LAXMANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant to the issuance of notice, this Court passed following order on 12.10.2020:

(2.) We have been given to understand by the learned PDJ, that due to persuasion, the corpus has, now, agreed to join her parents instead of continuing at Shri Kasturba Stri Vikas Gruh, Women Development/Shelter Home, Jamnagar.

(3.) Today, the papers of medical examination of the corpus done at Guru Govindsinhji Hospital, Jamnagar, have been shared with this Court, which indicate that corpus, aged 17 years, is carrying 5 months' pregnancy. She has given the history to the doctor that out of her relationship with respondent No.4, she has conceived. The general examination of her parameters is normal and no abnormality is noticed. She was also found to be cooperative and well-oriented. The report, further, states that the procedure of Medically Termination of Pregnancy (in short, 'MTP') can be carried out with certain risks. Since, the corpus is carrying pregnancy of 19 weeks' and 5 days, the termination of pregnancy would require the Court's order, if, it is to be done on completion of 20 weeks. It also lists the risks of termination of pregnancy, viz. (i) bleeding, leading to hemorrhagic shock, (ii) infection leading to senses, which may require repeated surgical interventions, and (iv) the need for blood transfusion, which are the risks related to the teenage pregnancy. The present clinical condition and the ultrasonic sonography findings of the corpus and her pregnancy, led the expert to opine that there is nothing, which suggest any difficulty in conceiving in future. It, further, suggests that for the purpose of DNA analysis of the product of conception, police needs to bring DNA Kit and a wide mouth TAGO container with lid along with the relevant form.