A Court in Kerala has decided to initiate criminal proceedings against a prominent private hospital here and 8 doctors for the offence of unauthorised removal of organs of an accident victim back in 2009.
The decision by Judicial First Class Magistrate Eldos Mathew came on a doctor's complaint alleging denial of proper treatment to the accident victim, declaring him brain dead without following due procedure and transplanting his organs into a foreign national in violation of the law regulating the same.
The court said it was of the view that "there is a prima facie case and sufficient grounds for proceeding in respect of offences under the Transplantation of Human Organs Act, 1994, against all the accused".
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