Medical practitioner cannot be prosecuted under Section 304-A IPC without a credible opinion from a competent doctor.

The Petitioner, a qualified orthopedic surgeon, was accused by the Complainant (Opposite Party No. 2) of medical negligence and extortion

The Complainant alleged that his father was admitted to the Petitioner’s nursing home for a fractured hand, where the Petitioner forcibly overcharged him and administered "excessive anesthesia and poisoned injection," leading to the patient's death at PMCH hospital two days later

The Trial Court took cognizance of the matter under Sections 420, 304-A, and 504 of the IPC

The Trial Court subsequently dismissed the Petitioner's discharge application under Section 245 Cr.P.C. on 12.12.2017

The Petitioner moved the High Court seeking quashing of the proceedings, arguing that the patient was discharged in good condition and that no medical expert opinion was obtained to establish negligence

Jacob Mathew v. State of Punjab, which mandates that a private complaint against a medical professional should not be entertained unless the complainant produces prima facie evidence in the form of a credible opinion by another competent doctor to support the charge of negligence

State of Haryana v. Bhajan Lal regarding the exercise of inherent powers to prevent the abuse of the process of any court

Kusum Sharma v. Batra Hospital, which emphasizes that a doctor must exercise a reasonable degree of care and is entitled to protection if they perform duties with reasonable skill

Distinction between civil and criminal negligence, where the latter requires a "gross" degree of recklessness as per Section 304-A IPC

The Court observed that the Trial Court was aware of the legal requirement for a medical opinion but chose to ignore it at the stage of framing charges on the grounds that doctors are unlikely to depose against their peers

The High Court found this reasoning to be contrary to settled law

Applying the Jacob Mathew precedent, the Court noted that the Petitioner is a highly qualified surgeon and there was no prima facie material or expert medical opinion on record to demonstrate "gross negligence"

The Court emphasized that for a medical professional to be prosecuted under criminal law, it must be shown that the doctor did something no prudent professional would have done

Finding that the Complainant’s allegations were not supported by the necessary technical evidence, the Court determined that continuing the prosecution would defeat the ends of justice and infringe upon the Petitioner’s right to practice with dignity under Article 21

The High Court allowed the petition and quashed the order dated 12.12.2017 passed by the Sub-Judge-II-cum-ACJM, Patna, along with all consequential proceedings in Complaint Case No. 2557 of 2012