ASHABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petition is filed by the petitioner - the victim with a prayer to direct the respondent authority to terminate her pregnancy, who is aged 18 years and 06 months, at the earliest, as the same being in the best interest of the victim considering her physical health and incident of rape causing grave injury to her mental health.

(2.) In support of the case, learned advocate for the applicant has also relied upon order of this Court (Coram:Vipul M. Pancholi, J.) dtd. 11/06/2021 passed in Special Criminal Application No.5201 of 2021 wherein the Court has allowed the termination of pregnancy, considering facts of the said case, observing relevant citations and considering the principles of the relevant act of the case.

(3.) Report dtd. 26/04/2023 from the Shantabaa Medical College and General Hospital, Amreli is taken on record.