SHAHIDA KHATOON Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Hardik H. Dave, learned advocate for the applicant and Mr.Pranav Trivedi, learned APP for the opponent State.

(2.) By way of the present application, the petitioner has prayed in para:7 as under:

(3.) Mr.Hardik H. Dave, learned advocate for the applicant has mainly submitted that the victim aged about 14 years was subjected to rape by her brother­in­law (Jijaji) and due to rape the victim conceived pregnancy of about 24 weeks and, therefore, considering the age factor and the health of the victim, the application for termination of pregnancy of victim was submitted.