- (1.) We have heard the learned counsels for the parties.
(2.) Leave granted.
(3.) The challenge in this appeal is to an order of the High Court of Judicature of Bombay, bench at Aurangabad dated 9th May, 2014 refusing to quash and set aside the criminal proceedings against the accused appellants under Sections 23 and 29 of the Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 (hereinafter referred to as "the Act").;