PROSECUTRIX X Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In pursuance to the letter addressed to the Registrar General dtd. 4/9/2025 as per directions issued by the Division Bench of this Court in the case of In reference (suo moto) vs State of M.P. : Writ Petition No. 5184 of 2025 decided on 20/2/2025, cognizance was taken and the letter was treated as suo moto petition. Accordingly, this writ petition came up for consideration before this Court.

(2.) The facts of the case, in substance, are that the prosecutrix being minor aged around 17 years and 10 months is reportedly the victim of sexual assault. It is alleged that she was sexually assaulted and raped by accused, upon which, an FIR as Crime No. 193 of 2025 at Police Station Badi, District Raisen (MP) for the offences under Ss. 137(2), 87, 64 (2) (g), 64 (2) (m) of the BNS,2023 and Ss. 5(L)/6, 5 (q)/6 of the POCSO Act, 2012 has been registered. During medical examination, the victim was found to be pregnant.

(3.) This Court vide order dtd. 17/9/2025 observed as under :