Pushpendra Singh Bhati,J. - (1.) The petitioner has preferred this misc. petition under Section 482 of Cr. P.C. for the following reliefs:- "1. The respondents may be directed to terminate the pregnancy of the petitioner by a team of expert doctors at Government Medical College after necessary medication examination at the earliest. 2. The respondents may kindly be further directed to preserve the fetus of the petitioner for the purpose of DNA Test, in case any need arises in future."
(2.) This Court on 05.9.2019 passed following order:- "1. Issue notice. Learned PP accepts notice. 2. The instant writ petition has been filed by petitioner seeking direction of this Court to conduct medical termination of her pregnancy from a recognized hospital having qualified doctors. 2. Upon such limited prayer, this Court directs learned Public Prosecutor to make all necessary arrangement to get a report from Medical Board by directing Principal, Dr. Sampurnanand Medical College, Jodhpur to constitute a Board to examine the petitioner and to report as to whether termination of pregnancy of the petitioner at this stage is safe or not ? 3. The petitioner shall report to Principal, Dr. Sampurnanand Medical College, Jodhpur tomorrow morning at 10:30 am. Learned PP shall pass on necessary instructions in this regard. 4. List on 09.9.2019 alongwith a report."
(3.) In pursuance of order dated 05.9.2019, following report of Medical Board has been furnished in sealed cover, which is taken on record :- "1. On general physical examination no medical complications detected. Her vital parameters are within normal limit. Hemoglobin is 11 gram%. 2. On Obstetric examination Uterus is about 20 weeks size pregnancy. 3. Ultra Sound suggestive of single live fetus, 19 weeks 5 days gestational age, placenta posterior fundal grade I. No congenital anomaly detected (Reports attached). 4. Risk of termination of this pregnancy at this stage will be within the normal acceptable limits for the age of girl and the gestational age." ;