BIBI KHATIJA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the petitioner.

(2.) In response to the notice dated 3rd April, 2020, issued by this Court, Mr Dande, learned AGP for the respondents made available the report of the experts committee. Needless to state that in view of the directions of this Court, the petitioner was subjected to medical examination.

(3.) Perusal of the report of the experts committee duly signed by all the members of the committee shows that the committee made key recommendations and also recorded it's findings, which read thus: