KAJALBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India with a prayer that the respondent authorities be directed to forthwith arrange to undertake medical examination of the petitioner victim through medical experts and give their clear medical opinion as to the feasibility of termination of pregnancy of the petitioner.

(2.) On 24.08.2020, this Court passed the following order:

(3.) Pursuant to the aforesaid order passed by this Court in this petition, petitioner was examined by the team of Doctors of the SSG Hospital, Vadodara. After examination of the petitioner, the concerned respondent authority has given the opinion on 27.08.2020. It is stated in the said report as under: "xxx xxx xxx