- (1.) THIS Division Bench writ petition seeking quashing of the FIR and for staying the petitioner's arrest has come up before me sitting singly as vacation judge under Chapter V, R.10(1) of the High Court Rules.
(2.) HEARD learned counsel for the petitioner, and the learned AGA. Issue notice to respondent No. 5.
(3.) THE facts of the present case are that when her husband Kallu was away in village Garhna, in Panna, M.P. to do the work of a labourer, Smt. Sunita, a Harijan woman, and mother of four little children appears to have been induced by the Basic Health Worker, Suman Raj co - accused, apparently on a promised incentive of Rs. 150, to get herself sterilized at the health camp at the State Allopathic Dispensary, Atarra, Banda. Smt. Sunita was operated on 12-3-2004 by the petitioner, who was the in - charge, CHC, Atarra. Only the consent of Smt. Sunita appears to have been taken for this operation, as her husband was absent. Also no laboratory tests appear to have been done before the operation.;