SRIMURTHY K.R. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) BASED on a complaint of respondent No. 2, a case in Crime No. 183/2010, for the offence punishable under Section 304 -A of IPC, 1860, having been registered by respondent No. 1, seeking quashing of the FIR in Crime No. 183/2010 dated 05.06.2010 and the aforesaid complaint and all further proceedings thereto, this petition was filed, under Section 482 of the Cr.P.C., 1973 (for short, 'the Code').

(2.) RESPONDENT No. 2, alleging medical negligence/professional misconduct by the petitioner, had also approached the Karnataka Medical Council, wherein, a case was registered and enquiry in KMC/ENQ/No.15/2010 was initiated. By an order dated 24.01.2013, it was held that the petitioner has committed an 'error of judgment', amounting to "Medical Negligence". The said order was questioned in Writ Petition No. 7991/2013.

(3.) RESPONDENT No. 2 having lodged the complaint, FIR in Crime No. 183/2010 was registered by Siddapura Police on 05.06.2010 for the offence punishable under Section 304 -A of IPC. Seeking quashing of the same and further proceedings in pursuance thereof, this petition was filed.