X Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present writ petition has been filed by the father of an unfortunate minor girl of 11 years who is studying in Class V.

(2.) The minor was a victim of a gang rape, which invited proceedings under Sec. 376DB of the Indian Penal Code (IPC) and under Sec. 6(1) of the Protection of Children from Sexual Offences Act, 2012 (for short, 'the POCSO Act").

(3.) The minor, as of today, is pregnant for about 25 weeks and 6 days.