Jharkhand High Court
Dr. Nitu Singh @ Nitu Agrawal vs The State Of Jharkhand And Anr. ...... ... on 14 September, 2022
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 893 of 2021
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1.Dr. Nitu Singh @ Nitu Agrawal
2.Dr. Nishant Singh ..... Petitioners
-- Versus --
The State of Jharkhand and Anr. ...... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioners :- Mr. Rajeev Kumar Sinha, Advocate For the State :- Mr. Manoj Kumar, Advocate
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6/14.09.2022 The learned counsel for the petitioners submits that both the petitioners are doctors. The wife of the informant was admitted in the hospital of the petitioners. He submits that after the delivery and excessive bleeding and inspite of best efforts they have not been able to save the life of the wife of the informant. He submits that this has happened due to Post-Partum hemorrhage (PPH). He submits that for that, the FIR has been filed on the complaint of the informant.
Issue notice upon the respondent no.2 by registered post with A/d as well as under ordinary process for which requisites etc. must be filed within two weeks.
In the meantime, the petitioners shall not be arrested in connection with Garhwa Nagar P.S. Case No.01/2021 pending in the court of learned Chief Judicial Magistrate, at Garhwa, till the next date.
The petitioners shall cooperate in the investigation. Post on 14.12.2022.
( Sanjay Kumar Dwivedi, J.) SI/