JYOTHI N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard.

(2.) Petition is admitted for hearing. With consent of the parties, same is heard finally.

(3.) In this petition, the petitioner inter alia seeks for a writ of mandamus directing the respondent No.2 - Vani Vilas Hospital, Bangalore to admit the petitioner and to take necessary steps to terminate the pregnancy.