A B C 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.11821050220223 of 2022 dtd. 1/10/2022 for the offences punishable under Ss. 363 , 366 , 376(2)(n) , 504 and 506(2) of the of the Indian Penal Code read with Ss. 6 and 8 of the POCSO Act registered with Sagtala Police Station, Dahod.

(2.) The minor daughter of the petitioner is carrying pregnancy of more than 17 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.