Patna High Court - Orders
Subhash Chandra Singh & Anr vs State Of Bihar & Anr on 13 January, 2014
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.31807 of 2013
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1. Subhash Chandra Singh
2. Suchitra Suman
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Civil Surgeon cum Chief Medical Officer, Darbhanga
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
02/ 13-01-2014The present application has been filed for quashing the order dated 16.05.2013 passed by learned Chief Judicial Magistrate, Darbhanga in connection with G.O. Case No. 32 of 2013, whereby processes have been issued after cognizance being taken for the offences punishable under Sections 23, 24, 25 of PNDT Act.
The accusation is of running ultra sound clinic without having any registration.
It is submitted by learned counsel for the petitioners that the clinic of the petitioners was registered which gets reflected from para 6 of the complaint and the information with regard to the installation of new machine was also given to the authorities.
Mr. J.N. Thakur, learned counsel for the State seeks six weeks time to file counter affidavit.
Put up this matter on 3rd March, 2014.
Patna High Court Cr.Misc. No.31807 of 2013 (2) dt.13-01-2014 2In the meantime, further proceeding of G.O. Case No. 32 of 2013 pending in the court of learned Chief Judicial Magistrate, Darbhanga is stayed.
(Dinesh Kumar Singh, J) DKS/-