VIJAY GUPTA Vs. TASHI RABSTAN, J.

JUDGEMENT

(1.) The instant petition has been filed under Section 561_A Cr. P.C. for quashing the FIR No. 297 of 2013, registered against the petitioners for commission of offence punishable under Section 304-A RPC along with the proceedings/ investigation being conducted against them in the said FIR.

(2.) Briefly stated the material facts are as under:-

(3.) The petitioners are serving in the Directorate of Health Services as Consultant ENT Specialist (Surgeon) and Consultant - Anesthetist respectively and are presently posted at District Hospital, Rajouri. Both of them have at their credit 23 long years of service in the Directorate of Health Services and throughout their service career, the petitioners have always treated the patients with utmost care and sincerity and has never given any chance of complaint. It is also stated that during their whole service career they performed numerous surgical operations and there has been no complaint of any sort either against the petitioners or against their performance.