DR. RENI PHILIP Vs. SUVARNARAJENDRAN

JUDGEMENT

(1.) The petitioners in W.P.(C).No.19514 of 2023 are the appellants before us, aggrieved by the judgment dtd. 1/7/2026 of a learned Single Judge that dismissed their writ petition.

(2.) The brief facts necessary for disposal of the Writ Appeal are as follows:

(3.) The 1st respondent filed a complaint before the police alleging criminal negligence, based on which, an FIR was registered at Pandalam Police Station. As part of the investigation into the complaint, the case was referred to the District Level Expert Panel constituted in terms of Circular dtd. 16/6/2008 of the Government of Kerala in the Home Department that provided for a two-tier system of scrutiny by Expert Panels, who have to submit their views on the incident from a medicolegal perspective so that the Investigating Agency could be guided in its investigation into the complaint received against the doctor(s) concerned.