SURJIBHAI BADAJI KALASVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India,   the   writ   applicant,   father   of   the   victim,   has   prayed   for   the following reliefs:

(2.) My attention is drawn to a certificate dated 20th January 2018 issued   by   (1)   Dr.   Shilpa   Ninama,   Assistant   Professor,   (2)   Dr.   Mayur Gandhi,   Associate   Professor   and   HOD,   (3)   Dr.   Anil   Bariya,   Assistant Professor of the Obstetrics and Gynecology, the GMRES Medical College, Himmatnagar. The report reads as under:

(3.) Thus, it appears that the foetus, as on date, is of about thirty weeks. The three doctors are of the opinion that as the pregnancy has crossed the age of foetal viability, the child delivered at this stage may have signs of life and may be preterm. If this Court has understood the report correctly with a little understanding about medical science, then there are two possibilities: First, the termination may put an end to the life   of   the   foetus,   or   it   is   possible   that   while   trying   to   terminate   the foetus,   the   baby   would   take   birth,   but   with   signs   of   life.   This   Court would like to understand something more in this regard. Three doctors named   above   are   requested   to   personally   remain   present   before   this Court on  23rd  January 2018 at 11:00 A.M. The assistance of the three doctors is necessary before any further order is passed in this regard. Mr. Mitesh Amin, the learned Public Prosecutor is requested to convey to the three doctors to remain present on 23rd January  2018.