RAJENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed challenging the orders (Annexures P-2 and P-4) whereby the prayer of the petitioner for getting him medically examined by the competent authority of PGIMS, Rohtak has been declined.

(2.) The occurrence took place on 13.02.2011. The Doctor who examined the petitioner declared the injury No.1 as ''dangerous to life''. Thereafter on 14.05.2011 another medical opinion was received from the Board of Doctors whereby it was declared that the said injury was not dangerous to life but grievous in nature. Consequently, Section 307 IPC was removed and Section 325 IPC was incorporated. Feeling aggrieved the petitioner moved the instant application which as mentioned above has been declined.

(3.) Learned counsel for the petitioner has argued that even till date the injury has not completely healed. Apart from that he has further argued that a perusal of Annexure P-11 (subsequent medical opinion) tends to give the impression that the evaluation of the injury was done only with the inspection of the record.