MINOR P Vs. STATE

JUDGEMENT

(1.) The present petition has been filed for directions to respondent nos. 1 and 2 to Medically Terminate the Pregnancy of the petitioner.

(2.) It is submitted that the petitioner is a 16 years old rape victim and is currently having gestation period of 26-28 weeks.

(3.) Notice in the present matter was issued on 21/6/2024, wherein, directions had been issued to the Director, AIIMS to constitute a Medical Board for medical examination of the petitioner as provided in Medical Termination of Pregnancy Act, 1971 ('MTP Act').