Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action  ||  Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records  ||  AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury  ||  Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review    

J&K&L HC: Expert Opinion Necessary to Set Criminal Law Into Motion Against Medical Professionals - (05 Sep 2022)

CRIMINAL

Jammu and Kashmir and Ladakh High Court has held that court should obtain opinion of the medical expert and if from such opinion, a prima facie case of criminal negligence is made out, only then medical professional should be prosecuted for criminal negligence.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   CRIMINAL NEGLIGENCE   MEDICAL PROFESSIONAL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved