JENBAGALAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) "Medical profession is a noble profession, dedicated to the service of humanity. A Doctor's reputation is a valuable asset, any false or malicious complaint can cause irreparable harm to their reputation and career."

(2.) On the basis of the complaint lodged by the second respondent, FIR came to be registered in Crime No.1 of 2024 on 28/2/2024 against three persons including the petitioner for the alleged offences under Ss. 5(l), 5(j)(ii), 6(1) and 21(1) of Protection of Child from Sexual Offences Act, 2012 (hereinafter called as 'POCSO Act') and Sec. 312 IPC.

(3.) The case of the prosecution is that the victim girl is the younger sister of the second respondent/defacto complainant, that the victim girl, who was aged 17 years, was admitted in Trichy Government Hospital by her maternal aunt Meenakshi and she had called the second respondent to come to Trichy Government Hospital, that when the second respondent had gone to the hospital, it was informed by her maternal aunt that the victim girl was pregnant as she was having a relationship with one Ramkumar, that the maternal aunt, in order to abort the fetus, had taken the victim girl to Sudharsana Hospital at Woraiyur on 24/2/2024 and scan was taken and they came to know that she was 9 weeks pregnant then and that on 26/2/2024, the victim girl was brought to Sudharsana Hospital by her maternal aunt to abort the fetus and at the time of abortion, since the victim girl failed to co-operate, there was profuse bleeding, she was taken to Trichy Government Hospital on 27/2/2024 at about 02.00 a.m. in a serious condition and hence, the second respondent has lodged a complaint.