GOPAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants have impugned the common order of the learned Assistant Sessions Judge Nanded below Exhs.9 and 14, in Sessions Case No. 200 of 2013, dated January 31 2014.

(2.) The applicants will be referred to as ''accused'', and respondents will be referred to as "State".

(3.) The facts giving rise to the prosecution of lodging the report against the applicants were that the applicant in Revision No. 8 of 2015 was a sonologist. He was working with Dr. Agrawal, who was running the hospital by the name Lifeline Hospital and had a registration certificate under the Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection Act) 1994 (hereinafter referred to as "P.C.P. N.D.T. Act" for short.)