DASHAVATAR GOPALKRISHNA BADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Writ Petition which is filed under Articles 226 and 227 of the Constitution of India and under section 482 of the Criminal Procedure Code, Petitioner is challenging the judgment and order passed by the Judicial Magistrate, First Class, at Ichalkaranji, District Kolhapur dated 23/11/2009 and confirmed by the Additional Sessions Judge, Ichalkaranji in Criminal Revision Application No.56 of 2009 whereby application filed by the Petitioner for discharging him for the offence punishable under section 304-A of the Indian Penal Code, was dismissed by the learned Magistrate and the said order was confirmed by the Sessions Court.

(2.) Brief facts are as under

(3.) Petitioner is Medical Practitioner and has a Degree of M.D. Pediatric and he also owns his hospital at Ichalkaranji. He passed his M.B.B.S. in 1991 and, thereafter, completed his M.D in Pediatrician in 1994 and since then he is a Medical Practitioner.