JEYALAKSHMI Vs. KASIRAJAN

JUDGEMENT

(1.) THE petitioner is a registered medical practitioner having M.B.B.S. degree and Diploma in Gyanaecology and Obstrics to her credit.

(2.) THE respondent's wife by name Kasiammal was admitted in her hospital on 11.11.2004 at 1.00 p.m. for delivery. She delivered twins on the same day. THEreafter, at about 4.00 p.m., it was reported that Mrs.Kasiammal had postportem haemorrhage and within a short while she died in the hospital.

(3.) THE learned counsel for the petitioner would submit that the allegations which are found in the complaint would not even make out a prima facie so as to allow the prosecution to proceed further. He would also rely on a Judgment of the Honourable Supreme Court in Jacob Mathew Vs. State of Punjab and Anr(Criminal Appeal No.144-145 of 2004) to substantiate his argument. In conclusion, the learned counsel would pray for quashing the private complaint.