SANDEEP BHARGAVA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has filed this petition for quashing the FIR No.337 dtd. 30/6/2015 under Ss. 3 and 4 of the Medical Termination of Pregnancy Act, 1971, registered at Police Station Model Town, Rewari, along with all consequential proceedings.

(2.) Notice of motion was issued. Learned State counsel appeared, filed the reply and contested the petition.

(3.) I have heard learned counsel for the petitioner as well as learned State counsel and have gone through the record.