YASHI JAIN Vs. STATE OF M P

JUDGEMENT

(1.) This pro bono publico petition has been filed in regard to child rights and also for issuance of directions to prevent female infanticide. The petitioner has also sought instructions for improvement in male-female child sex ratio. The petitioner is a housewise and she has also been working in a private institution. She filed this petition in public interest.

(2.) The petitioner pleaded that the girl child has not been given proper care and attention by the society. The mindset of the society has not been changed and discrimination against girl child still prevails in the society. There has been a decline in male-female child sex ratio. It was 964 female child : 1000 male child in 1961 in the State of Madhya Pradesh, however, it came down to 912 female child : 1000 male child in 2011. The Districts of Gwalior, Shivpuri, Sheopur, Morena, Bhind and Datia are major sufferers. Hence, it is necessary to take appropriate steps in this regard.

(3.) The State Government has not taken appropriate steps towards implementing the provisions of Pre-natal Diagnostic Techniques (Prohibition of Section Selection) Act, 1994 (hereinafter referred to as "Act of 1994"). The petitioner has mentioned in the petition an incident of death of a female child. She was admitted at Kamla Raja Hospital, Gwalior on 7.9.2011. During investigation, it was found that a black coloured cloth was inserted in her throat deep upto trachea. It was definitely an attempt to kill her. The black coloured cloth was taken out from her throat. However, it was not seized by the police. The girl child had been given back to the custody of mother and father and subsequently, the girl child was died.