashtra Medical Council. He was not

 authorized to prescribe allopathic medicines. He has violated all

 these conditions and, therefore, this F.I.R. was lodged.


 4.               Learned counsel for the applicant submitted that the

 Health Authority had issued explanatory note on 19.09.2022 in

 which it was mentioned that the Graduates who had obtained CMS

 & ED Certificate and diploma courses, they can prescribe 44

 allopathic medicines, but they cannot use the prefix 'Doctor' before

 their names. They could not enroll with any Government Council.

 Learned counsel submitted that the applicant was a graduate in




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 Electro Homeopathy Medicine and Surgery. He had completed the

 course in Community Medical Services & Essential Drugs, in 2020-

 2021. Therefore, he was allowed to practice in medicines and was

 allowed to prescribe 44 allopathic medicines. She submitted that

 the applicant was in position to show that he had prescribed only

 those 44 medicines in his practice.


 5.               Learned APP pointed out some documents wherein, it

 was mentioned that, he was describing himself as 'Doctor and

 Surgeon', which was not permissible. Learned APP submitted that

 the investigating agency is investigating into the allegations

 whether the applicant was prescribing any medicines which he was

 not authorized to prescribe.


 6.               Today,       both   the   learned      counsel         are     seeking

 adjournment. Learned counsel for the applicant prayed for ad-

 interim relief. Considering both these submissions, today I am

 inclined to protect the applicant by way of ad-interim relief with

 certain conditions.


 7.               Hence, the following order.




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                                           ORDER

i) In the event of his arrest in connection with C.R.No.407 of 2023 registered at Barshi Taluka Police Station, Solapur Rural, till the next date, the Applicant be released on bail on his executing P. R. bond in the sum of Rs.30,000/- (Rupees Thirty Thousand Only) with one or two sureties in the like amount.

ii) This order shall operate till 14/03/2024.

iii) The Applicant shall attend the concerned Police Station from 20/02/2024 to 23/02/2024 between 1.00p.m. to 5.00p.m. and shall cooperate with the investigation.

iv) Till the next date before this Court, the Applicant shall not continue his practice.

v) Stand over to 14/03/2024.

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