HANSABEN ANANDBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Mr. H.L.Jani waives service of notice of Rule for Respondent No.1-State of Gujarat.

(2.) THE present Petition has been filed by the Petitioner under Articles 14, 21 and 226 of the Constitution of India and also under Sections 3 and 4 of the Medical Termination of Pregnancy Act, 1971 (hereinafter referred to as "the Pregnancy Act") for the prayers regarding direction to the In-Charge Medical Officer, Civil Hospital, Rajkot to undertake necessary tests for termination of the pregnancy.

(3.) LEARNED APP Mr. H.L.Jani has, on instruction from Dr. Kamal Goswami, Associate Professor, P.D.U. Medical College, Rajkot, who is present in the Court, stated that considering the stage of pregnancy, such termination is medically possibly, and therefore, learned APP Mr. Jani has submitted that appropriate order may be passed.