- (1.) Counter affidavit filed today, is taken on record.
(2.) Heard Sri Ramesh Kumar Shukla, learned counsel for the petitioner and Sri Ashish Pandey, learned A.G.A. for the State.
(3.) This writ petition has been filed by the petitioner with the following prayers: "(i) Issue a writ, order or direction in the nature of certiorari quashing the impugned first information report dated 11.12.2016 in Case Crime No.1703 of 2016 under Section 23/25 of Pre Natal Diagnostic Techniques (Regulation and Prevention of Misuse) Act, 1994, Police Station Sihani Gate District Ghaziabad. (Annexure No.1 to the writ petition). (ii) Issue a writ, order or direction in the nature of mandamus restraining the respondents from harassing arresting and interfering in any manner in the peaceful personal liberty of the petitioner. (iii) Issue a writ, order or direction as this Hon'ble Court may deem fit and proper under the facts and circumstances of the case. (iv) award cost of the petition to the petitioner." ;