CHANDRALEKHA AND ORS. Vs. S. JESURAJ

JUDGEMENT

(1.) THE petitioners, who are arrayed as the first and second accused, have come forward with the present petition to call for the records in C.C. No. 152 of 2009 on the file of learned Judicial Magistrate, Palani and quash the charge sheet.

(2.) HEARD both sides.

(3.) THE learned counsel for the petitioners would further submit that since the first petitioner is a doctor, an opinion of Expert is necessary to proceed against her for the professional misconduct, but, here in this case, it was not done so. To substantiate his argument, he relied upon a judgment of the Apex Court in Jacob Mathew v. State of Punjab [ : AIR 2005 SC 3180], which was followed by this Court in Dr. N. Rangabashyam v. Ms. Zeenath Begaum [ : 2009 (2) MLJ (Crl) 127].