MADHUBEN ARVINDBHAI NIMAVAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Petitioner herein is a minor girl who through her legal guardian and father who is a labourer has preferred this petition under Article 226 of the Constitution of India seeking termination of pregnancy. She is a victim of rape and aged about 14 years. The FIR came to be filed with Mahila Police Station, Rajkot being I -CR No.51 of 2016 for the offence punishable under Section 376 of the Indian Penal Code.

(2.) Following are the prayers sought for by the present petitioner in terms of Paragraph 7 of the petition, which are reproduced hereunder: -

(3.) An application was given to the learned Sessions Judge in relation to the said I -CR No.51 of 2016 seeking termination of pregnancy on 24.5.2016. It was urged that she is having pregnancy of 18 months and as per the Medical Rules, upto 20 weeks, she can be permitted to terminate the pregnancy.