AMITA R PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. M. R. Mengdey, learned APP waives service of rule on behalf of the respondent - State.

(2.) CRIMINAL Misc. Application No. 10158 of 2007 is filed by the petitioner-Doctor under Section 482 of the Criminal Procedure Code ('cr. P. C. ' for short) to quash and set aside the complaint being Criminal case No. 3251 of 2006 pending in the Court of learned 6th JMFC, ahmedabad (Rural) for contravention of Pre-Conception and Pre-natal diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 hereinafter referred to as ('pndt Act' for short ).

(3.) CRIMINAL Misc. Application No. 10160 of 2007 is also filed by the petitioner- Doctor under section 482 of the Criminal Procedure Code to quash and set aside the complaint being criminal case No. 845 of 2006 pending in the Court of learned Metropolitan Magistrate, Court No. 9, ahmedabad for contravention of PNDT Act more particularly under section 4 (3), 5 (1) of the said Act and Rules 9 (4) and 10 (1) (A) framed under the said Act.