M.RADHA RANI Vs. STATE OF A.P

JUDGEMENT

(1.) This Criminal Petition is filed to quash all further proceedings in Crime.No.86 of 2014 dtd. 28/1/2014 on the file of Sanjeeva Reddy Nagar Police Station, Hyderabad.

(2.) The petitioners are arrayed as Accused Nos.1 and 2 in Crime No.86 of 2014 for the offence punishable under Sec. 338 of IPC. Basing on the complaint of the 2nd respondent, the Police have registered a case against the petitioners. The petitioners are Doctors by profession.

(3.) It is the case of the prosecution that the wife of the 2nd respondent aged about 36 years was suffering with 'hesterectomy' and 'hernia' and he consulted their family Doctors i.e., Dr.M.Srihari Rao and Dr.M.Radhika Rani i.e., petitioner Nos.1 and 2. On 20/5/2013, the 2nd respondent admitted his wife in Raghava Multi Specialty Hospital and got operated on 21/5/2013. In the middle of the operation, they arranged drain pipe but it fell down after few minutes. Though they tried to arrange it again, it could not be fixed and then their staff started pressing his wife's stomach, which got burst at operation place. Doctors requested the 2nd respondent not to complain about the same to any one and that they will cure the same. Immediately, the 2nd respondent shifted his wife to Osmania General Hospital for treatment but she could not recover. From there, on 8/6/2013, he again shifted his wife to Raja Nursing Home for treatment. For the above said negligence, the present complaint was filed by the 2nd respondent against the petitioners. As stated supra, basing on the said complaint, a case was registered against both the petitioners.