USHA MISHRA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard finally.

(2.) This application under Section 482 of Cr.P.C. has been filed for quashing the proceedings of Criminal Case No. 710 of 2014 pending before the Court of Chief Judicial Magistrate, Bhind for offence under Section 23 of Pre-Conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 [in short "the Act, 1994"].

(3.) The necessary facts for the disposal of the present application in short are that a Criminal Complaint has been filed by S.D.O. (Revenue), Bhind against the applicant and other co-accused persons on the allegations that on 14-3-2014, an inspection was carried out in the Sonography Centre of the applicant, which is being run in the name and style "Purna Multi-specialty Nursing Home", Gwalior Road, Bhind, and it was found that the Centre was being run in violation of the provisions of Act, 1994 and The Pre-Conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996 (in short "Rules, 1996"). It was further alleged that by order dated 15-5- 2014, S.D.O. (Revenue), Bhind has been appointed as OIC by District Magistrate, Bhind to file the complaint.