RAKSHITHA HOSPITAL Vs. K.BADRINATH

JUDGEMENT

(1.) This Criminal Petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), is filed seeking to quash the proceedings against the petitioners in Crime No.315 of 2015 of Chaitanyapuri Police Station, Hyderabad. The petitioners herein are accused Nos.1 & 2 in the said crime. The offences alleged against them are under Ss. 420, 406 read with 34 of the Indian Penal Code and Sec. 156(3) of the Cr.P.C.

(2.) Heard learned counsel for the petitioners and learned Assistant Public Prosecutor appearing for the State and perused the record.

(3.) The 1st respondent/defacto complainant filed a private complaint stating that he went to the 1st accused hospital as he was suffering from giddiness. The 2nd accused/doctor allegedly informed that the 1st respondent was suffering with severe ill-health and advised him to get admitted in the hospital, otherwise his life would be in danger. Accordingly, the 1st respondent was admitted in the hospital and was forced to undergo several investigations which incurred an expenditure of Rs.80,000.00. The 1st respondent went to another hospital and the doctor having verified the case history informed the complainant that the tests were not necessary and he was asked to unnecessarily consume medicines which only deteriorated the health of the complainant. The said complaint was referred to police for investigation and the Chaitanyapuri Police accordingly registered the FIR.