RINKAL SEHGAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is third petition seeking anticipatory bail in FIR No. 120 dtd. 24/12/2020, under Ss. 3A, 3B, 5, 6, 23, 25 Rule 3-A(1) of the Pre-Natal Diagnostic Techniques (Regulation and Prevention of Misuse) Act, 1994, Ss. 420 and 120-B IPC (Sec. 15(2) of the Indian Medical Council Act, 1956 added later on), registered at Police Station Daba, District Ludhiana.

(2.) The first petition bearing CRM-M-2544 of 2021 under Sec. 438 Cr.P.C. before this Court was dismissed on 19/1/2021. The order is reproduced below:

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated and he is not a trained paramedic or radiologist to conduct the gender test. The contention is that even as per the case set up, only preparation was made and no test was conducted actually.