SUNDERLAL SONI Vs. DR. MAHAVEER PRASAD AND ANOTHER

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is arising out of order of the High Court of Madhya Pradesh, Jabalpur whereby the High Court quashed the charge against the 1st respondent under Section 304-A IPC framed against him exercising powers under Section 482 Cr.P.C., 1973

(3.) The appellant's wife Madhuri Soni, was admitted in District Hospital, Ujjain on 29.1.2010, where the 1st respondent-Dr. Mahaveer Prasad was working as a Doctor. After the appellant's wife was admitted, blood was transfused and she complained of stomach ache and vomiting. She was shifted to a Private Nursing Home, run by 1st respondent himself, where she died.