DR. SUBAS CHANDRA DASH Vs. STATE OF ORISSA

JUDGEMENT

(1.) " We have not lost faith, but we have transferred it from God to medical profession."

(2.) One Susanta Kumar Thakur filed a complaint petition before the learned S.D.J.M., Bolangir on 11.05.2012 against the petitioner and another Dr. Narayan Thanapati, on the basis of which I.C.C. Case No.34 of 2012 was registered.

(3.) The matter was reported in Town Police Station, Bolangir on 27.02012 but no action was taken for which the complaint petition was filed. The learned S.D.J.M., Bolangir sent the complaint petition to the Inspector in Charge, Town Police Station, Bolangir under section 156(3) of Crimial P.C. to treat it as F.I.R. and to investigate the case. Accordingly, Bolangir Town P.S. Case No.170 of 2012 was registered on 22.06.2012 under sections 304 and 201 of the Indian Penal Code against the petitioner and Dr. Narayan Tahanapati.