PARAS GLOBAL HOSPITAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Ms. Divya Verma, learned AC to AAG-3 for the State.

(2.) Despite service of notice on the informant-respondent no. 4, he has not turned up to contest this application.

(3.) Petitioner in the present case is one Paras Global Hospital, Darbhanga represented through its Unit Head namely Ashish Mukherjee. The petitioner is seeking quashing of the first information report being Lahariyasarai P.S. Case No. 579 of 2018 registered for the offences registered under Ss. 304A, 420 and 34 of the Indian Penal Code. Brief Facts of the Case:-