XYZ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant has approached this Court seeking following reliefs:

(2.) Since the applicant is a victim of rape, her identity has not been disclosed in the order and she has been referred to as 'the applicant' in the entire order. Registry is also directed to anonymize the name of the applicant in the judgment and all orders that may be passed as well as in the records which are publicly available.

(3.) The facts leading to the filing of the present petition are as under: