THAKOR KINJALBEN RAGNATHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. R.B. Thakor, learned advocate for the petitioner and Ms.Nisha Thakor, learned Additional Public Prosecutor for the respondent State, through Video Conferencing.

(2.) Mr. Thakor, learned advocate for the petitioner submitted that by way of present petition, necessary direction has been sought for to the respondent authority to terminate the pregnancy of the petitioner - victim aged 14 years. It is next submitted that the mental health of the pregnant woman coupled with the fact that bearing and rearing of her child in womb would create mental agony to the victim for her entire life and may invite socio-economy problems. It is submitted by learned advocate for the petitioner that on a similar set of facts in the case of the minor girl aged 14 years, this Court, vide order dated 08.06.2016 passed in Special Criminal Application (Direction) No.3679 of 2016, permitted the termination of the pregnancy beyond stipulated period of 20 weeks. It is, thus, requested that similar direction be issued in the present case also.

(3.) Learned Additional Public Prosecutor submitted that the matter be referred to the General Hospital, Palanpur for necessary opinion in the matter of feasibility of continuing / terminating the pregnancy of the victim. Learned Additional Public Prosecutor, upon instructions, has suggested the names of the doctors namely, Dr. M.U. Patel, Head of the Department, Banas Medical College, Dr. Madhusudan Gadhvi, Full Time Gynecologist and Dr.Shweta Gupta, Gynecologist.