MANOJ KUMAR GARG,J. - (1.) Instant misc. petition has been filed by the petitioner for quashing of FIR No. 10/2019 registered at Police Station Khedapa, Distt. Jodhpur for offence under Section 419, 420 and Section 15 of Indian Medical Council Act, 1956.
(2.) Learned counsel for the petitioner submits that petitioner is a homeopathic doctor and he had properly treated the patient. Later on the patient was referred to the private hospital where the boy Pukhraj expired, therefore, the petitioner has not committed any offence and he has been falsely implicated in this case.
(3.) Per contra, learned Public Prosecutor submits that the petitioner is a homeopathy doctor but he gave allopathic medicine and after thorough investigation, it has come on the record that petitioner gave allopathic medicine due to which the condition of patient deteriorated and the petitioner asked the complainant to shift the patient to Yash Aman Hospital where, the boy Pukhraj expired. Thus, the petitioner is guilty of offence under Section 420 and Section 15 of Indian Medical Council Act.;