ZAITHANKIMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard C. Tlanthianghlima, learned counsel for the petitioner and Mrs. Linda L. Fambawl, learned Govt. Advocate for all the respondents.

(2.) The petitioner has filed the instant Writ Petition praying for the following relief:-

(3.) Brief facts of the case as projected by the petitioner is that the petitioner and the deceased Smt. Malsawmkimi were married on 31/10/2008 and out of their wedlock, a daughter and a son were born on 10/6/2009 and 9/4/2015 respectively. Their daughter is however no more. Smt. Malsawmkimi before her marriage to the petitioner had one son who was born on 24/1/2004. After her marriage with the petitioner and after having two children, she became pregnant again and registered herself at Tlangpui Health Sub-Centre in Khawzawl district on 26/5/2021. She visited the Sub-Centre three times viz; 26/5/2021, 13/8/2021 and 8/11/2021 and according to the records entered, the Expec-ted Date of Delivery (EDD) was 22/12/2021.