Citation : 2023 Latest Caselaw 7306 Mad
Judgement Date : 30 June, 2023
Crl OP Nos. 20508 & 21851 / 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 30.06.2023
CORAM :
THE HONOURABLE MR. JUSTICE SUNDER MOHAN
Criminal Original Petition Nos. 20508 & 21851 of 2021
and
Crl.M.P. Nos. 11865 & 11148 of 2021
Dr.Dhanapal,
Urologist,
M.K.Nursing Home,
No.25, RS Mudali Street,
Old Washermenpet,
Chennai – 600 021. ... Petitioner in Crl.O.P. No. 20508 of
2021
Dr.Mohan,
Partner / Proprietor,
M.K.Nursing Home,
No.25, RS Mudali Street,
Old Washermenpet,
Chennai – 600 021. ... Petitioner in Crl.O.P. No. 21851 of
2021
Versus
1.The State rep. by,
The Inspector of Police,
H-3, Tondiarpet Police Station,
Washermenpet.
2.Mr.Devaraj ... Respondent in both the petitions
https://www.mhc.tn.gov.in/judis
Crl OP Nos. 20508 & 21851 / 2021
COMMON PRAYER : Criminal Original Petition filed under Section 482 of the Criminal Procedure Code seeking to call for the records in the FIR in Crime No.33 of 2020 dated 28.01.2020 and the subsequent alteration report dated 02.02.2021 on the file of the first respondent police and quash the same as against the petitioner herein.
For Petitioners : Mr. Abdul Saleem, Senior Counsel for M/s.AAV Partners.
For Respondents : Mr. A. Damodaran, Additional Public Prosecutor for R1.
Mr. A. Thirumaran for Mr. G. Mohanakrishan for R2.
COMMON ORDER
These petitions are to quash the First Information Report in Crime
No.33 of 2020 for the alleged offence under Section 304A of the Indian
Penal Code.
2.The case was initially registered for the offence under Section
174 of the Indian Penal Code and thereafter altered to Section 304A of
the Indian Penal Code on the basis of the opinion given by the Assistant
Professor, Department of Forensic Medicine, Stanley Medical College,
Chennai.
https://www.mhc.tn.gov.in/judis
Crl OP Nos. 20508 & 21851 / 2021
3. The allegations in the First Information Report are that the
second respondent's relative was admitted in the hospital run by the
petitioner in Crl.O.P. No. 21518 of 2021 for abdominal pain. He was
diagnosed with a stone in the kidney and was advised surgery; that the
first accused who was an Anesthesiologist had not administered the
correct medicine and the medicine was injected at the wrong place in the
spine which caused the death of the deceased. Hence, the impugned First
Information Report has been filed against the anesthesiologist who has
been arrayed as A1 and the doctor who was supposed to conduct the
surgery as A2 and the proprietor of the Hospital by name 'M.K. Nursing
Home' was arrayed as A3.
4.Mr. Abdul Saleem, learned Senior Counsel for the petitioners
submitted that the impugned First Information Report against the
petitioners is liable to be quashed. The Urologist who is the petitioner in
Crl.O.P. No. 20508 of 2021 had nothing to do with the anesthesia
administered by the first accused. Admittedly, no surgery was conducted
and the deceased had collapsed immediately after the anesthesia was
administered. As regards the petitioner in Crl.O.P. No.21518 of 2021, https://www.mhc.tn.gov.in/judis
Crl OP Nos. 20508 & 21851 / 2021
who is the proprietor of the M.K.Nursing Home, the learned Senior
Counsel submitted that there cannot be any vicarious liability under
Section 304A of the Indian Penal Code. Even assuming that the first
accused had committed gross negligence and is liable for the offence
under Section 304 A of the Indian Penal Code, the petitioners would not
be liable for the aforesaid offence. The learned Senior Counsel relied on
the following Judgments;
(i)Judgment of the Honourable Supreme Court in Anjana
Agnihotri & Anr.Vs. The State of Haryana & Anr., in Criminal Appeal
No.770 of 2009 dated 06.02.2020.
(ii)Judgment of this Court in Lakshmi Nursing Home Vs. The
State in Crl.O.P.(MD)No.9380 of 2017 dated 28.11.2019.
(iii)Judgment of this Court in Dr.Dharmendra Vs. The State in
Crl.O.P.No26170 of 2019 dated 22.08.2022.
(iv)Judgment of the Honourable Supreme Court in Jacob Mathew
Vs.State of Punjab reported in (2005) 6 Supreme Court Cases 1.
5.Mr. A. Thirumaran, learned counsel for the second respondent
pointed out the opinion given by the Government doctor to show that the
https://www.mhc.tn.gov.in/judis
Crl OP Nos. 20508 & 21851 / 2021
right medicine was not administered by A1 in the right spot and
therefore, the deceased died. The question as to whether the petitioners
were also guilty of negligence has to be investigated and cannot be
decided in this petition.
6.Mr. A. Damodaran, learned Additional Public Prosecutor
submitted that the respondent had complied with the guidelines laid
down by the Honourable Supreme Court in the Jacob Mathew's case
(cited supra). The respondent police had initially registered a case under
Section 174 of the Indian Penal Code and thereafter, after obtaining
opinion from the Assistant Professor, Department of Forensic Medicine,
Stanley Medical College, Chennai, they had altered the case to Section
304 A of the Indian Penal Code. Further, the learned Additional Public
Prosecutor submitted that only an investigation would reveal as to
whether the petitioners are also guilty of the offence under Section 304 A
of the Indian Penal Code and submitted that the investigation cannot be
scuttled at this stage.
7.This Court on perusal of the allegations made in the alteration https://www.mhc.tn.gov.in/judis
Crl OP Nos. 20508 & 21851 / 2021
report finds that the investigation had revealed that the deceased died due
to the negligent act of A1. The relevant observations read as follows;
“,Jtiu bra;ag;gl;l g[yd;tprhuizapy; ,Ue;J. vk;/nf/kUj;Jtid gFjpneu kaf;f kUe;J kUj;Jtuhd jpU/RFkhu; vd;gtuhy; ftdkpdw; pak[ ;. mrl;ilahft[k; Kiwaw;w kw;Wk; myl;rpa jd;ika[ld; rpup";r; K:yk; nrfUf;F jz;Ltlg;gFjpapy; kUe;jpid brYj;jpajpy; jz;L tlj;jpy; Vw;gl;l uj;jf;frpt[ kw;Wk; K:is tPf;fj;jpdhy;. EiuaPuy; bray; ,He;J ,jd; fhuzkhfj;jhd; nrfUf;F kuzk; Vw;gl;Ls;sJ vd bjupa tUtjhy;. ,wg;gf[ ;F kaf;f kUe;J kUj;Jtu; jpU/RFkhu; neuo fhuzkhf ,Ue;Js;shu;/ nkYk;. ,we;J nghd nrfUf;F. rpWePuff; fy;ypid mWit rpfpr;ir K:yk; mfw;w Vw;ghL bra;jpUe;j kUj;Jtu; jpU/jdghy; kw;Wk; vk;/nf/eu;rp'; cupikahsu;. jpU/lhf;lu; nkhfd; Mfpnahu;fspd; bkj;jdj;jd;ika[k;. myl;rpa jd;ik kw;Wk; ftdf;Fiwt[ fhuzkhfntjhd; nrfupd; ,wg;g[ Vw;gl fhuzkhf ,Ue;Js;shu;fs; vd g[yd;tprhuizapy; bjupatUtjhYk;. nkYk; ePjpkd;w cj;jut[goa[k; ,t;tHf;fpd; rl;lg;gpupthd 174 CrPC- apy;
,Ue;J @ u/s 304 (A) IPC-f;F gpuptk[ hw;wk; bra;J ; f MFk;/” rku;g;gpf;fg;gLk; gpupt[ khw;w mwpfi As to whether the act committed by A1 would amount to negligence or
gross negligence is a subject matter of investigation by the first
respondent police.
https://www.mhc.tn.gov.in/judis
Crl OP Nos. 20508 & 21851 / 2021
8.However, this Court is of the view that the petitioners cannot be
made vicariously liable even assuming that the first accused had
committed the offence under Section 304 A of the Indian Penal Code.
The petitioners are the Proprietor of the hospital and the Urologist who
had admittedly not conducted any surgery. Even for registering the First
Information Report as against the hospital, there must be some prima
facie material to show that the proprietor of the hospital was also guilty
of gross negligence. In the instant case, the only available material with
the respondent police is that A1 has committed negligence and not the
hospital. Further, this Court in the Judgment of Lakshmi Nursing
Home's case (cited supra) held as follows;
“9.It is clear from the above Judgments that the Investigating Officer before proceedings against the doctor or a hospital will have to necessarily follow the guidelines. The Investigating Officer before proceeding against the doctor or a hospital which is accused of rash or negligent act or omission, should obtain an independent and competent medical opinion preferably from doctors in Government service. The opinion of the doctor should also satisfy the Bolam test to the facts collected in the investigation. This safeguard was given by the Hon'ble Supreme Court in
https://www.mhc.tn.gov.in/judis
Crl OP Nos. 20508 & 21851 / 2021
order to ensure that the doctors and hospital are not put to necessary criminal prosecution.” It is seen that no opinion has been obtained by the independent medical
officer as regards the involvement of the petitioners herein;
9.Therefore, this Court is of the view that the impugned First
Information Report as against the petitioners alone is liable to be
quashed. It is also made clear that the above observations of this Court is
only with regard to the offence under Section 304 A of the Indian Penal
Code and would not absolve the petitioners of their civil liability for tort
of negligence in the event of the victim establishing the same before the
competent Court.
10.Accordingly, these Criminal Original Petitions are allowed and
the impugned proceedings in Cr. No. 33 of 2020 is quashed as against the
petitioners. However, it is open to the respondent to investigate the
involvement of A1 in the offence and file a final report within a period of
four weeks from the date of receipt of a copy of this order.
Consequently, the connected miscellaneous petitions are closed.
https://www.mhc.tn.gov.in/judis
Crl OP Nos. 20508 & 21851 / 2021
30.06.2023 ay Index: Yes/No Speaking Order / Non-Speaking Order Neutral Citation: Yes / No
To
1.The Inspector of Police, H-3, Tondiarpet Police Station, Washermenpet.
2.The Additional Public Prosecutor, High Court of Madras, Chennai.
https://www.mhc.tn.gov.in/judis
Crl OP Nos. 20508 & 21851 / 2021
SUNDER MOHAN, J
ay
Crl.O.P. No. 20508 & 21851 of 2021 and Crl.M.P. Nos. 11865 & 11148 of 2021
Dated: 30.06.2023
https://www.mhc.tn.gov.in/judis
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