XYZ MINOR VICTIM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following reliefs;

(2.) On 31/5/2023 the Coordinate Bench of this Court had passed the following order in this matter;

(3.) Pursuant to the above order, it appears that the original victim was examined by the panel of Doctors of Gujarat Adani Institute of Medical Sciences, G.K. General Hospital, Bhuj- Kutch on the aspect of undergoing medical termination of pregnancy. After such examination, the panel of Doctors have submitted their opinion dtd. 5/6/2023, which is reproduced hereunder;