AIR 1989 SUPREME COURT 2039 ::(1990) 1 ACC 3 ::(1990) 1 CriLC 168 ::(1990) MadLW(Cri) 21 ::1990 ChandLR(Civ&Cri) 403 ::1989 (4) SCC 286 ::1989 SCC (Cri) 721 ::(1990) 2 RecCriR 75 ::(1989) 15 All LR 595 ::(1990) 1 APLJ 33(1) ::(1990) 2 Bom CR 96 ::(1990) 1 BLJ 233 ::(1990) EastCriC 12 ::(1989) 3 Crimes 156 ::(1990) SC Cr R 160 ::(1989) 3 JT 496 (SC)

Supreme Court Of India

Hon'ble Judge(s): Ranganath Misra, G. L. Oza , JJ

Constitution of India , Art.32, Art.21— Public interest litigation - Professional ethics of medical profession - Injured citizen brought for medical treatment - Should instantaneously be given medical aid and thereafter procedural criminal law should be allowed to operate - There is no legal impediment for doctor to attend to such cases immediately. Medical Council Act (102 of 1956) , S.33(m)— Code of Medical Ethics , Cl.10, Cl.13— Accident cases - Duty of doctors to attend - Procedural criminal law no bar.Injured citizen - Medical treatment - Duty of doctor. Every injured citizen brought for medical treatment should instantaneously be given medical aid to preserve life and thereafter the procedural criminal law should be allowed to operate in order to avoid negligent death. There is no legal impediment for a medical professional when he is called upon or requested to attend to an injured person needing his medical assistance immediately. The effort to save the person should be the top priority not only of the medical professional but even of the police or any other citizen who happens to be connected with the matter or who happens to notice such an incident or a situation.(Para 1 16) Preservation of human life is of paramount importance. That is so on account of the fact that once life is lo....