MOHD JAVED KHAN Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned A.G.A for the State.

(2.) This writ petition has been filed for quashing of an F.I.R. dated 2.10.2011 registered at Case Crime No.3440 of 2011. under Sections 269, 308, 328 and 418, I.P.C., P. S. Baradari district Bareilly.

(3.) Briefly allegations in the F.I.R. were that the informant Smt. Sabiha Hamid had gone to the Nursing Home run by the petitioners for the purpose of her delivery. On 4.11.2011 the informant was discharged but she started complaining of great pain and thereafter the petitioners prescribed some medicines but she was again hospitalized between 16.2.2011 and 23.2.2011. Later on, she was referred to another Centre, where it was discovered that the petitioners had left a cotton bundle in her stomach at the time of operation as a result of which the anus pipe had putrefied which she needs to get operated at S.G.P.G.I., Lucknow.