Bombay High Court
Dr. Vijaymala W/O Vishal Akate vs The State Of Maharashtra on 9 May, 2014
Author: A.I.S. Cheema
Bench: A.I.S. Cheema
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL WRIT PETITION NO.21 OF 2013
Dr. Vijaymala w/o Vishal Akate,
Age-32 years, Occu:Radiologist,
Indumati Netralaya &
Sonography Centre,
Main Market, Sillod,
Dist-Aurangabad.
...PETITIONER
VERSUS
1) The State of Maharashtra,
Through it's Secretary,
Drugs and Medical Education
Department, Mantralaya,
Mumbai-32,
2) Medical Superintendent,
Sub District Hospital,
Sillod and Appropriate Authority
Tq-Sillod, Dist-Aurangabad.
...RESPONDENTS
...
Shri B.R. Warma Advocate with Shri C.V.
Thombre Advocate for Petitioner.
Shri S.V. Kurundkar, Public Prosecutor with
Shri V.D. Godbharle and Mrs. S.G. Chincholkar,
A.P.P. for Respondent Nos.1 and 2.
...
CORAM: A.I.S. CHEEMA, J.
DATE OF RESERVING JUDGMENT : 8TH APRIL,2014.
DATE OF PRONOUNCING JUDGMENT: 9TH MAY, 2014.
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JUDGMENT :
1. The present Petition has been filed to quash complaint filed by Appropriate Authority (hereafter referred as "complainant") under the provisions of Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 (hereafter referred as "Act") and the Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996 (hereafter referred as "Rules").
2. The Petition is Admitted and has been heard finally. Learned counsel for the Petitioner as well as learned Public Prosecutor for the Respondents submitted elaborate arguments. With this matter some other similar matters were also argued and Counsel for Petitioners adopted arguments of each other on law points to request for quashment of Criminal Trials against accused.
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3. The Petitioner claims as under:-
. On 9th May, 2012, Medical Superintendent-
complainant, along with Dr. Madhuri Thorat, Dr. Madhav Munde, Residential Medical Officer, District Civil Hospital, Aurangabad and Divisional Vigilance Cell and Technical Officer visited the hospital Indumati Netralaya and Sonography Centre, Main Market, Sillod, of the Petitioner. Respondent No.2 found certain lacunae in maintaining of Records and issued notice dated 9th May, 2012 regarding 5 lacunae, which was replied by the Petitioner on 12th May, 2012. Respondent No.2 on 22nd November, 2012 sealed Sonography Machine and suspended registration. Respondent No.2 filed S.C.C. No.862 of 2012 on 5th December, 2012 before Judicial Magistrate, First Class, Sillod and process was issued. Thus, the present Petition.
According to the Petitioner, no offence is made out against the Petitioner and the criminal ::: Downloaded on - 09/05/2014 23:53:06 ::: cwp21.13 4 proceedings need to be quashed and set aside.
4. Respondent No.2 has filed affidavit-in- reply opposing the Petition. According to the Respondent, in the trial Court evidence before charge is yet to be recorded and the trial Court will consider whether there are grounds for framing charge. Under the Act, Competent Authority has power to suspend or cancel the license. In the inspection of 9th May, 2012, lacunae were found and the Petitioner admitted the same in reply to the show cause notice that she will rectify the same. Non maintenance of record is admitted. There is violation of the provisions of the Act and the Petition deserves to be rejected. The Respondent has annexed documents to show that the record was not properly maintained and the provisions of the Act and Rules have been violated, attracting Sections 23 and 29 of the Act to punish for violation of mandate regarding maintenance of record.
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5. Learned counsel for Petitioner referred to copy of the complaint Exhibit E which shows as to what were the defects found by the Appropriate Authority at the time of inspection. The defects noticed were:-
"1) Monthly report indication is not specified.
2) Form F including 19 points is not according to PNDT Act Book (Column No.11),
3) Self Referal of patients (without referal slip) is done.
4) Timing of Radiologist not displayed out side.
5) Referal slip are incomplete, No signature of Doctor, No indication."
6. It has been argued by the learned counsel ::: Downloaded on - 09/05/2014 23:53:06 ::: cwp21.13 6 for the Petitioner that for monthly reports, no Form has been prescribed under the Rules and so endorsement on the monthly reporting Form at Page 95 of the Petition that the Doctor should specify the cause of doing ultra sonography and submit the format, is not deficiency. According to him, Defect No.1 mentioned above, is not correct.
Counsel then referred to copies of Form F which are on record, referring to Defect No.2, that the Form being used was not as per the Act. According to him there was printing error in Column No.11 as word "Non invasive" was missing. It was submitted that the error pointed out that without referal slips patients were examined, is also not correct as there can be self referal. It was argued that there is no form prescribed for reference. It is argued that if it is self referal, referal note would not be there. No signature is required of doctor for reference. Regarding defect that time of radiologist is not displayed outside, it is argued that Rules do not prescribe to write time ::: Downloaded on - 09/05/2014 23:53:06 ::: cwp21.13 7 of the radiologist and the Petitioner can serve as per emergencies. It was further argued that in Form F items of Column 11 onwards were not applicable for the purposes of the Petitioner. The counsel submitted that deficiencies do not indicate intention to determine sex.
7. After referring to the various provisions of the Act, reference was made to the case of Dr. Pratidnya Jayesh Shinde and another vs. Dr. Rameshchandra Kisan Savkare and another, reported in 2014 ALL M.R.(Cri) 681. In that matter, proceeding was quashed as the complaint was silent as to how responsibility of maintaining records was cast upon the concerned Applicants as were before the Court. Reliance is also placed on the Judgment in the case of Dr. Alka w/o Anant Gite and another vs. The State of Maharashtra in Criminal Application No.3500 of 2011 decided on 11th May, 2012. Referring to that Judgment, submission is that inadvertently if a column is ::: Downloaded on - 09/05/2014 23:53:06 ::: cwp21.13 8 blank, it cannot attract offence. Relying on the case of "Dr. Mrs. Uma Shankar Rachewad vs. Appropriate Authority"- Criminal Writ Petition No. 407 of 2011, decided on 19th April, 2012, it is submitted that writing of "N.A." i.e. Non-
Applicable does not amount to incomplete filling of Form. Judgment in the case of Dr. Ravindra s/o Shivappa Karmudi vs. The State of Maharashtra in Criminal Application No.757 of 2012 decided on 3rd May, 2012, was referred to submit that F Form was incomplete does not mean criminal offence is there. Reliance was also placed on the Judgment in the matter of Dr. Tushar Rangrao Patil vs. Appropriate Authority in Criminal Writ Petition No.406 of 2011 decided on 2nd May, 2012. These are matters decided by learned Single Judge of this Court. The submission is that in those matters also although there were defects in maintaining of Form F, the Petitioners therein were given benefit and the concerned cases against those Petitioners ::: Downloaded on - 09/05/2014 23:53:06 ::: cwp21.13 9 were quashed. Thus it is argued that the Petition needs to be allowed.
8. It has been argued by the Public Prosecutor that the Petitioner vide reply dated 12th May, 2012 admitted that there were defects and errors in maintenance of the record. It is pointed out that defective forms were being used.
Thus, according to him, prima facie case is clearly there and there is no reason to discharge or quash the proceedings at this stage. The learned Public Prosecutor submitted that the present Petition deserves to be rejected.
9. To appreciate the controversy, it would be appropriate to keep in view certain provisions of the Act.
. Portions relevant from Section 4 of the Act are as under:-
::: Downloaded on - 09/05/2014 23:53:06 :::cwp21.13 10 "4. Regulation of pre-natal diagnostic techniques.- On and from the commencement of this Act,-
(1) no place including a registered Genetic Counselling Centre or Genetic Laboratory or Genetic Clinic shall be used or caused to be used by any person for conducting pre-
natal diagnostic techniques except for the purposes specified in clause (2) and after satisfying any of the conditions specified in clause (3);
(2) no pre-natal diagnostic techniques shall be conducted except for the purposes of detection of any of the following abnormalities, namely:-
(i) ........ (iv).........
(ii)........ (v)..........
(iii)....... (vi).........
(3) no prenatal diagnostic techniques shall be used or conducted unless the person qualified to do so is satisfied for ::: Downloaded on - 09/05/2014 23:53:06 ::: cwp21.13 11 reasons to be recorded in writing that any of the following conditions are fulfilled, namely:-
(i) ........ (ii).........
(iii) ........ (iv).........
(v) ........
Provided that the person conducting ultra sonography on a pregnant woman shall keep complete record thereof in the clinic in such manner, as may be prescribed, and any deficiency or inaccuracy found therein shall amount to contravention of provisions of section 5 or section 6 unless contrary is proved by the person conducting such ultra sonography;
(4).............
(5)............."
. With reference to the above proviso as regards keeping of records, relevant portions of Rule 9 are as under:-
"9. Maintenance and preservation of ::: Downloaded on - 09/05/2014 23:53:06 ::: cwp21.13 12 records.- (1) Every Genetic Counselling Centre, Genetic Laboratory, Genetic Clinic including a Mobile Genetic Clinic, Ultrasound Clinic and Imaging Centres shall maintain a register showing, in serial order, the names and addresses of the men or women given genetic counselling, subjected to pre-natal diagnostic procedures or pre-natal diagnostic tests, the names of their spouse or father and the date on which they first reported for such counselling, procedure or test.
(2) The record to be maintained by every Genetic Counselling Centre, in respect of each woman counselled shall be as specified in Form D. (3) The record to be maintained by every Genetic Laboratory, in respect of each man or woman subjected to any pre-natal diagnostic procedure/technique/test shall be as specified in Form E, ::: Downloaded on - 09/05/2014 23:53:06 ::: cwp21.13 13 (4) The record to be maintained by every Genetic Clinic including a Mobile Genetic Clinic, in respect of each man or woman subjected to any pre-natal diagnostic procedure/ technique/test, shall be as specified in Form F. (5)..........
(6)..........
(7)..........
(8).........."
. In Rule 10 conditions for conducting pre-
natal diagnostic procedures are prescribed, which includes obtaining written consent as prescribed in Form G in a language the person undergoing the procedure understands.
. Section 20 of the Act deals with cancellation or suspension of the registration.
Sub-section (1) and (2) deal with giving of notice and reasonable opportunity before suspending or cancelling registration of the Genetic Counselling ::: Downloaded on - 09/05/2014 23:53:06 ::: cwp21.13 14 Centre, Genetic Laboratory or Genetic Clinic. Sub-
section (3) of Section 20 reads as under:-
"(3) Notwithstanding anything contained in sub-sections (1) and (2), if the Appropriate Authority is of the opinion that it is necessary or expedient so to do in the public interest, it may, for reasons to be recorded in writing, suspend the registration of any Genetic Counselling Centre, Genetic Laboratory or Genetic Clinic without issuing any such notice referred to in sub-section (1)."
10. The learned Public Prosecutor submitted that the cases under the Act are treated as warrant cases instituted otherwise than on police report. It has been argued that major or minor violation in the keeping of records is immaterial.
11. Scheme of the Act and Rules need to be ::: Downloaded on - 09/05/2014 23:53:06 ::: cwp21.13 15 appreciated:
(A). Proviso below Section 4(3) of the Act shows that persons conducting ultra sonography on a pregnant woman are required to keep complete record thereof in the clinic in such manner as may be prescribed and any deficiency or inaccuracy found therein shall amount to contravention of provisions of Section 5 or Section 6 of the Act unless contrary is proved by the person conducting such ultra sonography. Section 5 of the Act relates to taking written consent of pregnant woman and prohibition of communicating the sex of foetus. Section 6 of the Act prohibits determination of sex by Genetic Counselling Centre or Genetic Laboratory or Genetic Clinic or any person. Rule 9 relates to maintenance and preservation of records and this inter-alia includes keeping record in respect of each man or woman subjected to any pre-natal diagnostic procedure/technique/test in specified Form F. ::: Downloaded on - 09/05/2014 23:53:06 ::: cwp21.13 16 Although sub-rule (4) of Rule 9 refers to Genetic Clinic, definition of "Genetic Clinic" as in Section 2(d) of the Act specifies that Genetic Clinic means a clinic, institute, hospital, nursing home or any place, by whatever name called, which is used for conducting pre-natal diagnostic procedures. Thus, all such places are covered where pre-natal diagnostic procedures are being conducted and all persons doing the same are also covered, and as per the statute, maintaining of proper records and Form F as prescribed, is mandatory.
(B). Section 5 requires taking written consent of the pregnant woman and prohibits communication of sex of foetus. In this regard Form G is prescribed in Rule 10. (According to the Public Prosecutor Section 5(2) of the Act prohibits communicating of sex of the foetus by words, signs, or in any other manner and thus according to him displaying of even photographs of Gods and ::: Downloaded on - 09/05/2014 23:53:06 ::: cwp21.13 17 Goddess where pre-natal diagnostic procedures are conducted, is not permissible, as the same gives opportunity to convey sex of foetus by signs or in other manners.) (C). Section 23 of the Act shows that medical geneticist, gynecologist, registered medical practitioner or any person who owns a Genetic Counselling Centre, a Genetic Laboratory or a Genetic Clinic or is employed in such a Centre, Laboratory or Clinic and renders his professional or technical services to or at such a Centre, Laboratory or Clinic, whether on an honorary basis or otherwise, and who contravenes any of the provisions of the Act or rules made thereunder is also liable for punishment. Under Section 23 of the Act, the owner of Centre, Laboratory, Clinic who takes professional services to run the Centre where pre-natal diagnostic techniques are conducted, is also liable, if any provisions of the Act or Rules are contravened.::: Downloaded on - 09/05/2014 23:53:06 :::
cwp21.13 18 (D). Under Section 26 of the Act, with reference to companies, the word "company" means any body corporate and includes a firm and other association of individuals and such persons are also liable, when offences by Companies are there.
(E). In view of Section 3(3) of the Act, pre-
natal diagnostic techniques can be conducted only at place registered and any change has to be reported. Under Rule 13 every change of employee, place, address and equipment installed has to be informed to the Appropriate Authority.
12. I have heard learned counsel for the Petitioner as well as learned Public Prosecutor.
Record has been perused. The criminal case filed by the Appropriate Authority in the lower Court supported by documents shows the deficiencies and inaccuracies found and necessary particulars are there. Counsel for Petitioner has strenuously ::: Downloaded on - 09/05/2014 23:53:06 ::: cwp21.13 19 tried to demonstrate that either the defects alleged are not there or even if they are there, they are insignificant. The Petitioner is trying to give reasons as to how the Form was maintained and if there are lacunae, what is the explanation.
13. The Full Bench of High Court of Gujarat in Suo Motu vs. State of Gujarat, reported in 2009 CRI.L.J. 721, considered effects of non maintaining records properly under this Act. It was held that criminal consequences are attracted and there can also be suspension of the registration. Para 8 of the Judgment reads as under:-
"8. It needs to be noted that improper maintenance of the record has also consequences other than prosecution for deemed violation of section 5 or
6. Section 20 of the Act provides for cancellation or suspension of registration of Genetic Counselling ::: Downloaded on - 09/05/2014 23:53:06 ::: cwp21.13 20 Centre, Genetic Laboratory or Genetic Clinic in case of breach of the provisions of the Act or the Rules.
Therefore, inaccuracy or deficiency in maintaining the prescribed record shall also amount to violation of the prohibition imposed by section 6 against the Genetic Councelling Centre, Genetic Laboratory or Genetic Clinic and expose such clinic to proceedings under section 20 of the Act. Where, by virtue of the deeming provisions of the proviso to sub-
section (3) of section 4, contravention of the provisions of section 5 or 6 is legally presumed
and actions are proposed to be taken under section 20, the person conducting ultrasonography on a pregnant woman shall also have to be given an opportunity to prove that the provisions of section 5 or 6 were not violated by him in conducting the procedure"
.....................................
"It would also be improper and ::: Downloaded on - 09/05/2014 23:53:06 ::: cwp21.13 21 premature to expect or allow the
person accused of inaccuracy or deficiency in maintenance of the relevant record to show or prove that provisions of section 5 or 6 were not violated by him, before the deficiency or inaccuracy were established in court by the prosecuting agency or before the authority concerned in other proceedings."
. In that Judgment of Full Bench, mentioned above, opinion (iv) recorded in Para 9, is as under:-
"(iv). Deficiency or inaccuracy in filling Form F prescribed under Rule 9 of the Rules made under the PNDT Act, being a deficiency or inaccuracy in keeping record in the prescribed manner, it is not a procedural lapse but an independent offence amounting to contravention of the provisions of section 5 or 6 of the PNDT Act and has to be treated and tried accordingly.::: Downloaded on - 09/05/2014 23:53:06 :::
cwp21.13 22 It does not, however, mean that each inaccuracy or deficiency in maintaining the requisite record may be as serious as violation of the provisions of section 5 or 6 of the Act and the Court would be justified, while imposing punishment upon conviction, in taking a lenient view in cases of only technical, formal or insignificant lapses in filling up the forms. For example, not maintaining the record of conducting ultrasonography on a pregnant woman at all or filling up incorrect particulars may be taken in all seriousness as if the provisions of section 5 or 6 were violated, but incomplete details of the full name and address of the pregnant woman may be treated leniently if her identity and address were otherwise mentioned in a manner sufficient to identify and trace her."
14. It is clear that it would be premature to accept explanations regarding inaccuracies or deficiencies before trial takes place. It is ::: Downloaded on - 09/05/2014 23:53:06 ::: cwp21.13 23 further apparent that if the lapse is insignificant, the benefit would go to the accused at the time of sentence, but claiming that deficiencies in Form F and keeping Records are insignificant, cannot be reason to claim that no offence is there and to discharge the accused.
15 (A). Reference needs to be made to the case of Sujit Govind Dange (Dr.) and another vs. State of Maharashtra and others, reported in 2013(2) Bom.C.R. 351. In that matter Division Bench of this Court held that any deficiencies noticed in maintaining the record, in specially Form F, attracts the provisions of the Act.
(B). The Division Bench of this Court considered the objects and reasons of the Act and as to how the Act was necessary to control menace of female foeticide. In Para 29, while considering Section 4 of the Act, it was observed with reference to Rule 9, as under:-
::: Downloaded on - 09/05/2014 23:53:06 :::cwp21.13 24 "29. Considering the object of the Act, the maintenance and preservation of records as per rule 9 is an important statutory duty cast upon the person (Doctor) conducting ultra sonography on a pregnant woman and, therefore, any deficiency or inaccuracy found in this regard amounts to contravention of the provisions of section 5 or 6 of the Act unless contrary is proved by the person (Doctor) conducting such ultra sonography".
(C). In that matter also arguments were raised that the discrepancies were minor in nature or that they were only inaccuracies. The Hon'ble Division Bench in Para 30 held as under:-.
"30. It is important to note that in order to prohibit abuse of these prenatal diagnostic techniques, the Legislature has incorporated a proviso to sub-section (3) of section 4 of the ::: Downloaded on - 09/05/2014 23:53:06 ::: cwp21.13 25 Act which stipulates that any deficiency or inaccuracy found in maintaining and preserving complete record in a manner prescribed by the person conducting ultrasonography on a pregnant woman shall amount to contravention of the provisions of section 5 or section 6 unless contrary is proved by the person conducting such ultrasonography. This provision, in our view, is completely consistent with the objectives of the Act and has been introduced to prohibit abuse of the pre-natal diagnostic techniques by the person conducting ultra sonography on a pregnant woman".
......................................
"The contention of the petitioner that the discrepancy was of a minor nature is wholly misconceived. Neither the provisions of the Act nor that of the Rules provide or define minor or major deficiencies or inaccuracies. On the other hand, it requires strict compliance of every provision of the Act and the Rules. Considering the ::: Downloaded on - 09/05/2014 23:53:06 ::: cwp21.13 26 objectives to be achieved, strict punishment is provided for violating the conditions prescribed under the Act. The contentions canvassed by the petitioner, in this regard, therefore, are devoid of substance and are rejected".
(D). With reference to Sub-section (3) of Section 20 of the Act, the Hon'ble Division Bench recorded in Para 39, as under:-
"The observations made by the Division Bench in (Malpani Infertility Clinic Pvt. Ltd. & others Vs. Appropriate Authority PNDT Act & others), reported in 2005(1) Bom.C.R. 595 (supra) clearly show that the Division Bench in view of the fact that prosecution was launched against the petitioner in the said case, it was held to be sufficient reason for the authorities to take recourse to sub- section (3) of Section 20 of the Act. In the instant case, the ::: Downloaded on - 09/05/2014 23:53:06 ::: cwp21.13 27 Petitioner having admitted the existence of deficiency and inaccuracy in keeping and maintaining the record including form 'F' has resulted in contravention of the provisions contained in section 5 or 6 and, therefore, would amount to an offence and can be treated to be sufficient reason for the Appropriate Authority to invoke the provisions of sub-section (3) of section 20 of the Act, in the larger public interest and, therefore, the action of suspension of registration of the Genetic Centre of the petitioner is sustainable in law till such time contrary is proved by the petitioner."
(E). Para 38 of the Judgment of the Division Bench recorded that:-
"38. Rule 9(1) requires that every Genetic Counselling Centre, Genetic laboratory, Genetic Clinic, etc., ::: Downloaded on - 09/05/2014 23:53:06 ::: cwp21.13 28 shall maintain a register showing, in serial order, the names and addresses of the men or women given genetic counselling, subjected to pre-natal diagnostic procedure or pre-natal diagnostic tests, the names of their spouse or father and the date on which they first reported for such counselling, procedure or test. Sub-
rule (4) of rule 9 stipulates the record to be maintained by every Genetic Clinic, in respect of each man or woman subjected to any pre-natal diagnostic procedure/technique/test, shall be as specified in Form 'F'. In the instant case, the petitioner has admitted existence of discrepancies, irregularities in maintenance of Form 'F' which has undoubtedly resulted in causing deficiency or inaccuracy in maintaining and preserving the record and, therefore, as per proviso to sub- section (3) of section 4 of the Act, resulted in contravention the provisions of section 5 or 6 of the Act and would amount to an offence, unless contrary is proved by the ::: Downloaded on - 09/05/2014 23:53:06 ::: cwp21.13 29 petitioner who has conducted such ultrasonography test."
16. Keeping in view the observations of the Hon'ble Division Bench in the case of "Sujit Govind Dange", mentioned above, there remains no doubt that deficiencies or inaccuracies in the maintaining of record and Form F attract the provisions of Section 5 or 6 of the Act. I am bound by the Judgment of the Division Bench of this Court.
17. When the complaint has been filed under this Act showing the inaccuracies and deficiencies in the keeping of record, and complainant has documents to support disclosing sufficient grounds to proceed in the light of provisions of this Act and Rules, this Court cannot, before holding of the trial, sit in Judgment whether or not the Record has been kept properly; or Form F concerned has been properly filled or improperly filled; or ::: Downloaded on - 09/05/2014 23:53:06 ::: cwp21.13 30 whether or not the deficiencies pointed out are serious or insignificant. When complaint has been filed pointing out deficiencies or inaccuracies, before trial it would not be proper for this Court to consider the arguments that what is pointed out is no deficiency or no inaccuracy. It would be prejudging the matter. As per Proviso of Section 4(3) "any" deficiency or inaccuracy in keeping of complete record "shall amount to contravention" of Section 5 or 6 "unless contrary is proved."
Naturally, the contrary can be "proved" only at the trial. Appropriate Authority under the Act is Public Servant acting in discharge of official duty and has to act with responsibility. Keeping in view the Judgments discussed above, in such serious matters, it would be inappropriate to interfere when prima facie case is made out.
18. It cannot be said, at present, that there is no sufficient ground for proceeding. Keeping in view Aims and Objects of the Act and Scheme of the ::: Downloaded on - 09/05/2014 23:53:06 ::: cwp21.13 31 Act and Rules referred above and stringent and specific provisions not tolerating any (means-
any) deficiency or inaccuracy in keeping complete records, I am unable to accept the explanatory arguments in defence or to invoke writ jurisdiction, inherent power or revisional jurisdiction to quash the proceedings at the threshold when sufficient grounds to proceed are made out in the complaint.
. For reasons mentioned, arguments in favour of State have substance, and submissions for Petitioner to quash process or Complaint need to be discarded. Defences being raised, can be considered at the time of trial. The Petition stands rejected.
[A.I.S. CHEEMA, J.] asb/MAY14 Cont:-P.32 ::: Downloaded on - 09/05/2014 23:53:06 ::: cwp21.13 32 . After the pronouncement of the Judgment, counsel for Petitioner seeks stay. There is no justification. The request is rejected.
[A.I.S. CHEEMA, J.] asb/MAY14 ::: Downloaded on - 09/05/2014 23:53:06 :::