ILA SOOD Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 Cr.PC. for quashing of case FIR No.05 dtd. 3/1/2016 registered under Ss. 3-A, 5, 6 and 23 of PNDT Act, 1994 and Rule 9(4) and 9 (1) of PC PNDT Rules, 1996 and Ss. 120-B IPC at Police Station City Khanna, District Ludhiana (Annexure P-1).

(2.) The brief facts of the case are that the petitioner was running a hospital in the name and style of Jeevan Eye and Maternity Hospital at City Khanna, District Ludhiana along with Dr. Jagjivan Sood. The hospital was registered under the PC and PNDT Act, 1994 and the registration was being renewed periodically from time to time.

(3.) The District Appropriate Authority, Ambala-cum-Civil Surgeon received a secret information from some source that sex determination of pregnant ladies was being done by one Smt. Meenakshi (Asha Worker) in connivance with other touts of District Patiala by charging a sum of Rs.25,000.00. The DDA, Ambala asked one Dharamveer Sharma who was working as an Adolescent Health Worker at CHC, Chaurmastpur (Ambala) to contact Smt. Meenakshi for getting the sex of a foetus determined.