- (1.) Heard learned counsel for the applicants, learned AGA and perused the records.
(2.) Earlier FIR was lodged by Munesh Pal, Manager of Nursing Home against Jitendra son of Chhidda Singh with averment that said Jitendra had admitted his daughter Priyanka in his Nursing Home without any payment and promised to pay the amount of treatment later on. Considering the ailment of Priyanka, she was admitted in hospital on 21.5.2014, from where she was discharged on 27.5.2014. During this period, accused Jitendra had not paid amount of treatment and gone with Priyanka with promise to pay the bill of treatment later on. When Munesh Pal visited Jitendra for reminder of payment of said amount of bill, then Jitendra had misbehaved, maltreated and inflicted injuries. On this FIR of Munesh Pal, case crime no. 309/2014 was registered and after investigation charge-sheet was filed against Jitendra son of Chhidda Singh.
(3.) Said Jitendra son of Chhidda Singh had filed complaint case (present no. 675/2015) Jitendra Singh Vs. Manager, Munesh Pal and two other compounders of said Nursing Home with averment that they have been instrumental in getting Priyanka admitted in their Nursing Home on 21.5.2014 without any sufficient reason and had misbehaved with her and acted in such a way, due to which the life of Priyanka was endangered because of their unwarranted treatment.;