- (1.) Heard Sri Satya Dheer Singh Jadaun, learned counsel for the applicant and Sri G.P. Singh, learned A.G.A. for the State.
(2.) This Application under Section 482 Cr.P.C. has been filed with a prayer to quash the Criminal proceeding as well as summoning order dated 21.05.2015 passed by C.J.M. Kanpur Dehat in Criminal Complaint Case No. 1690 of 2015 "Dr. Arun Kumar Vs. Dr. Vinod Singh Chauhan", under Section 23/25/28 of the Pre Conception and Pre Natal Diagnostic (Prohibition of Sex Selection) Act 1994, P.S. Ghatampur, Kanpur Dehat, pending before C.J.M., Kanpur Dehat.
(3.) The main thrust of the argument is that the Criminal proceeding is barred by Section 468 of Cr.P.C. and further it is argued that the applicant is not a doctor, he simply deals in the business of sale and purchase of ultrasound machines, therefore, he has been wrongly implicated in this case by the administrative officers of the State because their palms were not greased.;