DWARIKA PRASAD Vs. STATE OF U.P.

JUDGEMENT

(1.) WE have heard Shri S.P. Giri, learned counsel for the petitioner. Learned Standing Counsel appears for the State respondents.

(2.) THE petitioner is a qualified and registered medial practitioner. He also claims to have undergone training in Ultrasonography in the year 1997 at Indian College of Medical Ultrasound, which is running basic ultrasound training course in OBC and GYN Sonography. He owns Ultrasound machine and is providing ultrasound test facilities in the name of 'Ashish Ultrasound and X-rays Center' Hospital Road Padrauna District Kushi Nagar since 2003.

(3.) IT is stated by learned counsel for the petitioner that the petitioner is running Ultrasound Centre since 2003 without any complaint from any person. He is submitting statutory returns and forms to the satisfaction of the registration authority. The petitioner claims to be a highly qualified medical practitioner with MBBS (1968) and M.S. (1971) Degrees and experience in ultrasonography. He maintains records in accordance with the provisions of the Act and the Rules and has published a public notice by putting up a board in front of his clinic that there is restriction of diagnosis for sex selection by ultrasound machine, which amounts to an offence.