KATHI KAAKAL REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed seeking the Court to quash the proceedings against the petitioners in C.C.No.643 of 2023 on the file of the learned Judicial Magistrate of First Class, Nalgonda, registered for the offences punishable under Ss. 120b, 312 and 420 of the Indian Penal Code, 1860 (for short 'IPC') and Sec. 23 of the Pre-Conception and PreNatal Diagnostic Techniques Act, 1994 (for short 'the Act').

(2.) The brief facts of the case are that on April 10, 2023, at 6:00 PM, the administrator of Manda Sakhi Center in Nalgali, lodged a complaint at Nalgonda I Town Police Station stating that Kati Vijayendar Reddy Hospital in Sriramnagar Colony, Nalgonda, was involved in illegal sex selection activities for over a year, charging exorbitant fees. The hospital reportedly referred pregnant women to other locations for sex selection. Given Nalgonda's skewed sex ratio since 2010, the complainant requested the Police to take action against the hospital.

(3.) Heard Sri Srinivas Podicheti, learned counsel appearing on behalf of the petitioners as well as learned Assistant Public Prosecutor appearing on behalf of the respondents.