LAWS(P&H)-2021-10-163

PARDEEP Vs. STATE OF HARYANA

Decided On October 26, 2021
PARDEEP Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) In this Writ Petition, the petitioner, who is an accused in FIR No.214 dt. 25/7/2021 for allegedly committing offences under Ss. 307, 323, 325, 341, 506 read with Sec. 34 IPC, on the file of the Police Station Salhawas, is challenging an order dt. 22/9/2021 passed by the Chief Medical Officer, Civil Hospital, Rewari (respondent No.4) whereunder the petitioner's claim for conducting a re-medical or providing opinion of Board of Doctors regarding injuries received by respondent No.5, was declined.

(2.) Petitioner was allegedly involved in a road traffic accident wherein injuries were suffered by respondent No.5, but petitioner alleges that the said incident is being converted by the police into an attack attracting offence mentioned in Sec. 307 IPC by respondent No.5 in connivance with some Doctors of a private hospital.

(3.) The alleged incident admittedly occurred on 18/7/2021 at about 9:00 p.m. near Village Goria, District Jhajjar and respondent No.5 was admitted in Virat Hospital Super Specialty and Multispecialty Hospital, Rewari at 12:30 a.m. on 19/7/2021. It is alleged by petitioner that he underwent treatment there for three days, that he was discharged from there in 22/7/2021, and that a day after his discharge i.e. on 23/7/2021, respondent No.5 again visited the same hospital and got prepared a Medico Legal Report [for short 'MLR'] on the said date introducing certain new facts therein about a new injury No.7 alleged to be a "stab wound over abdomen (L) side".