DURAI PANDI Vs. THE STATE

JUDGEMENT

(1.) A -1 and A -2 in Crime No. 38 of 2014 came forward with this petition under Section 482 Cr.P.C., to quash the First Information Report.

(2.) ACCORDING to the learned counsel for the petitioners, the first petitioner / A -1, just provided first aid along with the assistance of his wife / A -2, who is a staff nurse in a Government Hospital, to the second respondent's wife. Further, A -1 is having a Certificate to practice medicine. However, they were implicated in this case.

(3.) IT has been contended by the learned counsel for the petitioners that A -1 is having the certificate issued by the Private Medical Practitioner's Association of India and he has been appreciated by many including Government Doctors.