PANKAJ RAVJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed for seeking following reliefs:

(2.) Brief facts of the case as per the case of the applicant in this application are as such that on 25/8/2015 Godavariben - mother of the complainant was admitted in Sanjivani Super Specialty Hospital, Vastrapur, Ahmedabad with a complaint of high grade fever, lower abdominal pain, generalized weakness, under care of Dr. Vinay Bhomiya. Thereafter, the Sonography was done and it was found that there was highly calcified stent in left renal system extended from kidney to urinary bladder with big stones in kidney ureter and bladder. The stent was inserted by some Doctor before about 15 years and though she was advised to get it removed within a month. she forgot to get it removed and it remained for 15 years as a result multiple calculi were found in the kidney and urinary bladder. However, the doctor advised to get the stent removed. It is further the case of the applicant in this application are as such that the present applicant and Dr. Nagendra Mishra were consulted. Both the doctors advised her for undergoing an operation to remove the big stone and stent which was there since last more than 15 years.

(3.) Heard learned advocate Mr. Vishal K Anandjiwala representing the applicant and Mr. Dhawan Jayswal, learned Additional Public Prosecutor (APP) representing the respondent - State. Though complainant is served through the concerned Police Station, none appears on behalf of respondent No.2 nor filed any affidavit to contest this application.