Madras High Court
Dr.Vijay Venkatappan vs State Rep.By on 12 October, 2023
Author: G.Jayachandran
Bench: G.Jayachandran
Crl.O.P.No.22799 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 12.10.2023
CORAM
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
Crl.O.P.No.22799 of 2023
Dr.Vijay Venkatappan ... Petitioner
Vs.
1.State rep.by
The Inspector of Police,
Denkanikottai Police Station,
Denkanikottai Taluk,
Krishnagiri District.
2.The Joint Director of Rural and Medical Health Services,
Krishnagiri District, Krishnagiri. ... Respondents
Prayer: Criminal Original Petition is filed under Section 482 of Criminal
Procedure Code, to direct the respondents not to harass the petitioner at the
instance of any complaint in respect of practice of Alopathy medicine without
following due process of law.
For Petitioners : Ms.C.Sindhuja
For R1 : Mr.S.Udayakumar
Government Advocate (Crl.Side)
ORDER
The petitioner herein is a Electropathy/Electrohomeopathy doctor found practicing Alopathy medicine and therefore, FIR has been registered against him and he is before this Court seeking direction not to harass him. https://www.mhc.tn.gov.in/judis 1/2 Crl.O.P.No.22799 of 2023 Dr.G.JAYACHANDRAN,J.
rpl
2. Since the prima facie material been seized from the premises indicating that he is practicing Alopathy medicine, case has been registered. The learned Government Advocate (Crl.Side) appearing for the respondent police submits that soon final report will be filed. Since the investigation was already completed, the allegation that the police is harassing the petitioner is ill found. Hence this Criminal Original Petition is dismissed.
12.10.2023 rpl To
1.The Inspector of Police, Denkanikottai Police Station, Denkanikottai Taluk, Krishnagiri District.
2.The Joint Director of Rural and Medical Health Services, Krishnagiri District, Krishnagiri.
3.The Public Prosecutor, High Court of Madras, Chennai-109.
Crl.O.P.No.22799 of 2023https://www.mhc.tn.gov.in/judis 2/2