PRASHANT KUMAR,J. - (1.) IN these applications petitioners challenged the order dated 20.8.1999 passed by Chief Judicial Magistrate, Ranchi in G.R.case no. 2932/98, whereby he took cognizance of the offences under sections 419/420/338/307/34 of the I.P.C.
(2.) IT is alleged that informant developed abdomen pain on 16.5.98. Thereafter she was brought to the house of Dr.Bhola Prasad. It is further alleged that Dr. Bhola Prasad called Dr. M.N.Singh and said Dr.M.N.Singh performed surgical operation on the abdomen of informant. It is further alleged that after the operation, informant developed some more complications. Thereafter, she has been treated at H.E.C. Plant Hospital, Ranchi where she was again operated by Dr, Basant Kujur. During the said operation a piece of of cloth was found in her abdominal cavity, which was the reason of further complication. Accordingly, present case has been filed. Mr. A.K.Das, learned counsel for the petitioners submitted that even allegations are taken to be true, no offences, under section 419/420/307 of the I.P.C. are made out, because there is no allegation that petitioners induced and/or made false promise to the informant in lieu of transfer of any valuable property. It is further submitted that there is no allegation that petitioners attempted to commit murder of informant.
(3.) HAVING heard the submissions, I have gone through the records of the case.;