G. Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed by the mother of a minor girl child, who is allegedly an unfortunate victim of rape. The prayer in this writ petition is for a direction to the appropriate authorities to permit the petitioner's minor daughter to undergo medical termination of pregnancy under the provisions of the Medical Termination of Pregnancy Act, 1971 (hereinafter referred to as the 'MTP Act') and to issue consequential directions regarding such termination.

(2.) Considering the urgency of the matter, when the above writ petition was taken up for consideration today, I passed an interim order directing as follows :-

(3.) When this matter was taken up at 3.00 p.m, the learned Government Pleader appearing for the respondent made available for my perusal, a copy of the report of the Medical Board constituted in terms of my order extracted herein above. That Medical Board was comprised of the following members:-