Patna High Court - Orders
Rama Nand Singh @ Dr. Ramu Singh vs The State Of Bihar on 26 August, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.45306 of 2010
Rama Nand Singh @ Dr. Ramu Singh
Versus
The State of Bihar
3/ 26.08.2011Heard learned counsel for the petitioner and learned counsel for the State.
Petitioner is alleged for operating informant's wife without having even M.B.B.S. Degree claiming himself a Surgeon. Submission of learned counsel for the petitioner is that no operation was conducted by him which is clear from postmortem report. In postmortem report, stitched wound is found. Dead body was found in operation theater of the petitioner without mentioning apparatus of surgery which can easily be removed. Cause for death, though is kept reserved but operation of the stomach is found by the Doctor conducting postmortem.
Considering the facts and circumstances of the case, prayer of the petitioner for anticipatory bail is rejected.
shail (Mandhata Singh, J.)