MOHANAN Vs. PRABHA G NAIR

JUDGEMENT

(1.) The appellant herein filed a criminal complaint before Judicial Magistrate, First Class, Cherthala alleging that the respondent who is a Gynaecologist attached to the private hospital at Cherthala had shown medical negligence of such a degree and thereby the appellant's wife died on 8th December, 1995. The appellant's wife was pregnant and he consulted the first respondent from the seventh month of pregnancy and on 4th December, 1995 appellant's wife was admitted in the first respondent's hospital for the delivery of the child. On 5th December, 1995 with medical intervention of first respondent she delivered a dead child and there was profuse bleeding. She was under the continued treatment of the first respondent. On 8th December, 1995 she died. The appellant alleged that in spite of repeated request to take his wife to the medical college hospital, the first respondent told him that the patient has no problem and everything would be alright within short time. The appellant filed a complaint before the police and after investigation the police filed a report. Thereafter, the appellant filed a criminal complaint before the Magistrate. Apart from the statement given by the complainant, he also got examined the Doctor, who conducted the post-mortem examination and also a Radiologist. The Magistrate took cognizance of the offence punishable under Section 304-A, IPC. Thereafter, the first respondent filed a criminal miscellaneous application before the High Court under Section 482 of the Cr.P.C. to quash the criminal proceedings alleging that the allegations made in the complaint along with the sworn statement and other material before the Court, did not make out an offence and the complaint and other proceeding were liable to be quashed. The learned single Judge held that :

(2.) It must be noticed that the appellant herein did not get the full opportunity to produce evidence before the Magistrate. The negligence of the Doctor could be ascertained only by scanning the material if any and the expert evidence that may be adduced. Having regard to the facts of this case, we feel that the appellant-complainant should have been given an opportunity to present the case before the Magistrate. The learned single Judge was not justified in quashing the complaint at the threshold, especially in a case where the culpability could be established only on proper analysis of the expert evidence that may be adduced by the complainant. In the result, we set aside the judgment of the learned single Judge and direct the Magistrate to consider the matter in accordance with law. We may hasten to add that the first respondent being a Medical Practitioner, if any application for bail is filed, the same shall be favourably considered by the Magistrate.

(3.) The appeal is disposed of.