RAIYABEN DEVRAJBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. L.B. Dabhi waives service of notice for respondents.

(2.) By way of the present petition under Articles 14, 21, 226 and 227 of the Constitution of India as well as under the provision of the Medical Termination of Pregnancy Act, 1971 and under Sec. 482 of the Code of Criminal Procedure, 1973, the petitioner has prayed for following reliefs:

(3.) Heard learned advocate, Mr.Radhesh Vyas appearing for the petitioner and learned APP Mr.L.B. Dabhi appearing for the respondents.