SUMIT & ANR Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A.10253/2015 (for exemption)

(2.) Learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.2, Dr. Arvind Kumar, due to misunderstanding of the petitioners. Since the petitioners have apologized before the respondent No.2, the complainant does not want to pursue the case further against the petitioners. Moreover, the case is at the initial stage of investigation.

(3.) Respondent No. 2 is personally present in the Court and has been identified by ASI Om Prakash of Police Station New Ashok Nagar, Investigating Officer of the case. He submits that due to some misunderstanding, the incident in question took place. In fact, relative of the petitioner had died due to which, the petitioners emotionally burst out and lost their control and as a result of the same incident in question happened. He submits that the medical profession is considered a noble profession because it helps in preserving life, given by God. Thus, a doctor's job is of responsibility. Respondent No.2 further submits that the matter has been settled amicably between them and he does not want to pursue the case further against the petitioners.