KUMARI D. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Kumari D., a minor girl aged 16 years has presented this petition through her mother seeking for a direction to the 2nd respondent to medically terminate the pregnancy forthwith.

(2.) For the sake of protecting the privacy and confidentiality of the minor girl and her family, both her name and her mother's name are not being stated and shall not be stated in the records which would be in the public domain.

(3.) It is the case of the petitioner that she was a victim of a sexual crime which was inflicted on her on 8/2/2021. In respect of this sexual crime, Crime No.142/2021 has been registered by the Sadalaga Police Station for the offences under Ss. 376(2)(n), 366(A), 506, 34 of the Indian Penal Code (for short 'IPC') and under Ss. 4 and 6 of the Protection of Children from Sexual Offences Act, 2012 (for short 'POCSO Act'), against two persons who incidentally are a father and son duo.