SHAILAJA KUMARSINGH KADAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition the applicant has challenged the order dtd. 14/2/2023, passed by the Special Judge, Wardha, below Exhibit-60 rejecting the discharge application filed under Sec. 227 of the Code of Criminal Procedure in Special Case No.36/2022.

(2.) Brief facts which are necessary to dispose of the present revision application are as under :

(3.) As per the allegations on 1/1/2022 the minor daughter of the complainant complained of stomachache, but she has not taken her in the hospital. On the next day again victim made a similar complaint, therefore, the informant mother has taken her to the private hospital of Dr. Gulhane, wherein it was revealed that minor daughter of complainant is pregnant of five months. It further revealed child in conflict with law subjected her for forceful sexual assault when she had been to answer the nature's call and thereafter repeatedly on multiple occasions. On 3/1/2022 co-accused Kishor and Nalu took the victim to Dr. Rekha Kadam, who is daughter in law of the present applicant for aborting the child. Dr. Rekha Kadam admitted the child and gave her medicine which led to termination a pregnancy. As the applicant is the owner of Kadam Hospital and the Nursing Centre, she was made an accused.