XX Vs. UNION OF INDIA

JUDGEMENT

(1.) The mother of an unfortunate rape victim, who is a minor girl, 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.0970/2020 has been registered in respect of the incident. The Writ Petition is filed producing Ext.P2 Ultrasound scan report dated 07.11.2020, which found that the girl was having 20 weeks of pregnancy. It is stated that 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 24.11.2020, this Court passed an interim order directing the Superintendent of Medical College hospital, Pariyaram, to constitute a medical board including a psychiatrist also and to furnish a report on the following:

(3.) The learned Government Pleader made available the report received from the 5 th respondent which reads as follows: