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Madras High Court

Dr.S.Jahir Hussain vs State Represented By on 5 October, 2023

Author: G.Jayachandran

Bench: G.Jayachandran

                                                                                Crl.O.P..No.22617 of 2023

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                         DATED : 05.10.2023

                                                              CORAM

                                  THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN

                                                   Crl.O.P.No.22617 of 2023
                     Dr.S.Jahir Hussain                                               ... Petitioner
                                                                Vs.
                     1. State represented by
                        Inspector of Police,
                        Bathalapalli HUDCO Police Station,
                        Hosur,
                        Krishnagiri District.

                     2. The Joint Director of Rural
                        and Medical Health Services,
                        Krishnagiri District.                                        ... Respondents

                     Prayer: Criminal Original Petition is filed under Section 482 of Criminal
                     Procedure Code, to direct the respondents herein 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 Petitioner       : Mr.R.Tamaraiselvan
                                        For R1               : Mr.S.Udaya Kumar
                                                               Government Advocate (Crl. Side)

                                                             ORDER

From the perusal of the petition, this Court finds no material to interfere that the petitioner was disturbed by the police carrying on lawful 1/4 https://www.mhc.tn.gov.in/judis Crl.O.P..No.22617 of 2023 profession of Electropathy. Though, it is contended that based on the complaint given by Alopathy doctors, police are interfering in his profession as Electropathy doctor, this Court finds no material to substantiate the same.

2. The learned Government Advocate (Crl.Side) appearing for the State submits that on 24.09.2023, there was wordy quarrel between the petitioner and two others. Hence, petitioner has given a complaint to the police against Madhan Kumar and Naveen Kumar and the same has been enquired, except that, there is no adverse material come to the notice of the police so far against this petitioner. The police will not interfere unless there is a material to show that the petitioner is practising Alopathy under the guide of Electropathy.

3. Recording the above submission of the learned Government Advocate (Crl.Side), this Criminal Original Petition is disposed of.

05.10.2023 Index : Yes/No Neutral Citation : Yes/No mac/rpl 2/4 https://www.mhc.tn.gov.in/judis Crl.O.P..No.22617 of 2023 To

1. The Inspector of Police, Bathalapalli HUDCO Police Station, Hosur, Krishnagiri District.

2. The Joint Director of Rural and Medical Health Services, Krishnagiri District.

3. The Public Prosecutor, High Court, Madras.

Dr.G.JAYACHANDRAN,J.

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https://www.mhc.tn.gov.in/judis Crl.O.P..No.22617 of 2023 Mac/rpl Crl.O.P.No.22617 of 2023 05.10.2023 4/4 https://www.mhc.tn.gov.in/judis