ABC Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By order dated 19th May,2020, this Court (Coram: V.L. Achliya, J.) permitted the petitioner to appear before the Expert Committee for the medical examination on 20th May, 2020 at 11.00 a.m. The Expert Committee/Board was permitted to examine the petitioner and submit its report to this Court through the office of the Government Pleader, High Court of Bombay, Bench at Aurangabad.

(2.) Accordingly, Smt. Jadhav, A.G.P. made available the report of the Expert Committee. Perusal of the said report shows that on medical examination, the Expert Committee submitted its key recommendations with justification and same reads thus :

(3.) The petitioner is a victim of sexual exploitation. In nearly an identical situation, the Division Bench of this Court (Coram : S.V. Gangapurwala and Shrikant D. Kulkarni, JJ.) passed the order on 20 th March, 2020, in Writ Petition No. 4219 of 2020. Mr. Kulkarni, learned Counsel appearing for the petitioner invited our attention to the said order. One of us ( Shrikant D. Kulkarni, J.) is a party to the order dated 20th March, 2020.