ISHITA MAHESHBHAI VACHHETA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petition is filed by the petitioner through her guardian and father with a prayer to issue a writ of mandamus or any other appropriate writ, order or direction directing respondent no.3 to terminate the pregnancy of the petitioner at the earliest as well as to direct respondent no.3 to handover, in scientific manner, the tissues drawn from the fetous for DNA identification to the Police Inspector, Shahpur Police Station, Ahmedabad City i.e. respondent no.2 for onward transmission of the same to the concerned Forensic Science Laboratory.

(2.) The petitioner also prayed to direct respondent no.3 to undertake necessary medical test of the petitioner about medical fitness to undergo termination of pregnancy as required under the Medical Termination of Pregnancy Act , 1971 and submit the report thereof to this Hon'ble Court with immediate effect for its subjective satisfaction pending the admission, hearing and final disposal of this petition.

(3.) As per order of this Court dtd. 17/03/2023, panel of specialist doctors had examined the victim and submitted a report to this Court dtd. 21/03/2023. The same is taken on record. In the said report dtd. 21/03/2023, it is opined by the doctors as under: