Amar Saran, J. - (1.) This writ petition has been filed with a prayer for quashing of the first information report dated 11.4.2006 lodged at case crime No. 192 of 2006, under Sections 312 and 511 IPC read with the Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994, hereinafter called 'the Act.'
(2.) The allegations in the FIR lodged by the C.M.O., Agra on 11.4.06 at P.S. Hari Parvat, Agra was that a sting operation shown on television by the Rastriya Sahara Channel revealed that a pregnant woman wanted to get her abortion done because there was a girl child in her womb. She approached the petitioner Dr. Varsha Gautam at her hospital, who agreed to perform the abortion although it was an offence to perform such an operation and even determination of the sex by doctors using ultrasound technique was illegal. The petitioner is said to have engaged in getting abortions done in her hospital in collusion with doctors, who determined the sex of the foetus by conducting ultrasound tests. Her clinic was not even registered under the Act and she was not entitled to conduct pre-natal diagnostic procedures therein.
(3.) We have heard Shri V.C. Mishra and Sri Kamal Krishna, learned Counsel for the petitioner and learned Additional Government Advocate.;