DALJIT SINGH GUJRAL Vs. JAGJIT SINGH ARORA

JUDGEMENT

(1.) Leave granted.

(2.) We are of the considered view, after hearing the senior counsel appearing for the Appellant and the party-in-person, that the judgment is vitiated by an error apparent on the face of the record, which goes to the very root of the matter in a case relating to medical negligence.

(3.) The Appellants herein approached the High Court of Punjab & Haryana under Section 482 of the Criminal Procedure Code (for short "Cr.P.C.") for quashing complaint Case No.7506/09/11 dated 9.6.2008 and the summoning order 26.7.2011 passed by the Court of Judicial Magistrate (First Class), Chandigarh.