SHIVANI BALARAM Vs. APPROPRIATE AUTHORITY

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in C.C. No.207 of 2017 on the file of the District Munsif cum Judicial Magistrate, Neyveli.

(2.) Heard the learned Counsel appearing on either side and perused the materials available on record.

(3.) The case of the Prosecution is that the Respondent filed a Private Complaint and the same has been taken cognizance by the Trial Court in C.C. No.207 of 2017 for the offence under Sec. 28(1) of the Pre Conception & Pre-Natal Diagnostic Techniques (Regulation and Prevention of Misuse) Act, 1994 and Pre-Conception & Pre-Natal Diagnostic Techniques (Regulation and Prevention of Misuse) Rules, 1996 and for the offences under Ss. 3-B, 18(1) & (5) and Rule 3-A(1) of PCPNDT Act, 1994 and Rules, 1996 punishable under Ss. 23(1) of the Pre-Conception & Pre-Natal Diagnostic Techniques (Regulation and Prevention of Misuse) Act (Central Act) No.57 of 1994.