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A First Information Report has been enlisted against Fortis Memorial Research Institute, Gurugram on charges of culpable homicide not amounting to murder in regard to the demise of a seven year old amid dengue treatment prior this year.
Giving insights about the FIR, Haryana Health Minister, Anil Vij, tweeted on Sunday morning: "FIR No. 639 Registered against FortisHospital Gurugram at Sushant Lok Gurugram Police Station u/s 304 Part 2 by Health Department Haryana (sic)." Sushant Lok Police Station, Station House Officer, Inspector Gaurav Phogat said that the FIR was enrolled late on Saturday night and specialist Vikas Verma’s name is there in the FIR.
The victim’s father, Jayant Singh had likewise made a formal dissension to the Gurugram Police on December 8 looking for registration of a FIR against the hospital management under different criminal charges. Mr. Singh, an inhabitant of Sector 12, Dwarka, had blamed the FMRI management, treating specialists and staff of culpable homicide of his girl in his 11-page complaint. He had additionally imposed charges of destruction of evidence, falsification and criminal conspiracy against the management, the treating specialists and the staff.
Mr. Singh, in his complaint, has charged Dr. Vikas of allegedly expelling the ventilator channels and ambu-bag connected to his girl causing her death. He said that his little girl attempted to inhale and died in the ambulance after expulsion of life sustaining equipment.
Mr. Phogat said that the complaint made by Mr. Singh will be converged with the FIR registered at the command of the Haryana Health Department.
The Health division had on Saturday additionally written to the Haryana Urban Development Authority to cross out the lease of land to Fortis doctor's facility in Gurugram because of claimed infringement of terms and conditions of agreement.
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