TANIA AVIJIT CHOWDHURY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr.Ashley Cusher, learned counsel for the petitioner; and Mr.Takke, learned AGP for the respondents/State.

(2.) On 21st September, 2021 we had passed the following order:-

(3.) Today when the matter is called upon, learned counsel for the petitioner submits that the victim girl was admitted in the Sir J.J.Group of Hospitals and Grant Government Medical College, Mumbai on 22nd September, 2021, whereafter she was examined by the medical board.