DR. NARESH KUMAR GARG Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by special leave is directed against the judgment and order dtd. 24/7/2024 passed by the High Court of Punjab and Haryana at Chandigarh (briefly 'the High Court' hereinafter) in CRM-M No. 52858 of 2022 (Naresh Kumar Garg v. State of Haryana).

(3.) It may be mentioned that appellant as the petitioner had filed a petition under Sec. 482 of the Code of Criminal Procedure, 1973 (briefly 'the Cr.P.C.' hereinafter) for quashing of the complaint bearing No. COMA/116/2018 dtd. 19/9/2018 filed under various provisions of the Pre- Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 (briefly, 'the PCPNDT Act' hereinafter) as well as the summoning order dtd. 12/9/2022 passed by the Judicial Magistrate First Class, Gurugram. However, vide the impugned judgment and order dtd. 24/7/2024, the High Court dismissed the aforesaid petition.