- (1.) We have heard learned Amicus, the learned Additional Solicitor General, learned counsel for Chandigarh Administration as well as Mr. Alok Agarwal, Member Secretary, NALSA and Mr. Mahavir Singh, Member Secretary, State Legal Services Authority, U.T, Chandigarh.
(2.) We have also gone through the report prepared by Shri Mahavir Singh, Member Secretary, State Legal Services Authority, U.T. Chandigarh pursuant to our order dated 22.08.2017.
(3.) The report details the status relating to the health and physical condition of the rape victim and her new born baby. It also details the wishes of the parents of the victim and rehabilitation of the victim and new born baby. Finally, the report also contains status regarding investigation of the criminal case. As far as investigation of criminal case is concerned, it is stated that challan has been filed in an appropriate court on 24.08.2017. We are sure that the court will take necessary steps in the matter.;