XYZ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed. The same shall be carried out forthwith.

(2.) The present application has been preferred by the applicant-victim under Articles 226 and 227 of the Constitution of India along with Sec. 482 of the Code of Criminal Procedure, 1973 as well as under the provisions of the Medical Termination of the Pregnancy Act, 1971, in connection with the FIR being No.11198641236506 of 2023 dtd. 16/11/2023 registered with the Palitana Rural Police Station, for the offences punishable under Ss. 376(2)(j), 376(2)(n) of the Indian Penal Code and Ss. 6, 10, 18 of the Protection of Children from Sexual Offences Act, for a direction to the respondent authority to terminate the pregnancy of the applicant-victim who is aged about 16 years 06 months and 23 days, at the earliest, which is in the best interest of the victim considering her physical health and incident of rape causing grave injury to her mental health.

(3.) On 22/11/2023, this Court passed the following order :-