SMITA Vs. KIRAN M. PATIL AND ORS.

JUDGEMENT

(1.) Heard Mr Waramaa, learned Counsel appearing on behalf of the applicant and learned Addl. Public Prosecutor for the respondents.

(2.) By the present application, the applicant prays for quashing and setting aside the judgment and order dtd. 27/8/2013, passed by learned Additional Sessions Judge, Amalner, in Criminal Revision No.33 of 2012, thereby confirming the order of issuance of process, dtd. 12/3/2012, passed by learned Judicial Magistrate First Class, Chopda, in R.C.C. No.16 of 2012 and also for quashing and setting aside the proceedings i.e. R.C.C. No.16 of 2012.

(3.) The brief facts giving rise to the present application are stated as follows: The applicant is a resident of Town Chopda, District Jalgaon and by occupation she is a medical professional and practicing in Medicine since 1992 with her father-in-law. She is running a hospital, named and styled as "Sharadchandrika Akka Maternity and Surgical Hospital" at Chopda. She has secured registration certificate under the Pre-Conception and Pre-Natal Diagnostic Techniques Act, 1994 (hereinafter referred to as 'PCPNDT Act', for the sake of brevity) to run sonography centre for non-invasive test in her hospital. The applicant possesses registration of centre and the same is renewed off-late for the period from 31/8/2007 to 30/8/2012.