RAHUL JAIKISHANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Salil M. Thakore on behalf of the applicant and learned APP Mr. J. K. Shah on behalf of the respondent- State, learned Advocate Ms. R. V. Acharya on behalf of the respondent no. 2.

(2.) Issue Rule. Learned Advocates for the respective respondents waive service of rule. With consent of learned Advocates the matter is taken for final disposal.

(3.) By way of this petition, the petitioner has challenged an FIR being C. R. No. II-278 of 2017 registered with the Sachin Police Station, Surat on 15/7/2017 for offences punishable under Ss. - 3(1), 3(2), 3(A), 3(B), 18(1), 6(A), 6(B) of the Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994.