DR. ASHISHKUMAR GOVINDRAO WAGH Vs. THE COMPETENT AUTHORITY

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard finally.

(2.) By way of present writ petition, the petitioner prays for quashing of orders dated 18.2.2014 passed by learned Judicial Magistrate, First Class, Jamner in S.C.C. No. 450 of 2011, thereby framing charge against the petitioner under Section 4(3), 5 and 6 of the Pre -conception and Pre -natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 (hereinafter for the sake of brevity referred to as "PCPNDT Act") and the order dated 27.10.2015 passed by learned Additional Sessions Judge, Jalgaon in criminal revision No. 56 of 2014, thereby confirming the order passed by the Magistrate.

(3.) Brief facts giving rise to the present writ petition are as follows: -