CHRISTIAN MEDICAL COLLEGE AND HOSPITAL Vs. STATE

JUDGEMENT

(1.) This petition seeks to quash the charge sheet in case pending in STC No. 224/2008 on the file of the Judicial Magistrate, Vellore. The first petitioner is Christian Mission Hospital, Vellore represented by its Medical Superintendent and the petitioners 2 to 5 are the Doctors attached thereto. The second respondent is the de-facto complainant.

(2.) The case against the petitioners is summed up in the final report filed by the first respondent and it is best to reproduce the same.

(3.) I have heard Mr. V.T. Gopalan, learned senior counsel appearing on behalf of Mr. V. Abudukumar Rajarathnam for the petitioner, Mr. J.C. Durairaj, Government Advocate (Criminal side) for the first respondent and Mr. M. Ajmal Khan for the second respondent and also have perused the available materials.