THAKOR KINJALBEN RAGNATHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. R. B. Thakor for the Petitioner and learned APP Mr. Chintan Dave for the respondent State through video conference. Considering the peculiar nature of case, this matter is taken up for final hearing

(2.) This Petition is filed by the Petitioner who is the victim of rape case through her legal guardian mother, under Article 226 of the Constitution of India, seeking termination of pregnancy under the Medical Termination of Pregnancy Act , 1971 (for short 'MTP Act').

(3.) The petitioner seek relief in terms of paragraph 8 (A) and (B) which reads as under: