SANGEETA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and heard finally with the consent of the parties.

(2.) This is an application under Sec. 482 of the Code of Criminal Procedure, seeking quashing of F.I.R. bearing no. 0966/2018, registered at Police Station, Frazerpura, District Amravati, against the applicant and one more accused for the offence punishable under Sections 304 r/w. Sec. 34 of the Indian Penal Code.

(3.) The applicant is a registered Medical Practitioner and carrying her practice at Ram Nagar, Amravati under the name and style as 'Salunke Maternity and Hospital'. Her hospital is also an approved center for termination of pregnancy.