- (1.) This petition filed under Section 482 of the Code of Criminal Procedure, 1973/. (for short 'Cr.P.C.'), prays for quashing order dated 28.5.2014 passed by Additional Sessions Judge (Court No.9), Sitapur, vide which application filed by the petitioner has been dismissed. The petition also challenges all the proceedings in Sessions Trial No.3 of 2011 arising out of Case Crime No.534 of 1998 under Sections 284, 304A I.P.C. and Section 13(2) Prevention of Corruption Act, 1988, Police Station Kotwali, District Sitapur.
(2.) Relevant sequence of events required to be considered is that father of respondent no.2 died in a surgery conducted by Dr. Arun Kumar Maurya, petitioner no.1 and one Dr. Ashok Kumar Verma. The matter was reported to the police. Sufficient incriminating material has been collected by the investigating agency under Chapter XII Cr.P.C., whereupon chargesheet prepared on 4.7.2011 under Section 173 Cr.P.C. was filed on 10.7.2011. Charges were framed against the petitioner on 25.5.2012.
(3.) It appears that sanction to prosecute the petitioner and his co-accused was granted vide order 11.7.2012, which was filed before the trial court on 29.10.2012.;