VISHRUT JAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition is filed by the petitioner praying following reliefs:

(2.) In relation to the incident, the petitioner already filed FIR No.51/2022 on 25/1/2022 at Police Station, Chopasani Housing Board, District Jodhpur City West for the offences punishable under Ss. 304A and 465 IPC against the concerned doctors. The investigation into the said FIR is going on. During investigation, the police requested the Superintendent, Mathura Das Mathur Hospital, Jodhpur (for short 'the Superintendent') to constitute a Medical Board for giving independent opinion in respect of the death of the wife of the petitioner. Pursuant to the same, the Superintendent constituted a Medical Board on 3/2/2022.

(3.) The petitioner moved a representation to the concerned authority praying that he may be granted an opportunity to furnish his statements and evidences to the Medical Board and the Medical Board be directed to give its opinion to the police department only after considering his statements and evidences. The said request of the petitioner was turned down by the Superintendent vide its letter dtd. 17/2/2022. Essentially, being aggrieved with this, the petitioner has filed this writ petition claiming the above quoted reliefs.