NARESHBHAI SHANKARBHAI DANTANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Amit Joshi for the petitioner and learned Additional Public Prosecutor Ms. C.M. Shah for the respondent State through video conference.

(2.) With the consent of learned advocate for the petitioner and learned Additional Public Prosecutor, present petition is taken up for final disposal, in view of short but serious issue involved in the petition.

(3.) Present petition is preferred by the father of the victim girl who is aged about 15 years and 2 days (date of birth 05.08.2005) under Article 226 of the Constitution of India read with the provisions of the Medical Termination of Pregnancy Act , 1971.