LAWS(GJH)-2024-3-6

ABC Vs. STATE OF GUJARAT

Decided On March 07, 2024
ABC Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) The uncle of the victim has approached this Court seeking following relief:-

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

(3.) The facts taken out from the petition, are as under:-