AIR Law Lines - Point Extract
(A)
Criminal
Criminal Laws (procedure)
Inherent Powers
Quashing Of Proceedings - When Not Warranted
— Complaint alleging negligence by doctors and conspiracy, to alter timing in medical records. Death of pregnant woman was taken to operation theatre for Caesarean section. There was glaring inconsistency as to cause and time of death of patient, as stated by doctor, obstetrician and as reflected in post- mortem report. Investigating agency had filed charge-sheet on basis of opinion of medical committee appointed by State Govt. Held, in facts criminal proceedings against accused doctors, not falling within dictum of Supreme Court decision in AIR 2005 SC 3180 was not liable to be quashed.
In Judgment Text:
- 10.40 a.m., Dr.
Indira Rao , the petitioner in the first of these petitions, is said to have called - petition by Dr.
Indira Rao nor the order dated 7.11.2014 against accused No. 7 have been challenged - of death is shocking and highly unbecoming of a medical professional.It is contended that insofar as Dr.
Indira Rao is concerned, there is clear documentary evidence at Page 75 of the charge sheet, where accused No
In Judgment Text:
-
During the pendency of this petition, the first petitioner-Smt.
Indira Rao expired on 3rd of April 1997 -
(a) The deceased first petitioner Smt.
Indira Rao is the wife of one S. Raghunatha Rao. The second - of this Court in the case of West Coast Paper Mills Ltd. v.
Indira Rao , ILR 1991 KAR 2516, between the same
J
J
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