YANGLIU @ LIUYANG Vs. STATE OF U.P.

JUDGEMENT

(1.) THROUGH the supplementary affidavit filed today by the petitioner, it has been brought to the notice of this Court that charge-sheet has been filed in the matter and cognizance has been taken, therefore, the matter is at the stage of post cognizance and thus the petition is well maintainable before this Court under Section 482 of the Code of Criminal Procedure.

(2.) APART from above, I have already entertained the petition on merit.

(3.) THROUGH the short counter affidavit, he has invited the attention of this Court towards the provisions of the Medical Termination of Pregnancy Act, 1971 as well as Medical Termination of Pregnancy Rules, 2003, Medical Termination of Pregnancy Regulations, 2003 and the Uttar Pradesh Medical Termination of Pregnancy Regulations,1972 framed thereunder and submitted that she has to follow the rules and regulations provided therefor, once she is permitted for termination of pregnancy.