A B C (VICTIM) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Ronak Raval waives service of notice of Rule for the respondent - State.

(2.) Heard learned advocate Mr. P. V. Patadiya for the petitioner and learned APP Mr. Ronak Raval for the respondent - State.

(3.) Learned advocate for the petitioner submits that initially the FIR being C.R.No.11206074210981 of 2021 registered with Vijapur Police Station, District Mehsana for the offence punishable under Ss. 363 and 366 came to be registered on 18/12/2021 against the concerned accused person. However, as the petitioner was traced, on 4/3/2022, she was produced before the Medical Officer and during the course of medical examination the petitioner was found to be pregnant and therefore report for addition of Sec. 376(n) of IPC and Ss. 4, 5(L), 6, 8 and 12 of POCSO Act was made on 7/3/2022. It is mainly alleged that on 3/10/2021, the petitioner has been kidnapped by the accused named in the FIR. As the father of the petitioner did not know the whereabouts of the petitioner, ultimately he lodged FIR on 18/12/2020 against the concerned accused person.