MARUTHUPANDI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This writ petition has been filed for a direction to the 2nd respondent to terminate the pregnancy of the victim girl and for payment of victim compensation.

(2.) When the matter came up for hearing on 5/3/2021, this Court passed the following order: The learned Government Advocate takes notice on behalf of the respondents. 2. The petitioner is the father of the victim girl, who is aged about 13 years. This poor girl was subjected to rape and it is reported that she is 24 weeks and four days pregnant. It is also brought to the notice of this Court that the girl's physical and mental health is in a very precarious condition. The guidelines issued by this Court in Crl.OP.No.14506 of 2019 by an order dtd. 19/6/2019, was also brought to the notice of this Court.

(3.) Taking into consideration the facts and circumstances of the case, there shall be a direction to the second respondent to immediately constitute a committee and assess the physical and mental health of the victim girl and proceed further to terminate the pregnancy. This process shall be completed on or before 9/3/2021. The conceptus (foetus and placenta) shall be preserved and it shall be sent to the forensic laboratory in coordination with the first respondent Police and the DNA test of both the mother and the conceptus shall be conducted and a report shall be received from the Forensic laboratory. The said report shall form part of the case diary of the first respondent.