A Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Considering the nature of issue engaging attention of this Court in this matter, the cause title of this case will now be read as under:

(2.) Heard Mr. Shailesh Poddar, learned counsel for the petitioner, Mr. Kishore Kumar Singh, learned S.C.-V assisted by Mr. Vishnu Prabhakar Pathak, learned counsel for the respondent-State and Dr. Ashok Kumar Singh assisted by Mr. Shivam Singh and Ms. Madhu Priya, learned counsel for the respondent-RIMS.

(3.) This petition has been filed for direction to provide a shelter home for the "A" for her safety and security and as per the needs of the "A" considering she is 100% visually impaired. The prayer has also been made for direction of constituting a Medical Board for termination of the fetus. The further prayer has been made for direction to appoint a senior female medical practitioner and social worker to take care of the "A".