ANSHUMAN MITTAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this judgment, two petitions i.e. CRM-M-40678-2015 [filed by Dr.Anshuman Mittal] and CRR No.486-2018 [filed by Kavita (Nurse) and Anil Kumar (Compounder)] working in a hospital, against the order summoning the petitioners shall stand disposed of.

(2.) Some staff members of the hospital (Doctor, Nurse and Compounder) have been summoned to face criminal prosecution in a murder case of a patient admitted in their hospital.

(3.) In the considered view of this Court, detailed facts as given in the complaint are not required to be repeated. It is suffice to notice that Late Shri Jaspal Singh got married with Manjit Kaur on 04.03.1999. As per the allegations in the complaint, on 21.05.2002 Jaspal Singh was given beatings by his wife, in laws' family along with respondent No.9. Thereafter, Jaspal Singh stayed with his father for some time but later on parties patched up and Jaspal Singh once again started residing with his wife in a separate accommodation. Jaspal Singh was got admitted on 04.12.2005 in the hospital i.e. Giana Lal Singh Memorial Hospital, Patiala by the complainant i.e. his father, where he died on 07.12.2005.