MAHESH CHIMANLAL JARIWALA Vs. SHILPA YADAV

JUDGEMENT

(1.) This Misc. Civil Application is filed under sections 10 and 12 of the Contempt of Courts Act, 1971 seeking prayers which read as under :

(2.) The petitioner herein is a doctor, practicing as a Consultant Gynecologist. He runs clinics at two different places and such clinics are located at Bapunagar and Shahibaug in the city of Ahmedabad. As the petitioner is using sonography machines he has obtained certificate of registration for both the clinics as required under the Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 (hereinafter referred to as 'PC & PNDT Act') for the clinics which he is running, bearing Registration Certificate No.940 for Bapunagar Clinic and Registration Certificate No.679 for Shahibaug Clinic.

(3.) During the year 2010, a criminal case was registered against the petitioner on the ground that he had violated the provisions of the PC & PNDT Act and rules made thereunder and he was tried for such offence in Criminal Case No.1212 of 2010 by the learned Additional Chief Metropolitan Magistrate, Ahmedabad, in which judgment was delivered on 20.05.2014, whereby the petitioner herein was acquitted of such offence and such judgment has become final, as there was no appeal filed against such judgment.