K. RAJESHDAS MANIKPURI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This Court vide previous order dated 04.03.2020 had asked the respondent No.2 to submit a report so far as the health condition of the petitioner No.1 is concerned.

(2.) State counsel has submitted a report of the Medical Officer, where the respondent No.2 has given a report that the termination of pregnancy can be carried out on petitioner No.1.

(3.) The facts in brief is that the petitioner No.1 a minor girl was allured by an accused Prakash Banchhor and was subjected to rape. Initially a missing report was lodged and an offence of abduction and rape has been registered against the accused Prakash Banchhor. As a result of the petitioner No.1 being subjected to rape, she has got conceived and as of now is pregnant of 17 weeks and 3 days as on 05.03.2020. The petitioner No.1 has approached this Court seeking for termination of the pregnancy.