PRANAB KUMAR MEDHI Vs. KABIR DEWAN

JUDGEMENT

(1.) Heard Mr. N. Deka, learned counsel for the petitioner. Also heard Mr. S. Dutta, learned counsel for the respondent No. 1 and Mr. P. Borthakur, learned Additional Public Prosecutor for the State respondent No. 2.

(2.) This is an application under Sec. 482 of the Code of Criminal Procedure, 1973 for setting aside and quashing of the Order dtd. 7/11/2019, passed by the learned Sub-Divisional Judicial Magistrate (Sadar) - I, Kamrup (M) in Complaint Case No. 3459c /2019 taking cognizance against the present petitioner under Sec. 192/304(A)/316 of the Indian Penal Code, 1860 as well as the entire proceedings thereof insofar as the petitioner is concerned.

(3.) The case of the petitioner, in brief, is that he is a MD in Medicine and passed his MBBS Course in the year 2001 from the Gauhati Medical College Hospital at Guwahati and currently pursuing DM, Nephrology in the Regional Institute of Medical Science, Imphal in the State of Manipur. Prior to the joining of the aforementioned super specialty course at Imphal, he was working in the Apollo Hospitals, Guwahati as an Intensive Care Specialist.