X Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) On the previous occasion, when the matter had come up before this Court, this Court noticed the submission of the learned counsel for the petitioner who took the Court through Annexure-B an FIR, Annexure-C a ultrasound report of respondent No.2-Hospital, that the petitioner, who is a minor has suffered a sexual assault and she is pregnant with a live fetus of 26 weeks as on 18/1/2025. The petitioner thereafter, approached the Child Welfare Committee and the Committee has directed the petitioner to approach this Court to seek appropriate direction for termination of the pregnancy.

(3.) Having regard to the provisions contained in the Medical Termination of Pregnancy Act, 1971, the Medical Board was required to be constituted to obtain an experts opinion regarding termination of the pregnancy of the petitioner. Accordingly, directions were issued to the District Surgeon and Medical Superintendent of the respondent No.3 - Vani Vilas Hospital, Bengaluru to constitute a Medical Board headed by District Surgeon, Medical Superintendent, Gynecologist, Pediatrician, Radiologist, Physiatrist. The Medical Board was directed to examine the victim and submit a report along with its opinion to the Registry of this Court.