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Supreme Court Quashes Medical Negligence Case, Says Surgeon Best Placed To Choose Procedure - (07 Apr 2026)

CRIMINAL

Supreme Court quashed criminal proceedings against a paediatric surgeon who performed an orchidectomy on a 1.5-year-old, holding that the surgeon’s judgment prevails and that allegations of lack of parental consent did not justify a medical negligence case.

Tags : MEDICAL NEGLIGENCE   PROCEDURE   SURGEON  

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