(1.) On 21/2/2023, this Court passed following order:-
(2.) As per the above order, opinion /report dtd. 22/2/2023 is prepared by the panel gynecologist, which is taken on record. From the said report, it is evident that the victim is having 19 weeks and 4 days pregnancy.
(3.) Rule. Learned APP waives service of rule for and on behalf of the respondent-State.