SACHIN BAJIRAO PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The petitioner, Doctor by profession is seeking quashing of Crime No.84/2016 punishable under Sec. 304-A read with 34 of IPC .

(3.) The contention of the prosecution as against the petitioner is that while giving discharge to the father of respondent No.2, by mistake, the hospital administration has annexed two papers prescribing medication of some other person, who was also discharged on the same day, and, which was not meant for the father of respondent No.2 to the father of respondent No.2, which resulted into death of the father of respondent No.2.