SUNITA SULLERE Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner before this Court, a Doctor by profession is aggrieved by registration of First Information Report i.e., FIR No. 30/2015 registered against the petitioner at Police Station Sanyogitaganj, Indore.

(2.) The contention of the learned Counsel for the petitioner is that the petitioner is a Radiologist working at Unique Diagnostic Centre since 2007 and the propertor and the owner of the said centre is Dr. D.S. Chhabra. The owner and proprietor was having a license issued under Section 25 of the Pre -Conception & Pre -Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994.

(3.) It has been further stated that on 29/12/2014 an inspection was carried out by the District Supervisory Committee and certain irregularities were noticed in respect of the Diagnostic Centre and an order was passed on 09/01/2015 by the Collector who is the appropriate authority under the Act of 1994. The petitioner has further stated that the order dated 09/01/2015 was challenged by Dr. D.S. Chhabra before this Court by filing a writ petition and the same was registered as W.P.No.380/2015. This Court by an order dated 22/01/2015 has set aside the order of the competent authority dated 09/01/2015. The aforesaid facts are undisputed facts.