VICTIM THRO TONA THAKUR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of the respondent State.

(2.) The present application has been preferred by the applicant under Article 226 of the Constitution of India as well as under the provisions of the Medical Termination of the Pregnancy Act, 1971, by the applicant, who is victim of the offence.

(3.) By filing present application, she has prayed for the following relief, which reads as under:-