X Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) The petitioner who is a 16 years old girl has filed the present writ petition before this Court with the following prayers:-

(2.) It is alleged in this writ petition that an FIR was lodged by the petitioner's mother on 25.04.2018. According to the FIR, the petitioner was kidnapped by one Rihan. Thereafter on 26.05.2018, the petitioner was recovered and was medically examined. At this stage, there was no indication in the medical report that she was pregnant. The petitioner has filed the present writ petition saying that later when she was medically examined on 25.06.2018, the period of her pregnancy was 21 weeks and 3 days. At this stage, she wanted to terminate the same, on which she had the consent of her mother, yet the doctors refused to terminate the pregnancy, and therefore she filed the writ petition before this Court for the above relief.

(3.) This matter had first came before this Court on 06.07.2018 where a learned Single Judge of this Court had passed the following order:-