NEERJA SAHU Vs. MAHAVIR SINGH

JUDGEMENT

(1.) The present petition has been filed being aggrieved by an order dtd. 17/1/2013 passed by the learned JMFC, Gwalior, whereby he has directed for registration of case under Sec. 338 of IPC against the petitioner.

(2.) It is submitted the petitioner is respective citizen of the society by profession is a doctor and is serving the society for last couple of years. She is a practicing doctor in the field of gynecology and runs a private clinic at Morar, Gwalior.

(3.) A private complaint was filed under Sec. 417, 420, 327, 329 and 427 of IPC alleging that without authorization or approval or without giving knowledge, the petitioner has removed the uterus of complainant's wife Smt. Pravesh and has committed an offence under the aforesaid Sec. .