SATHEESH KUMAR C. Vs. ASOKA HOSPITAL AND ORS.

JUDGEMENT

(1.) The revision petitioner is the complainant before the court below in CMP No. 4717 of 2012 on the files of the Court of the Judicial Magistrate of First Class - I, Kannur who in this Revision Petition challenges the order passed by the court below dismissing the complaint under Section 203 of Cr.P.C.

(2.) The revision petitioner filed a complaint before the court below against the respondent Nos. 1 to 4 alleging as follows:-

(3.) During the course of investigation, the matter was referred to the District Expert Panel for their report. The District Expert Panel reported that there was no prima facie case of medical negligence. Thereafter, the investigating officer filed a refer report before the court below. The court below accepted the report.