SANJAY LAL DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the petitioners and the counsel for the State as also the counsel for the O.P. No. 2.

(2.) Petitioners herein who are medical practitioners, have through the present application, invoked the inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure for quashing the order dated 27.06.2005 passed by Shri Rakesh Kumar, Judicial Magistrate, 1st Class, Dumka in G.R. No. 757 of 2004 (T.R. No. 387 of 2006) whereby, by framing charge for the offence under Section 304A of the Indian Penal Code, petitioners have been called upon to face trial.

(3.) The case relates to the untimely death of the informant brother-in-law and for which, holding the petitioners as responsible, the informant has accused them of criminal negligence resulting in the death of the deceased.