B. VISALAKSHI Vs. DISTRICT COLLECTOR TRICHY

JUDGEMENT

(1.) This is a sordid story of the mother approaching this Court seeking for a direction to the Dean of Trichy Government Hospital to terminate the pregnancy of her daughter aged about 15 years.

(2.) It is the case of the petitioner that she and her husband are coolie workers and her daughter was studying 10th standard and they were living in a hut. Both the parents used to go out for work and taking advantage of this, one Chinnaiya, who is working in transport corporation sexually assaulted the minor repeatedly after intoxicating her. As a result, the minor girl became pregnant. A case was registered against the said Chinnaiya in Crime No.4 of 2018, for the offences under Sections 5(j) (ii) and 6 of Protection of Child from Sexual Offences Act, 2012 and he has been remanded to judicial custody and the investigation is pending.

(3.) In the meantime, the mother wants this unwanted pregnancy to be terminated. The minor girl is a student and she has a future and therefore bearing child at such a young age, is not good for her health and for her future and the pregnancy itself has happened beyond her control.