MALLAVVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, the petitioner seeks the following reliefs:

(2.) On 3/1/2023, this Court passed the following order :

(3.) Pursuant thereto, the learned HCGP has filed a memo along with the communication dtd. 4/1/2023 enclosing a copy of the report of the committee which has opined that the pregnancy of the petitioner's daughter can be terminated subject to the terms and conditions mentioned in the report. The said communication along with report read as under :