TARUN VAISHNAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Dinesh Mehta, J.:-- 1. It is rather an unusual case where the FIR (being FIR No. 260/2022) under provisions of Sec. 376 of Indian Penal Code and Ss. 3 and 4 of the Protection of Children from Sexual Offences Act (hereinafter referred to as 'POCSO Act') has been registered by the Station House Officer, Devnagar, Jodhpur City West pursuant to the statement of a minor girl - respondent No. 2, when she delivered a baby boy in a Government Hospital.

(2.) The case involves and deals with the personal relationship of a minor girl - respondent No. 2 who shall be referred to as 'D'. The registry is directed to redact or withhold particulars of respondent No. 2 from all online record relating to this case.

(3.) Facts appertaining to the present case are that on the fateful day of 4/8/2022, when 'D' complained of severe stomachache and distress, her parents took her to Government Hospital and were shocked to learn that their daughter, still a minor and unmarried, was carrying matured pregnancy and was about to deliver.