HEALTH DEPARTMENT Vs. SHOBHA THAKUR

JUDGEMENT

(1.) The instant application is directed, against, the verdict recorded by the learned Judicial Magistrate, 1st Class, Court No.3, Hamirpur, District Hamirpur, H.P. in Complaint Challan No. 38-1-2015.

(2.) The State being aggrieved therefrom, has, hence sought the leave of this Court, to, assail it. The relevant hereat provisions, of, Rule 12, of, The Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996, are, extracted hereinafter:-

(3.) For the reasons which have been recorded hereinabove, this Court holds that the learned trial Court, has appraised, the entire evidence on record, in a wholesome and harmonious manner, apart therefrom, the analysis of the material on record by the learned trial Court, does not, suffer from any perversity or absurdity of mis-appreciation and nonappreciation of evidence on record. Consequently, the leave to appeal is declined. The impugned verdict is affirmed and maintained.