Madhya Pradesh High Court
Abhiyoktri Thr. Police Station Gwalior vs The State Of Madhya Pradesh on 5 October, 2021
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 THE HIGH COURT OF MADHYA PRADESH WP-21776/2021 Abhiyokri through Police Station Gwalior Vs. State of M.P. & Others Gwalior, Dated : 05/10/2021 Shri A.K. Jain, counsel for petitioner. Shri Deepak Khot, counsel for State. It is submitted by counsel for petitioner that earlier petitioner had filed W.P. No.19312/2021 seeking a direction to the prosecution to get her pregnancy medically terminated and to get the DNA report of the fetus but since the prosecution has no authority to get the pregnancy of the prosecutrix terminated, therefore, the said writ petition was dismissed and it was also observed that no separate liberty is required for filing second petition.
In the entire writ petition, it is no where mentioned as to whether prosecutrix is minor or major. However, during the course of arguments, it is submitted by Shri Jain that prosecutrix is major and she is aged about 25 years.
Accordingly, State counsel is directed to requisition the case diary of crime No.365/2021 registered at Police Station Gwalior, district Gwalior, to verify as to whether the petitioner is a victim of misrepresentation by the accused or she had voluntarily entered into physical relationship.
List on 07.10.2021.
(G.S. Ahluwalia) Judge Aman AMAN TIWARI 2021.10.05 14:31:07 +05'30'