GYAN RANJAN Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Kumar Kaushik, learned counsel for the petitioner and Mr. Sunil Kumar Pandey, learned Additional Public Prosecutor for the State.

(2.) THE petitioner seeks quashing of the order dated 16.05.2013 passed by the learned Chief Judicial Magistrate, Darbhanga in connection with G.O. Case No. 31 of 2013, whereby cognizance has been taken under Sections 23, 24 and 25 of the Pre -Conception and Pre -Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 (hereinafter referred to as 'the Act').

(3.) LEARNED counsel for the petitioner submits that with respect to the registration of the unit, of which the petitioner is shown as the proprietor, necessary application was filed on 11.04.2012. The application was rejected only on 16.04.2013. Learned counsel for the petitioner further pointed out that the inspection was conducted by the Chief Medical Officer, Darbhanga on 30.03.2013. It is also stated that after the application of the petitioner was rejected, the complaint, in which cognizance has been taken, was lodged on 13.05.2013.