GRISHMA PATNI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The minor daughter of the petitioner is a victim of rape and thereby filed complaint against accused person being F.I.R. No.11191033220392 of 2022 dtd. 4/7/2022 for the offences punishable under Ss. 363 of the of the Indian Penal Code registered with Meghaninagar Police Station, Ahmedabad city.

(2.) The minor daughter of the petitioner is carrying pregnancy of 8 weeks. After having came to know about existence of pregnancy, termination of pregnancy under the provisions of the Medical Termination of Pregnancy Act, 1971 contemplated. The experts have opined that considering her reports, it is advisable to undergo MTP under MTP Act which is in her faith and for her well being.

(3.) The minor daughter of the petitioner is carrying unwanted pregnancy and thereby at her risk, petitioner approaches this Court for seeking direction upon the respondent authority to termination pregnancy of the victim at her risk.