PRIYANKABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard leanred Advocate Mr. K.T.Beladiya for the Petitioner through video conference.

(2.) Rule. Learned APP Mr. H.K.Patel waives service of Rule on behalf of the Respondents.

(3.) This petition is filed by the petitioner who is the victim of rape case, under Article 226 of the Constitution of India seeking termination of pregnancy under the Medical Termination of Pregnancy Act, 1971 (for short 'MTP Act').