XYZ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of notice of rule on behalf of the respondents.

(2.) Pursuant to the order dtd. 4/9/2023 passed by this Court, today, learned APP Mr. Patel produced medical report of the victim girl dtd. 5/9/2023 prepared by the panel of Doctors of Medical College & SSG Hospital, Vadodara. The same is taken on record. For ready reference, the said report is reproduced hereunder:

(3.) As per the opinion given by the panel of Doctors in the form of the report dtd. 5/9/2023, the victim girl is carrying pregnancy of 26 weeks and 05 days as on 5/9/2023 and no significant systemic abnormality has been detected. The victim also does not show signs of any associated pregnancy complications.