ANITA Vs. APPROPRIATE AUTHORITY UNDER PCPNDT ACT

JUDGEMENT

(1.) By this application, the applicant who is a Doctor by profession, has sought quashing of a criminal complaint case pending against her in the Court of Judicial Magistrate First Class at Nagpur.

(2.) The criminal proceeding has been initiated under the provisions of the Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 (hereinafter referred to as the 'PCPNDT Act').

(3.) The proceedings in the present case stood initiated against the applicant on the basis of an inspection allegedly conducted on 16/07/2012 of the center of diagnostics, run by the applicant. The inspection was carried out by assistant Appropriate Authority Dr.Heena Kureshi and Dr.Tarranum Khan on 16/07/2012 and it was alleged that in the center run by the applicant, the following deficiencies were found :-