Dr. Nadia Nand Mandal @ Nadia Nand ... vs State Of Jharkhand
2021 Latest Caselaw 4666 Jhar

                                                  1

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr.M.P. No. 1876 of 2019

      Dr. Nadia Nand Mandal @ Nadia Nand Mandal                       .....    Petitioner
                                Versus
       State of Jharkhand                                             ......     Opp. Party

                           ---------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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        For the Petitioner       : Mr. Pratiush Lala, Advocate
        For the State             :Mrs. Nehala Sharmin, A.P.P.
                                  ......

        04/Dated: 07/12/2021
                      Learned counsel for the petitioners submits that        the petitioner is a

doctor and while treating one of the patient who died, the F.I.R. has been lodged and

cognizance has been taken under section 304(A)/34 I.P.C. He submits that the

petitioner has treated the deceased in accordance with parameter of Indian Medical

Association and guidelines prescribed by the Hon'ble Supreme Court in the case of

" Jacob Mathew Vs. State of Punjab" reported in 2005 (6) SCC 1. He submits that this

judgment has been subsequently considered by the several courts.

Learned counsel for the petitioner is directed to array the informant as

O.P. No. 2 in this petition in course of day.

Let notice be issued upon the newly added O.P. No. 2 under registered

cover with A/D as well as by ordinary process for which requisites etc. must be filed

within a week.

State is directed to file counter-affidavit within four weeks.

Till the next date there shall be stay of further proceeding in connection

with Nala P.S. Case No. 108 of 2017, corresponding to G.R. Case No. 1279 of 2017

pending in the Court of learned Chief Judicial Magistrate, Jamtara.

Let the matter appear on 07.02.2022.

( Sanjay Kumar Dwivedi, J.) Satyarthi/