D RAJESWARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) BUT, here is the case, where an unmarried girl of 13 years has been knocking at the doors of this Court, the highers forum of the State, praying for issue of a direction to terminate the pregnancy of the child in her womb, on the ground that bearing the unwanted pregnancy of the child of three months made her to become mentally ill and the continuance of pregnancy has caused great anguish in her mind, which would result in a grave injury to her mental health, since the pregnancy was caused by rape.

(2.) THE petitioner D. Rajeswari, belongs to Schedule Caste. Her father is an agricultural coolie, However, she strived hard to pursue her studies and completed her S.S.L.C. She is residing at Cheeyur Colony, village, near Arakonam. She joined +1 in the Adi-dravidar Welfare Higher Secondary School, Arakonam. Being a day Scholar, she used to go to school by train and then has to walk some distance to reach her school.

(3.) ON 8.2.1996, Velayutham took the petitioner to Maangadu near Poonamallee, where at the instance of Velayutham, one Punniyakodi, said to be his sister's husband raped her in a locked room. When Punniyakodi raped her forcibly. Velayutham took photographs of the raping sense. She was also compelled to stand in-nude, for talking photographs.