VINOD KUMAR BASSI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ishan Baghel Advocate, the learned counsel for the applicant, Sri Anurag Verma, the learned AGA-I for the State and perused the record.

(2.) By means of the instant application filed under Sec. 482 Cr.P.C., the applicant has sought quashing of an order dtd. 3/6/2014 as well as entire proceeding of Case No. 4495 of 2011, under Ss. 3/23 Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994, Police Station Sandila, District Hardoi, pending in the court of learned Additional Chief Judicial Magistrate, Court No. 3, Hardoi.

(3.) The aforesaid complaint was filed by Additional Chief Medical Officer, Hardoi against the applicant and one Raj Kishore Awasthi, stating that he had been authorized by the District Magistrate/ Appropriate Authority to file the complaint under Sec. 28 of Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 (which will hereinafter be referred to as 'the Act of 1994'). The complaint alleges that the provisions of the aforesaid act were being violated in a diagnostic centre owned by the co-accused persons where the applicant was carrying out Ultra Sonographic Examination of patients.