HC notice to Delhi Govt on Ganga Ram Hospital's plea seeking quashing of FIR

On Monday, the High Court of Delhi issued notice to the Govt of Delhi on a plea moved by Sir Ganga Ram Hospital seeking quashing of an FIR filed against it by Delhi Police for allegedly violating COVID-19 norms.

A bench of Justice C Harishankar issued the notice to the respondent on the petition, which also challenged Delhi Govt's June 3 order prohibiting the hospital from conducting COVID-19 test through the RT/PCR app, & slated the matter for further hearing on Aug 11.

An interim application was also moved by the hospital seeking a stay on the proceedings of the FIR, on which hearing will be held tomorrow.

The petition said that the present FIR is nothing but a gross & patent abuse of process of law & is liable to be quashed to secure the ends of justice.

The plea said that the continuance of the "illegal FIR" & proceedings emanating therefrom causes serious prejudice on the capacity of the hospital to render health care services to the society at large in the grim scenario caused by the pandemic.

A senior official of the Delhi Govt's Health Department had lodged a complaint against the Medical Superintendent of Sir Ganga Ram Hospital for not using the RT-PCR app for testing data & violating the Epidemic Disease COVID-19 Regulation, 2020.

The FIR was filed against the medical superintendent of the hospital under Section 188 (disobedience to order duly promulgated by public servant) of the Indian Penal Code (IPC) for allegedly violating directions issued under Epidemic Disease COVID-19, Regulation 2020.

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