ASHOK SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the State.

(2.) This is an application for anticipatory bail flied by the petitioner in connection with Manika PS case No. 58 of 2012 pending in the court of SDJM, Latehar.

(3.) It reveals from FIR that the husband of the informant was insisted by the petitioner to get operated because he was suffering with Appendix. At the insistence of the present petitioner, the deceased went for operation and the petitioner was also present and assisting at the time of operation. Due to negligence committed by the doctor, large intestine of the deceased got punctured; as a result, infection developed and he died.