X Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through video conferencing.

(2.) Petitioner is a minor girl, who was born on 27/9/2005, as per her date of birth recorded in High School Certificate. She is a victim of alleged rape and sexual abuse. In this writ petition, petitioner has sought a direction to respondents to terminate her pregnancy, as per provisions of Medical Termination of Pregnancy Act, 1971.

(3.) It is stated in the writ petition that she had made application to the Investigating Officer in respect of F.I.R. No. 188 of 2022 (registered on 25/5/2022 in P.S. Transit Camp, Rudrapur, Udham Singh Nagar) seeking permission to terminate the pregnancy. She had made similar request to District Magistrate, Udham Singh Nagar on 10/6/2022 by making an application, which is on record as Annexure-6 to the writ petition.