X Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of Mr. S. J. Salunke, the learned counsel appearing for the petitioner and Mr. S. B. Yawalkar, the learned AGP for respondents heard finally at the state of admission.

(2.) In the present petition, the petitioner- a pregnant minor girl, aged 17 years and 11 months and 21 days who allegedly is a victim of rape, filed present petition through her guardian and put forth prayer clauses (B), (C), (D) and(E) as under:

(3.) On 18/7/2023, while referring the pregnant girl for medical examination, we have observed in paragraph Nos. 4, 5 and 6 as under: