T N PRASANNA BAI Vs. N SHEELA

JUDGEMENT

(1.) The petitioner is a medical practitioner and against her the respondent/complainant has filed a private complaint, which has been referred by the learned Magistrate to the police under Section 156(3) Cr.P.C. Consequently Annex.IV F.I.R. has been registered. Investigation is in progress.

(2.) The petitioner has come to this Court raising a grievance that the complaint is not justified and amounts to abuse of process of the Court against her. It is submitted that the petitioner is not in any way guilty and if the complainant is dissatisfied with the professional service allegedly rendered by the petitioner to the complainant, easy resort to the criminal adjudicatory process should not be allowed.

(3.) The application is opposed by the learned counsel for the defacto complainant. He contends that valid allegations have been raised against the petitioner and the matter deserves to be considered by the authorities in accordance with law.