(1.) This petition is filed seeking for a writ of mandamus to the 2nd respondent to medically terminate the pregnancy of the petitioner.
(2.) It is the case of the petitioner that she was subjected to a rape on 16.08.2021 and in this regard a crime has been registered in Crime No.280/2021 by the Athani police station.
(3.) At the time of the crime, the petitioner was a minor. Subsequently, she has attained the age of majority.