VELAYUDHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is a practising Doctor who is mainly aggrieved by the imputations made by the 3rd respondent while initiating criminal prosecution alleging offence under section 376 IPC.

(2.) THE petitioner is presently working as Urologist in the West Fort High Tech Hospital, Poonkunnam, Thrissur. During the period from 1994 to 31.7.2011, he was working in the same post at Daya Hospital, Thrissur and before that from 23.3.1983 to 25.12.1990, he was working as Urologist under Ministry of Health, Saudi Arabia. He settled at Poonkunnam during 1994 in a rented house.

(3.) ALLEGATION is that sexual abuse continued in the Daya Hospital and thereafter she was terminated from service. Annexure I is the copy of the First Information Statement. The police registered a crime as Crime No.616/2011 and Annexure II is the copy of the final report. The charge is laid under section 376 and 506(i) IPC.