- (1.) Heard learned counsel for the petitioner and learned AGA for the State-respondents.
(2.) This petition for writ is preferred with a prayer to quash the FIR dated 2.11.2017 in Case Crime No.2506 of 2017 pertaining to offence punishable under Section 304 IPC, pending investigation at Police Station Khalilabad, District Sant Kabir Nagar.
(3.) As per the facts stated in the FIR, the petitioner, who is not a qualified surgeon, undertook a surgery and that caused death of a child and a lady.?;