REGENT COMPUTRONICS PVT. LTD.

STATE OF MAHARASHTRA Appellant

V/S

Anil Pinto Respondents

Referred Judgements :-

ANDREWS V. DIRECTOR OF PUBLIC PROSECUTIONS [REFERRED TO]
BOLAM VS. FRIERN HOSPITAL MANAGEMENT COMMITTEE [REFERRED TO]
R.V. ADOMAKO [REFERRED TO]
SYAD AKBAR VS. STATE OF KARNATAKA [REFERRED TO]
JACOB MATHEW VS. STATE OF PUNJAB [REFERRED TO]
KUSUM SHARMA VS. BATRA HOSPITAL AND MEDICAL RESEARCH CENTRE [REFERRED TO]
DR. P.B. DESAI VS. STATE OF MAHARASHTRA AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) On 18/10/1994, the Metropolitan Magistrate, 15th Court, Mazgaon, Bombay, pronounced upon the complaint fled under Sec. 304-A of IPC, by one Nagindas Parekh against Dr. Anil Pinto, accusing him of rash and negligent act resulting in death of his son Prakash on 20/02/1984.

(2.) Three proceedings are initiated on being aggrieved by the above Judgment.

(3.) To appreciate rival claims, it is necessary to refer to the background of the impugned Judgment.

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STATE OF MAHARASHTRA Vs. ANIL PINTO

Referred Judgements :-

JUDGEMENT

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