ROHINI MAHENDRANATH JINDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As the issues raised in both the captioned applications are the same and the prayer is also to quash the selfsame first information report, those were heard analogously and are being disposed of by this common judgment and order.

(2.) The medical profession is one of the oldest professions of the world and is the most humanitarian one. There is no better service than to serve the suffering, wounded and the sick. Inherent in the concept of any profession is a code of conduct, containing the basic ethics that underline the moral values that govern the professional practice and is aimed at upholding its dignity. The medical Ethics underpins the values at the heart of the practitioner-client relationship. In the recent times, professionals are developing a tendency to forget that the selfregulation which is at the heart of their profession is a privilege and not a right and the profession obtains this privilege in return for an implicit contract with society to provide good, competent and accountable service to the public. It must always be kept in mind that a Doctor is a noble profession and the aim must be to serve the humanity, otherwise, the dignified profession will lose its true worth.

(3.) Having regard to the facts of this case which I shall narrate hereinafter, I am tempted to preface my judgment with the above referred observations of the Supreme Court made in the State of Punjab vs. Shiv Ram & Ors., 2005 4 CPJ 14 (SC).