KUMARI M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court, seeking for the following reliefs:

(2.) The petitioner being minor, represented by her father. The petitioner is a victim of an offence under Ss. 4 and 6 of Protection of Children from Sexual Offences Act, 2012 read with Ss. 363, 366-A, 376(2)(n) and 506 of the IPC.

(3.) On account of the said offence, the petitioner minor girl conceived and is now pregnant for 22 weeks.