JASHIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court on 4/2/2022 passed the following order:-

(2.) Today the corpus is brought before us. It has been reported to this Court that the foetus has been terminated and the sample has been sent for examination at the Forensic Science Laboratory for the purpose of sessions trial. The condition of the corpus is good. She would need more counseling and the Investigating Officer as well as the Full Time Secretary, District Legal Services Authority shall ensure such periodical counseling at the end of the experts.

(3.) Though directed on the last occasion for the legal aid to be provided to the victim, so far no appointment has been done. We reiterate the directions of the Apex Court in case of Delhi Domestic Working Women's Forum (supra) and would like to reproduce the same:-