G.RAVI KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioners/A1 and A2, to quash the proceedings against them in CC.No.4878 of 2018 on the file of XI Additional Metropolitan Magistrate, Cyberabad, L.B.Nagar, Ranga Reddy District. The offence alleged against the petitioners is under Sec. 336 of the Indian Penal Code.

(2.) Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the respondent - State. Perused the record.

(3.) The son of the defacto complainant had a blister on his right leg. She approached these petitioners who are doctors in Sai Sanjeevani Hospital, Saroornagar, for treatment. The petitioners allegedly suggested that there was no need of any operation and it would be cured by injections. However, the blister was not cured and has become complicated, for which reason, the complainant took her son to Xenia Hospital at ECIL. There, the doctors informed that on account of the incorrect diagnosis and treatment given earlier, the injury has became complicated necessitating an operation for which Rs.75,000.00 was charged.