Calcutta High Court (Appellete Side)
Dr. Julfikar Mondal @ Julu vs The State Of West Bengal & Anr on 13 June, 2023
IN THE HIGH COURT AT CALCUTTA
Criminal Revisional Jurisdiction
APPELLATE SIDE
Present:
The Hon'ble Justice Shampa Dutt (Paul)
CRR 898 of 2020
With
CRAN 1 of 2020
(Old CRAN No. 1333 of 2020)
Dr. Julfikar Mondal @ Julu
Vs.
The State of West Bengal & Anr.
For the Petitioner : Mr. Sabyasachi Chatterjee,
Mr. Akashdeep Mukherjee,
Mr. Pritam Chatterjee,
Mr. Soumyadeep Nag,
Mr. Arka Pratim Chowdhury.
For the Opposite Party/ : Mr. Binay Panda,
State Ms. Puspita Saha.
Heard on : 03.05.2023
Judgment on : 13.06.2023
Shampa Dutt (Paul), J.:
1.
The present revisions have been preferred praying for quashing of the
Charge-Sheet along with the proceeding in S.C. Case No. 261 of 2017
and G.R. Case No. 1431 of 2013 arising out of Ashoke Nagar Police
Station Case No. 181 of 2013 dated 05.04.2013 under Section 304 read
with Section 201 of the Indian Penal Code, pending before the 3rd
Additional Sessions Judge at Barasat.
2. The petitioner's case is that the petitioner is a responsible doctor in
his locality as well as the owner of his nursing home named as Samraggi
Nursing Home at Guma.
3. That as per the written complaint submitted by the de facto
complainant/Opposite Party No. 2 herein it is alleged that the de facto
complainant brought his wife to the said nursing home owned by the
petitioner in search of a gynecologist.
4. The petitioner states that neither was she ever admitted nor treated
on that particular day and time as none of the gynecologist were
available in the nursing home of the petitioner.
5. The petitioner has been charge sheeted as he is the owner of a
nursing home who was unable to admit the patient due to the absence of
specialist doctor.
6. It is stated that the wife of the de facto complainant was serious and
as per suggestion of the petitioner he took his wife (since deceased) to
Barasat Government Hospital and on midway she died.
7. It is submitted that from the entire case diary as well as the charge-
sheet it is seen that except being the owner of the concerned nursing
home no other crime has ever been committed by the petitioner.
8. Stating the aforesaid facts the petitioner made an application under
Section 228 of the Code of Criminal Procedure for discharge but the
learned court was pleased to disallow the same as there was some
seizure of documents.
9. It is stated that the Police authority has failed to prove that the victim
was ever admitted for a single minute in the nursing home of the
petitioner.
10. Mr. Sabyasachi Chatterjee, learned counsel for the petitioner has
submitted that under these circumstances until and unless the entire
proceeding is quashed and the petitioner is discharged from the case
justice will never be rendered.
11. The entire complaint brought by the de facto complainant is baseless
as well as an afterthought and thus not permissible as well as
maintainable in the eye of law.
12. The Police authority has acted illegally after being influenced by some
politician.
13. That, unless the proper justice is rendered, the petitioner will suffer
irreparable loss and injury.
14. Mr. Binay Panda, learned counsel for the State has placed the case
diary.
15. From the materials in the case diary the following facts are before this
Court:-
(i) That the complainant took his pregnant wife (26 years) to
the petitioner's nursing home on 01.04.2013 at about 10.00
hrs, as his wife was ill with pain in her abdomen.
(ii) She was allegedly given an injection and she became
more ill.
(iii) On 04.04.2013 at about 9 a.m. the complainant was
informed that as condition was serious, she had been referred
to Barasat District Hospital.
(iv) Later she was found dead near the hospital.
(v) Statement of witnesses prima facie shows that the
deceased expired in the petitioner's nursing home, but to
remove the evidence, he allegedly shifted her to Barasat
Hospital.
(vi) In the post mortem report it is noted that as per police
inquest the deceased was declared brought dead by the
medical officer, Barasat District Hospital on 04.04.2013 at
2 p.m. following a history of termination of pregnancy at
nursing home (petitioner's).
(vii) As per the opinion of the post mortem doctor, death
was due to effects of profuse uterine hemorrhage.
(viii) There is also a Haematoma on the occipital region of
scalp.
(ix) Admittedly, the petitioner runs the nursing home, with
a certificate of a practicing Hakim in unani medicine.
16. Thus there is prima facie materials on record to show that the
deceased was initially treated by the petitioner and sent by him to
Barasat District Hospital where the medical officer found the patient
dead on arrival. The cause of death is uterine hemorrhage. All these
materials against the petitioner are sufficient for the case to proceed
towards trial to prevent abuse of process of court/law and also in the
interest of justice and this is not a fit case where the inherent powers of
this Court should be exercised.
17. The present revisional application being CRR 898 of 2020 is thus
dismissed.
18. No order as to costs.
19. All connected applications, if any, stands disposed of.
20. Interim order, if any, stands vacated.
21. Copy of this judgment be sent to the learned Trial Court forthwith for
necessary compliance.
22. Urgent certified website copy of this judgment, if applied for, be
supplied expeditiously after complying with all, necessary legal
formalities.
(Shampa Dutt (Paul), J.)
