XYZ NIL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By way of this petition, the petitioner has sought the following relief(s):-

(2.) The present writ petition has been filed by the petitioner (ABC, minor girl) through her natural guardian XYZ, seeking permission for the termination of pregnancy of the petitioner (ABC Minor).

(3.) The brief facts of the present case are that the complainant/mother of the victim lodged an FIR on 26/3/2024 against the minor accused, who committed sexual assault on the person of the victim on false pretext of marriage. The petitioner conceived and at present, she is carrying pregnancy of 21-22 weeks. On such complaint, the police registered the FIR for commission of offence punishable under Sec. 376(2)(n) of IPC.