ABC Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and heard finally with the consent of Shri J.B. Gandhi, learned counsel for the petitioner and Shri S.A. Ashirgade, learned APP for the respondents.

(2.) The petitioner in this petition, a victim in the Crime No. 153 of 2019, registered at police station Durgapur, Dist Chandrapur, for the offence punishable under Sec. 376(2) (n) of the Indian Penal, has sought directions to terminate her pregnancy in the interest of justice.

(3.) We have heard the learned counsel for the parties. We have perused the record and opinion of the Medical Board, Chandrapur, which was called by this Court, as per order dated 13.06.2019.