RAJGOR HEMALIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocate for the applicant and learned APP, present application is taken up for final disposal, in view of short but serious issue involved in the petition.

(2.) Present petition is preferred by the petitioner aged 20 years under Article 226 of the Constitution of India read with provisions of the Medical Termination of Pregnancy Act, 1971.

(3.) The Co-ordinate Bench has passed the following order on 03.06.2019 :-