XXXXXXXXX Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner's daughter aged 17 years, is pregnant by 26 weeks and 6 days. The survivor and family were unaware about the pregnancy till the girl was examined by a Gynaecologist. By that time, the foetus had crossed the gestational age of 24 weeks and 6 days, thereby making it impossible to medically terminate the pregnancy without an order in that regard from the competent court. Hence, this writ petition.

(2.) When the writ petition came up for admission on 30/10/2024, the Superintendent of the SAT Hospital and Child Development Centre, Medical College, Thiruvananthapuram was directed to constitute a Medical Board to examine the girl. The report of examination is now before this Court.

(3.) Heard, Adv. Jinesh Kumar. K, for the petitioner, and, Senior Government Pleader, Adv.Deepa Narayanan, for the respondents.