GAYATRIBEN VASANTKUMAR VANSOLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 14/2/2023, this Court passed following order:-

(2.) As per the above order, a report dtd. 16/2/2023 is prepared by the Medical Superintendent, General Hospital, Palanpur, which is taken on record. From the said report, it is evident that the petitioner is having 19 weeks and 4 days pregnancy.

(3.) Rule. Learned APP waives service of rule for and on behalf of the respondent-State.