XYZ THRO KOKILABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been preferred by the applicant-victim under Articles 226 and 227 of the Constitution of India along with Sec. 582 of the Code of the Bharatiya Nagrik Suraksha Sanhita, 2023 as well as under the provisions of the Medical Termination of the Pregnancy Act, 2021, in connection with the FIR being No.11213095260222 of 2026 registered with the Dhoraji Taluka Police Station, Rajkot Rural for the offences punishable under Sec. 137(2), 64(2)(I), 64(2)(M), 87 of Bharatiya Nyaya Sanhita, 2023, Sec. 6 of Protection of Children from Sexual Offences Act for a direction to the respondent authority to terminate the pregnancy of the applicant-victim who is aged 16 Years and 1 Month, at the earliest, which is in the best interest of the victim considering her physical health and incident of rape causing grave injury to her mental health.

(2.) On 16/7/2026, this Court passed the following order :-

(3.) Pursuant to the order passed by this Court dtd. 16/7/2026, learned APP received a report from the Committee - Associate Professor, Obstetrics & Gynecology Department, G.M.E.R.S, Medical College, Junagadh, dtd. 20/7/2026 which is produced before this Court today. The said report is ordered to be taken on record. On perusing the report, it appears that after examining the applicant-victim, the doctors from different branches/ departments, viz. gynecologist, psychiatrist, physician and radiologist found the applicant-victim 's pregnancy is 9 weeks and 1 day, so termination of pregnancy can be done as per MTP Act.