NEETA AGRAWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) This application has been filed to quash the order of cognisance dated 4.4.2006 passed by A.C.J.M. Gava in Kotwali P.S. Case No. 1 of 2005. thereby and thereunder the learned Magistrate has taken cognizance under Section 304 I.P.C. against the petitioner and others.

(3.) The wife of opposite party No. 2 was pregnant. On 30.12.2004, she developed labour pain. The opposite party No. 2 brought his wife to the clinic of petitioner Dr. Neeta Agrawal. In the morning of 3.1.2005, the wife of the opposite party No. 2 was operated and she nave birth to a dead child. The informant has alleged that the child died due to negligence of the doctor and other staff of the clinic.