DEEPAK CHANDER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 401 of the Code of Criminal Procedure, 1973 challenging order dated 1.7.2000, whereby charge was framed against the petitioner.

(2.) Prosecution story, in brief, is that Amandeep son of complainant Sukhdev Lal had met with an accident. He was under treatment in Intensive Care Unit, Neurosurgery Department of Dayanand Medical College and Hospital, Ludhiana. On 2.1.1999, Amandeep felt a little uneasiness and the complainant ran towards the room behind the ward to call junior doctor Deepak. Doctor Deepak and Doctor Bhupinder Singh were talking to each other. As Doctor Deepak did not come to attend to his son Amandeep despite request made by the complainant, the complainant again went to call Doctor Deepak after half an hour. Doctor Deepak got angry and came to the ward and carelessly removed oxygen pipe of patient Amandeep. Due to this reason, son of the complainant started bleeding and his condition deteriorated. Amandeep died on 4.1.1999 due to the carelessness and negligence of Doctor Deepak.

(3.) Learned counsel for the petitioner has submitted that false allegations had been leveled against the petitioner. Patient Amandeep was not under the treatment of the petitioner. In fact, patient Amandeep was under the treatment of Doctor R.K.Kaushal.