A B C (VICTIM) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petition is filed by the petitioner-mother of the victim with a prayer to direct the respondent authority to terminate the pregnancy of the victim who is aged 26 years and 10 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. It is further prayed in the petition to direct respondent no.3 to hand over, in scientific manner, the tissues drawn form the fetus for DNA identification of the Police Inspector, Manjalpur Police Station, Vadodara City for onward transmission of the same to the concerned Forensic Science Laboratory.

(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. 09/03/2023 from the Department of Obst. & Gynec., Medical College, SSG Hospital, Baroda is taken on record.