Patna High Court - Orders
Uday Kumar @ Uday Chandra Kumar vs The State Of Bihar on 4 September, 2023
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.37344 of 2023
Arising Out of PS. Case No.-43 Year-2023 Thana- RAJEPUR District- East Champaran
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UDAY KUMAR @ UDAY CHANDRA KUMAR Son of Sheo Prasad @ Lal
Babu Prasad Resident of village - Baburban, P.S. - Rajepur, Distt. - East
Champaran
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Sunil Kumar No.III
For the Opposite Party/s : Mr.Raj Ballabh Singh
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
3 04-09-2023Heard learned counsel for the petitioner and the State.
2. Petitioner apprehends his arrest in a case registered for the offence punishable under Section 302 of the Indian Penal Code.
3. As per the prosecution case, the informant took her daughter to the clinic of this petitioner where this petitioner gave wrong injection to the daughter of informant as a result of which she died.
4. The petitioner is not a qualified doctor and without having requisite qualification he is alleged to have treated the victim and gave wrong injection to the daughter of informant as a result of which she died.
5. Considering the nature of accusation and gravity of Patna High Court CR. MISC. No.37344 of 2023(3) dt.04-09-2023 2/2 the offence, I am not inclined to enlarge the petitioner on pre arest bail. Accordingly, the same is rejected.
(Prabhat Kumar Singh, J) BKS/-
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