ARADHYA ARVIND SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted to amend the description of respondent no.1. Amendment be carried out forthwith.

(2.) RULE. Rule made returnable forthwith. Considering the peculiar facts of this case, service of notice on respondent no.3 is dispensed with.

(3.) It is the case of the petitioner that he is a bright student who has secured 85% to 93% marks in his academic career upto the 11thStandard. When he appeared for the H.S.C. Examination in March, 2023, he was 1/4 stated to be suffering from depression and he thus secured 319 marks out of 600. Thereafter the petitioner was under treatment for the period from July, 2023 till December, 2023 for depression and anxiety. He also underwent treatment at the Bhabha Atomic Research Centre Hospital. He was diagnosed with Internet Gaming Disorder.