AMRUTA Vs. STATE OF MAHARASHTRA AND ANOTHER.

JUDGEMENT

(1.) In view of extreme urgency made out in the case, the petition is taken up for hearing through video conferencing.

(2.) Heard Shri Mahesh P. Kale, learned counsel for the petitioner and Smt.Vaishali Choudhary, AGP for the respondents.

(3.) The petitioner, who is married woman and carrying pregnancy of 25 weeks, approached this Court seeking following reliefs:-