- (1.) Issue notice by speed post, returnable on 4-8-2015.
(2.) Looking at the peculiar facts of the case, a request was made to the Standing Counsel for the State of Gujarat to appear in the matter. Ms Jesal, learned counsel, appearing on behalf of Ms Hemantika Wahi, learned Advocate-on-Record, waives service of notice for the respondent State.
(3.) Looking at the peculiar facts of the case, we direct that Ms Maitri Chandrakant Suthar shall be examined by three seniormost available Gynaecologists of Civil Hospital, Ahmedabad at Asarwa, along with Dr Riddhi Ketan Shukla, who had examined Ms Maitri on 25-7-2015 and also by a Clinical Psychologist attached to the Civil Hospital. The aforestated team of doctors shall examine Ms Maitri and after having an interaction with her. shall decide whether there is a serious threat to her life, if the child is not aborted.;