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SC: Mens Rea as Intent Not Required in Medical Negligence Cases - (09 Aug 2021)

CRIMINAL

Supreme Court has observed that mens rea as intent is not required in a case of medical negligence. The Court has observed that before summoning the accused in a criminal medical negligence complaint, the complainant has to lead medical evidence or examine a professional Doctor by the complainant in support of his case made out in the complaint.

Tags : SUPREME COURT   MEDICAL NEGLIGENCE CASES  

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