BHOLA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN these applications petitioners challenged the order dated 20.8.1999 passed by Chief Judicial Magistrate, Ranchi in G.R.case no. 2932/98, whereby he took cognizance of the offences under sections 419/420/338/307/34 of the I.P.C.

(2.) IT is alleged that informant developed abdomen pain on 16.5.98. Thereafter she was brought to the house of Dr.Bhola Prasad. It is further alleged that Dr. Bhola Prasad called Dr. M.N.Singh and said Dr.M.N.Singh performed surgical operation on the abdomen of informant. It is further alleged that after the operation, informant developed some more complications. Thereafter, she has been treated at H.E.C. Plant Hospital, Ranchi where she was again operated by Dr, Basant Kujur. During the said operation a piece of cloth was found in her abdominal cavity, which was the reason of further complication. Accordingly, present case has been filed.

(3.) HAVING heard the submissions, I have gone through the records of the case.