ABC Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This Court vide order dtd. 28/2/2022 had directed the respondents to get the petitioner medically examined under the supervision of the respondents 2 and 3 and to submit a report so far as the health condition of the petitioner is concerned.

(2.) The respondents have now submitted a report dtd. 2/3/2022 issued by the respondent no.2 whereby two gynecologist doctors who medically examined the petitioner have opined that the petitioner can be subjected to termination of pregnancy as the petitioner as of now is carrying pregnancy of 18-21 weeks.

(3.) The facts in brief are that the petitioner, a minor girl was allured by accused Tukeshwar Sahu and was subjected to rape. Initially a missing report was lodged and a case under Sec. 363 was registered. However, subsequently when the petitioner was recovered, according to the petitioner, the offence under Ss. 366 and 376 (2) (n) of IPC has been registered against accused Tukeshwar Sahu. As a result of the petitioner being subjected to rape, she has got conceived and as of now is pregnant of 14 weeks and 5 days as on 26/11/2019. The petitioner has approached this Court seeking for termination of the pregnancy.