MANJULABEN SUNILBHAI KISHORI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner is a victim of rape and thereby filed complaint against accused persons being F.I.R. No.11821030220222 of 2022 dated 25 th May, 2022 for the offences punishable under Ss. 376(2)(f), 376(2)(n) and 376(2)(h) of the of the Indian Penal Code read with Ss. 5(f), 5(l), 5(q) and 6 of the POCSO Act registered with Zalod Police Station, District Dahod.

(2.) The petitioner is carrying pregnancy of 21 weeks-03 days. 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 while undergoing operation of termination of pregnancy, petitioner will be at high risk.

(3.) 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.