UTTAM KUNDU Vs. DEBASISH HALDER

JUDGEMENT

(1.) The impugned order dated 18th July, 2020, passed by learned District and Sessions Judge, Paschim Bardhaman in criminal revision no. 32 of 2020, staying operation of the order dated 7th July, 2020, passed by learned Additional Chief Judicial Magistrate, Durgapur in connection with Durgapur P.S. Case No. 04/2020, is the subject of challenge in both these two revisional applications (CRR No. 1310/2020 and CRR No. 1311/2020) over the issue of death of a person in nursing home/hospital.

(2.) An F.I.R. was registered at Durgapur P.S. being no. 04/2020 dated 04.01.2020, under Section 420/467/468/304(II)/120B adding Section 409 of the Indian Penal Code read with Section 34 of the West Bengal Clinical Establishment (Registration, Regulation and Transparency) Act, 2017, against as many as ten (10) persons inclusive of six (6) doctors of the concerned nursing home.

(3.) The prime allegation is against the hospital authority including the doctors for their alleged negligence leading to death of the deceased, and also for raising inflated bills with regard to non-existent medical procedure and pathological examinations.