Hon'Ble Alok Kumar Verma vs The Learned Counsel Appearing For
2022 Latest Caselaw 1915 UK

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      30.06.2022                        C-482 No. 771 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This is an application under Section 482 of the Code of Criminal Procedure, 1973, filed by the applicant-accused Dr. Poonam Garkoti to quash the entire proceedings of Criminal Case No. 955 of 2019, "State vs. Poonam Garkoti and Another", pending before the Court of Chief Judicial Magistrate, Almora for the offence under Sections 337, 338, 504 and 285 of I.P.C.

Heard Mr. D.C.S. Rawat, the learned counsel for the applicant and Mr. S.T. Bhardwaj, the learned Deputy Advocate General for the State.

The learned counsel appearing for the applicant submitted that the applicant did not commit any medical negligence and she has been falsely implicated in this matter.

The learned counsel for the applicant has relied upon a judgment of the Hon'ble Supreme Court in "Jacob Mathew vs. State of Punjab and Another", (2005) 6 SCC 1.

The learned counsel appearing for the State requested four weeks' time to file counter affidavit.

Issue notice to the respondent no.

Steps to be taken within four days. The learned counsel appearing for the applicant submitted that 05.07.2022 is fixed before the trial court.

List this case on 25.07.2022. Meanwhile, in case, the applicant- accused Dr. Poonam Garkoti moves an application for adjournment, the trial court shall consider the same till 25.07.2022 only.

(Alok Kumar Verma, J.) 30.06.2022

SB