DARSHNABEN JITENDRABHAI DHANJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition has been filed by the petitioner, seeking appropriate direction to the respondent authority to terminate the pregnancy of the petitioner who is aged 14 years and 5 months at the earliest, as the same being in the best interest of the victim considering her very young age, physical health.

(2.) In response to the order of this Court dtd. 10/4/2023, learned APP submitted the report dtd. 15/4/2023 from the Medical Superintendent, Civil Hospital, Ahmedabad, which is taken on record. It appears from the report that victim has been examined by the panel of doctors and the panel of doctors have opined as under:

(3.) In view of the above opinion, considering her very young age, physical health and incident of rape causing grave injury to her mental health, the petitioner is allowed to undergo for MTP (Medical Termination of Pregnancy). Accordingly, present petition stands allowed.