P R CHIDANANDAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who is a Doctor by profession, by presenting this petition has sought for quashing the FIR registered by Sira Police in Crime No.258/2009 alleging medical negligence on his part.

(2.) On 06.04.2009, a boy baby aged about 08 months was brought to the petitioner's private clinic which he was running after his superannuation from Government service. The petitioner after examining the child, prescribed certain injection and also medicines.

(3.) On 10.09.2009, this court ordered stay of investigation by the police. On account of this, the investigation could not be proceeded with, as a result of which, the dead body was not exhumed nor postmortem examination was conducted.