S Vs. UNION OF INDIA REPRESENTED

JUDGEMENT

(1.) The mother of an unfortunate rape victim minor girl aged 14 years has approached this Court pointing out that the girl is carrying 20 weeks of pregnancy and continuation of her pregnancy would be critical to her health and contrary to her interest. A Crime no.766/2020 has been registered in Manjeswaram Police Station, in respect of the incident. The Writ Petition is filed producing Ext.P2 medical report dated 07.12.2020 and Ext.P3 outpatient record of the girl, which found that she was having 21 weeks and 3 days of pregnancy. It is stated that the victim girl is not mentally prepared to accept the pregnancy and that there is high risk of all obstetric complications in the event of continuation of her pregnancy as she has been subjected to sexual assault.

(2.) When the matter came up for admission on 09.12.2020, this Court passed an interim order directing the Superintendent of Government Medical College Hospital, Kannur, Pariyaram, to constitute a medical board including a psychiatrist also and to furnish a report on the following:

(3.) The learned Government Pleader has made available the report received from the 5th respondent, according to which the medical board was constituted on 09.12.2020 itself, which reads as follows: