DR. RAMESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) In the larger context of this appeal, we are reminded of the words of Subhadra Kumari Chauhan in the poem 'Balika ka parichay '. It powerfully describes the beautiful joy of a mother upon the birth of her daughter: <IMG>JUDGEMENT_20_LAWS(SC)6_2026_1.jpg</IMG>

(3.) This appeal challenges the judgment and order of the High Court of Judicature at Bombay, Aurangabad Bench in CrWP No. 1363 of 2017, whereby the challenge to the order taking cognizance dtd. 9/6/2016 in RCC No.16 of 2016 passed by the Judicial Magistrate First Class, Ardhapur [Trial Court] was rejected.