XXXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) The 3rd petitioner - who is stated to be a mere 12 years in age - is carrying a pregnancy, which the petitioners say, was on account of an incestual relationship with her own minor brother.

(2.) The petitioners seek that the pregnancy of the 3rd petitioner be allowed to be terminated medically, on the ground that, if she is forced to deliver the baby, it would cause cataclysmic consequences to her physiological and psychological condition.

(3.) Noticing the averments in the pleadings, and adverting to the submissions made on behalf of the petitioners, by their learned counsel - Sri.Firoz K.M., this Court passed an interim order 18/12/2023 - when this writ petition had been listed for admission - to the following effect: