BALAJI VASUDDEO TAMBE (DR.) Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) Rule. Rule returnable forthwith. Heard finally with the consent of learned counsel for parties.

(2.) By this petition filed under Art. 226 of the Constitution of India and Sec. 482 of Crimial P.C. the petitioner herein seeks quashing of complaint bearing No. 150 of 2016 filed by the respondent under Sec. 28(1) of Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 and Amendment Act of 2003, (henceforth referred to as the "PCPNDT Act ") on the grounds set out in detail in the petition.

(3.) Before adverting to appreciate the submissions advanced, it is necessary to consider few facts leading to filing of petition. The petitioner claims to be Doctor by profession and holds the degree as "Ayurved Visharad ". He claims to be author of more than twenty books and composed twenty five healing music albums. Petitioner claims that he has played an active and significant role in promotion of Ayurved. He also claims that he has initiated the Santulan OM mediation and Santulan Kriya Yoga Techniques and founder of Atmasantulan village which is known as world's renowned healing center. He is an author of book "Ayurvedic Garbha Sanskar ", which was published in the year 2007, this subject matter of petition.