SATPAL KAGRA Vs. K K MUKERJEE AND ORS

JUDGEMENT

(1.) Challenge by way of this revision petition, brought by Satpal Kagra, the petitioner is to the order dated 04.01.2013 passed by learned Judicial Magistrate Ist Class, Chandigarh, whereby the respondents have been discharged in the complaint case titled "Satpal Kagra v. Dr. K.K. Mukerjee and ors".

(2.) The brief facts leading to the complaint filed by Satpal Kagra against Dr. K.K. Mukerjee and others are that the complainant had a son named Ravinder Kumar. The complainant and his son Ravinder Kumar had been advocates. Ravinder Kumar became unconscious in the court compound, New Courts, Jalandhar on 13.03.2002 at about 3.30 PM. In order to save his life, he was rushed to Satyam Hospital, Jalandhar where after conducting various tests, it was declared a case of neuro-surgery.

(3.) However, Ravinder Kumar regained consciousness thereafter. The family members then decided to take him to PGI, Chandigarh for his treatment. Ravinder Kumar was then brought to Chandigarh.