Gujarat High Court
Jankiben Ronakbhai Patel vs State Of Gujarat & on 13 June, 2013
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt
JANKIBEN RONAKBHAI PATEL....Applicant(s)V/SSTATE OF GUJARAT R/SCR.A/1786/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CRIMINAL APPLICATION NO. 1786 of 2013 ================================================================ JANKIBEN RONAKBHAI PATEL....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ================================================================ Appearance: MR PRATIK B BAROT, ADVOCATE for the Applicant(s) No. 1 PUBLIC PROSECUTOR for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT Date : 13/06/2013 ORAL ORDER
Notice for final disposal, returnable on 21.06.2013.
The respondent no.2 shall file detail affidavit or report.
In the meantime, the direction in terms of paragraph no.D is sufficient to serve the interest of justice, hence, the Incharge Medical Officer or the management of SSG Hospital are hereby directed to carry out necessary medical tests for forming up specific opinion for termination of the pregnancy. The said report be placed on record on the next date of hearing.
Direct service today, is permitted.
(S.R.BRAHMBHATT, J.) Pankaj Page 1 of 1