ABC Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Petitioner is a victim of forcible sexual intercourse committed with her by the accused of Cr.No.21/2024 registered at police station Dongripali, District Sarangarh-Bilaigarh. As a result of said forcible sexual intercourse, the petitioner is carrying pregnancy, which she wants to abort, as the said pregnancy is causing her anguish and she does not want to have a child born out of a person who has ravished her without her consent and has subjected her to humility and embarrassment before the society.

(2.) This petition was filed on 30/12/2024 seeking a direction to the authorities to form a panel of expert medical practitioners for the purpose of termination of petitioner's pregnancy. By order dated 31-12- 2024, this Court had summoned for a report from the Chief Medical & Health Officer/Civil Surgeon, Raigarh. In compliance of the said order, the said authority examined the victim and submitted the report before this Court.

(3.) I have heard learned counsel appearing for the parties and perused the record.