GANNI BHASKARA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS Criminal Petition is filed to quash the proceedings in C.C-No. 245/ 91 on the file of the III Additional Judicial First Class Magistrate, Rajahmundry, so far as against the petitioner herein. The allegation made against him is that is a Doctor and he admitted a patient in the hospital and did not intimate the same to the Police as required under the rules and so he is liable to for punishment for an offence under Section 201 I.P.C. it is a fact that A-1 admitted the patient in his nursing home and did not report to the Police for about one day. The admission was on 10-2-1991 and on the information given from the hospital on 11-2-1991 itself the Sub-Inspector of Police, III Town Police Station rushed to that hospital. THIS shows that A-l had Informed the Police within 4 hours and that within 24 hours the had informed the police within 4 hours and that within 24 hours the concerned Police were on the job. It is contended that this is a private hospital. At times immediately alter the admission is made intimation can be given while attending the patient who is in a serious condition. When a patient is brought to the hospital in a serious condition the immediate attention of the Doctor will be to attend on the patient Intimation to the Police will be sent immediately there after while attending the patient. In the case of Government hospitals there is a well settled procedure. At the time of admission itself they send the intimation to the Police concerned. Since this is a new hospital established in 1988 and it is being run on a large scale they have yet to frame a procedure for recording dying declarations. In these circumstances when the Doctor lent the intimation to the Police one day late it cannot be said that he has committed an offence punishable under Section 201 IPC. Further no motive is attributed to the Doctor in sending the intimation Iately. The only allegatipn is that there is 24 hours delay. Under these circumstances this Court on a perusal of the record and the charge-sheet feels that no case has been made out against the petitioner for the offence under Section 201 IPC and the same is quashed. It is left open to the authority to proceed against the other person. Accordingly the Criminal Petition is allowed.