XXX Vs. VANI VILAS HOSPITAL

JUDGEMENT

(1.) The petitioner represented by her mother is before this Court seeking the following prayer:

(2.) Heard Sri Karan Joseph, learned counsel for the petitioner and Smt. Navya Shekhar, learned Additional Government Advocate for the respondents - State.

(3.) The petitioner - a minor girl who is aged 15 years, while she went missing. The mother of the minor petitioner registers a kidnapping complaint in Crime No.142/2023 before respondent No.2 - police station. Later, it transpires that she is a victim of sexual assault at the hands of accused - person. The police after investigation have offences punishable under Ss. 5(l), (j), 6, 11(4) and 12 of the Protection of Children from Sexual Offences Act, 2012 and Ss. 363, 366A, 376(3) of the IPC. The documents appended to the petition would indicate that the petitioner was examined at KIMS Hospital and Research Centre, on 13/12/2023 on the score that the victim was suffering from Amenorrhoea. The examination resulted in an indication that the petitioner is 25 weeks pregnant. The mother of the victim - a minor petitioner then requests for facilitation of termination of pregnancy as she has crossed 25 weeks.