XYZ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith.

(3.) By this petition under Articles 227 and 227 of the Constitution of India the petitioner is seeking a direction to the Medical Board to terminate the pregnancy of the petitioner. The petitioner has lodged report against one Siddhant Anil Chandak for an offence punishable under Ss. 376, 376(2) (n) of the Indian Penal Code and under Ss. 3, 4 and 5(j)(2) of the Protection of Children from Sexual Offences Act, 2012 with respondent no.2-Police Station.