XXXXXXXXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed seeking for a direction for medical termination of pregnancy of the petitioner's minor daughter aged 13 years. The minor daughter of the petitioner was sexually abused by their neighbour, pursuant to which, she got impregnated. At the time of filing the writ petition, the gestation period of pregnancy had crossed 26 weeks. The pregnancy was confirmed by Ext.P2 scanning report dated

(2.) 12.2025. Since she was undergoing a severe and serious mental trauma, the petitioner approached this Court seeking for a termination of pregnancy. 2. On 12/12/2025, after hearing the learned counsel for the petitioner and the learned Government Pleader, this Court referred the minor girl to the Medical Board, SAT Hospital, Government Medical College, Thiruvananthapuram. Today, when the case was taken up, The learned Government Pleader handed over a report dtd. 15/12/2025 of the Medical Board, comprising the Head of the Department of Obstetrics and Gynaecology, senior faculty members from the Department of Obstetrics and Gynaecology, and faculty from the Departments of Neonatology and Psychiatry. The opinion and conclusion of the Medical Board are as follows:

(3.) The termination of pregnancy is governed by the Medical Termination of Pregnancy Act, 1971 ('Act', in short) and the rules framed thereunder. The Act is a progressive legislation that regulates how pregnancies can be terminated.