DR. SEEMA MANOHAR GUNJAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the respondents.

(2.) This petition is filed seeking quashing of the order dated 17.6.2015 and the entire proceedings in C.C. No. 461/2015, wherein the learned Principal Civil Judge and Jmfc, Chikkodi, has taken cognizance of the offence under section 304(A) of I.P.C. against the petitioner.

(3.) The records disclose that a person by name Mujpar Shabbir Patel has lodged a complaint making allegations against the petitioner that, the petitioner has conducted surgery against the directions issued by the competent authority and also negligently caused severe damage to the wife of the complainant. On the basis of such complaint, the respondent-police have investigated the matter and submitted charge-sheet before the Court for the offence under section 304-A of I.P.C. and the learned Magistrate vide order dated 17.6.2015 has taken cognizance of the said offence and issued process against the petitioner herein. In fact, the petitioner also appeared before the Court on 5.11.2013 and she was enlarged on bail under section 436 of Cr. P.C,