- (1.) The relief sought in this petition is for quashing of the F.I.R. dated 1.12.2017 registered as case crime 1326 of 2017 under sections 304, 506 I.P.C., police station Kalyanpur, District Kanpur Nagar.
(2.) Brief facts of the case are that the F.I.R. of the present case has been lodged against the petitioner by respondent no. 3 with an allegation that his sister Dr. Swati Rathore, who was an M.B.B.S. doctor and was doing preparation for post graduation, was suffering from Anal Fissure and contacted the petitioner Dr. Aniruddha Singh Sengar, at his hospital, namely, Anurag Hospital on 23.10.2017 at 3:00 p.m. and on 23./24.10.2017, around 2:30 a.m. the petitioner took his sister in operation theatre and without calling an Anesthetist given an injection because of which his sister started getting convulsion and died.
(3.) On the information given by respondent no. 3, the police came to the hospital and took the petitioner at police station wherein it is alleged that the petitioner himself has given Anesthesia and the post mortem of Dr. Swati Rathore was done under the direction of District Magistrate and senior officials of the police which was recorded via videography. It is alleged that though there was evidence against the petitioner but on account of his influence, no report was lodged against him and he is giving threats through some antisocial elements, to the respondent no. 3.;