LAWS(KAR)-2018-7-129

PRIYADARSHINI D PATIL Vs. STATE OF KARNATAKA

Decided On July 05, 2018
Priyadarshini D Patil Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Heard.

(2.) The petitioners in these two petitions are the registered Medical Practitioners. They are running Pre- Diagnostic Centers in Vijaypur and Basavana Bagewadi respectively.

(3.) It is alleged that the vigilance squad formed by the Competent Authority under Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 (for short the PCPNDT Act ) conducted surprise inspection of the Diagnostic Centers of petitioners in these two cases on 02.11.2015 and 03.11.2015 respectively exercising their powers under Section 17 (4) (g) of the PCPNDT Act.