VATTE PADMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973 (Cr.P.C.), is filed by the petitioner/A-10, for grant of anticipatory bail in Crime No.4 of 2021 of P.S. Chityala, Nalgonda District, registered for the offences punishable under Sections 120B and 313 of the Indian Penal Code and Section 23 of the Pre-Conception and Pre-Natal Diagnostic Techniques Act, 1994.

(2.) Heard the learned counsel for the petitioner/A-10, the learned Additional Public Prosecutor representing the respondent-State and perused the record.

(3.) In the FIR, it is inter alia stated that the de facto complainant gave a complaint on 03.01.2021 stating that one Kiran, Village Doctor and one Bhikshapathi, working in Bhavani Clinic, were illegally conducting ultrasound scanning for several women to find out the prenatal sex determination in the womb and if they know that the baby in the womb is female, then they would perform abortion and doing illegal business and the petitioner/A-10, being an RMP Doctor, used to send pregnant women to the said clinic for prenatal sex determination in the womb. Hence, the FIR.