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Patna HC Stays Order For Registration Of FIR Against Medical Officer For Recommendating Home Quarantine to Asymptomatic Covid Suspect -
83 young physicians from Nalanda Medical College and Hospital (NMCH) in Patna, designated as the first State hospital COVID-19, wrote to their 15-day supervisor as most of them had symptoms of the virus when they were unavailable for protection and wounds.
Bihar has reported six positive incidents and one fatality so far.
The Patna High Court on Tuesday upheld the order of the District Magistrate directing the registration and the commencement of the door by a doctor who recommended that a person not remain the sole suspect in an illegal operation.
Justice bench Prabhat Kumar Jha has noticed the prima facie,
"It appears that the applicant (doctor) has complied with the guidelines and guidelines issued by the Department of Health and Social Welfare, the Government of India and has not violated any of the guidelines issued there.
Back in the day, the Petitioner-Doctor was in charge of this solitary facility and had recommended solitary confinement in the single home of Lalbabu Mahto, who was asymptomatic at the time, after taking his blood sample.
Subsequently, the Collector in the East Champaran District issued a letter directing the registration of the MOT and the imitation of departmental measures against the applicant. The Collector also submitted a motion to suspend the applicants from the disciplinary authority.
It was this Petitioner's assertion that the order was not disclosed as Petitioner acted in accordance with guidelines issued by the Union Ministry of Health and Family Welfare on May 10, 2020 where it was stated that if a sample was taken from an earlier case / case, such person should be allowed to be detained alone at home.
Coupled with the delivery, the court granted a temporary residence permit and sent the matter for consideration on June 25.
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