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The Delhi HC has directed the crime branch of Delhi Police to initiate an inquiry against Dr. Gajinder Kumar Nayyar who is suspected of issuing fake medical certificates to the convicts and helping their family members to facilitate them in obtaining favorable orders of bail, interim bail and suspension of sentence. The single judge Sanjeev Sachdeva has further directed that in charge Legal Cell, Delhi police shall examine all the records that how many of the prisoners have been convicts applied for the bail, interim bail, and suspension of sentence in the last two years based on the medical certificates and pathological reports.
The bail application was coming from Abdul Rehman Nawali on the ground that his wife requires urgent surgery for ovarian cyst and this medical certificate on which the accused relied upon was issued by Dr. Gajinder Kumar Nayyar.
SI Chahar further discovered that the said hospital has no ultrasound hospital facility, it doesn’t perform Cystectomy surgery, and there was no record of the accused’s wife visiting that hospital.
The police also informaed to the court about various applications that has been filed wrong in the court and then the accused person has been released on bail.
The medical council had also removed the name of Dr. Nayyar from the register for 180 days on the ground that his conduct was highly unbecoming of a medical practitioner. On June 28 it has all been said that the prosecution has submitted that Dr. Gajinder Kumar Nayyar has frequently preparing medical prescriptions in heinous cases in which accused are granted bail with the help of their medical certificates.
In light of this information, the court directed the deputy commissioner of police, crime branch to conduct an inquiry on to allegations raised in the status reports and submit a report before this court and it was said that this will be circulated every judges so the judges can know that if any case will come related to the bail or interim bail from this medical practitioner application then it should be rejected and not taken under the consideration.
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