SANJEEV KUMAR JAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal misc. petition has been preferred by the petitioner with the following prayers:-

(2.) At the outset, learned counsel for the petitioner places reliance upon the judgment dtd. 18/10/2022 passed by this Court in SBCRLMP No.3240/2016 titled as Dr. Ganesh Patel Vs. The State of Rajasthan & Anr., and submits that the controversy involved in the instant petition is squarely covered with the aforesaid judgment. The relevant portion of the said judgment is reproduced hereunder:-

(3.) A bare look at the FIR reveals that the respondent No.2- Police Inspector, Officer-In-Charge and Head Constable of Police Station P.B.I., lodged a complaint against the petitioner for the offences under Ss. 420 and 120B of IPC and under Sec. 3, 4, 5, 6, 23 and 25 of the Pre-Conceptional and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 (hereinafter referred to as 'PCPNDT Act, 1994') and Rules 9 and 10 of the Pre-Conceptional and Pre-Natal Diagnostic Techniques Rules, 1996 (hereinafter referred to as 'PCPNDT Rules, 1996').