JULFIKAR MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisions have been preferred praying for quashing of the Charge-Sheet along with the proceeding in S.C. Case No. 261 of 2017 and G.R. Case No. 1431 of 2013 arising out of Ashoke Nagar Police Station Case No. 181 of 2013 dtd. 5/4/2013 under Sec. 304 read with Sec. 201 of the Indian Penal Code, pending before the 3rd Additional Sessions Judge at Barasat.

(2.) The petitioner's case is that the petitioner is a responsible doctor in his locality as well as the owner of his nursing home named as Samraggi Nursing Home at Guma.

(3.) That as per the written complaint submitted by the de facto complainant/Opposite Party No. 2 herein it is alleged that the de facto complainant brought his wife to the said nursing home owned by the petitioner in search of a gynecologist.