SARAH MATHEW Vs. THE INSTITUTE OF CARDIO VASCULAR DISEASES AND ORS.
LAWS(SC)-2014-3-109
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on
March 26,2014
Sarah Mathew
Appellant
VERSUS
The Institute Of Cardio Vascular Diseases And Ors.
Respondents
Referred Judgements :-
A R ANTULAY VS. RAMDAS SRINIWAS NAYAK [REFERRED TO]BHARAT DAMODAR KALE VS. STATE OF ANDHRA PRADESH [REFERRED TO]
JACOB MATHEW VS. STATE OF PUNJAB [REFERRED TO]
JAPANI SAHOO VS. CHANDRA SEKHAR MOHANTY [REFERRED TO]
SARAH MATHEW VS. INSTITUTE OF CARDIO VASCULAR DISEASES BY ITS DIRECTOR K.M.CHERIAN [REFERRED TO]
JUDGEMENT
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(1.)Bereft of unnecessary facts, suffice it to observe that the, Appellant (for short "complainant") filed a complaint (C.C. No. 3354 of 1997) in the court of XVIIth Metropolitan Magistrate, Saidapet, Chennai under Section 200 of the Code of Criminal Procedure, 1973 (for short "the Code") against the present Respondents for an offence under Section 304A of the Indian Penal Code, 1860 (Indian Penal Code). On the day the complaint was filed, the Court made an endorsement "check and call on 13.12.1996".
(2.)On 13.12.1996, the complainant's statement was recorded in part and thereafter certain witnesses were also examined.
(3.)On 13.6.1997, the Metropolitan Magistrate found the prima facie case in the complaint and issued process to the accused.
(2.)On 13.12.1996, the complainant's statement was recorded in part and thereafter certain witnesses were also examined.
(3.)On 13.6.1997, the Metropolitan Magistrate found the prima facie case in the complaint and issued process to the accused.
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