VEJABHAI HARIYABHAI PETHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petition is preferred by the father of the victim girl under Articles 226 and 227 of the Constitution of India read with section 482 of the Criminal Procedure Code.

(2.) This Court on 09.04.2019 passed the following order:-

(3.) Today the report has been received from the Assistant Professor of Obstetrics & Gynecologists Depart. GMERS Medical College, Sola, Ahmedabad, namely, Dr.Pallavi Ninama, Dr. Komal Modi and Dr.Shilpa Gupta, to form an opinion for medical termination of pregnancy in case of the victim girl the opinion given is as follows: