KAMLABEN JAGAJI BAVRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court passed a detailed order on 08.09.2020, which, for ready reference, deserves reproduction:

(2.) Today, medical report shared with the Court indicates that the stage of pregnancy is of 26 weeks. The doctors have also opined that it would be unsafe to terminate the pregnancy, although, the corpus is only 14 years of age. Considering the medical report, any direction in relation to termination of pregnancy would endanger the life of the corpus, and therefore, the only course remains open is to continue the pregnancy of corpus.

(3.) The petitioner, i.e. the mother of the corpus, is also present before us through video conference, arranged at City Civil & Sessions Court in the presence of the learned Judge, City Civil and Sessions Court, Ms. P.T. Ram. She inquired from the petitioner and the corpus both and has conveyed to this Court that they are hailing from a very modest socio- economic background. However, the petitioner wants the corpus to be with her. We also had an occasion to speak with her and we could notice that she is a vegetable vendor, her husband is unwell and bed ridden and she also has to look after two sons and two daughters, over and above looking after the corpus.