MIOT HOSPITALS Vs. VENKATA RAMANAIAH

JUDGEMENT

(1.) These Criminal Original Petitions have been filed to quash the criminal proceedings initiated by the Respondent in C.C.Nos.1088 to 1014 and 1022 of 2017 for the offence under Sec. 304-A of IPC, pending on the file of the learned Judicial Magistrate, Alandur.

(2.) The brief back grounds of the private complaints are as follows:

(3.) a. The crux of the allegations in the Private Complaints is that all the patients were admitted in various dates in the month of November 2015 for the various ailments. It is also stated that among the 18 patients who died in the MIOT Hospitals the majority of the patients come under the different health care schemes, such as Central Government Health Scheme, Ex-Servicemen Health Scheme, etc., In all the schemes consideration is paid by the Government because of their service rendered in the respective departments. It is also alleged that all international patients and high class patients were accommodated in the 8th Floor and the majority of the patients died were covered under the Health Care extended by the respective Government and there is a discrimination also in accommodating. It is stated that all the death were occurred between 1/12/2015 and 4/12/2015 in the hospital. It is stated that the ICU was in the lower elevation of the hospital premises. The same was flooded on 8/11/2015 and some of the patients were shifted to the international ICU which was located in the 8th Floor of the hospital premises and again shifted to the basement which is in the lower elevation of the hospital. It is also alleged that the death of the 18 patients were due to the sluggish attitude on the part of the Respondent not on the natural disaster.