ABC Vs. STATE OF U.P.

JUDGEMENT

(1.) On the previous date i.e. on 27/9/2023 considering the advance stage of pregnancy of the survivor which was 21 weeks and 5 days and the fact that the Court was to remain closed for the next five days i.e. from 28/9/2023 to 2/10/2023, the Court after considering the Medical Report dtd. 26/9/2023, directed the CMO Ghaziabad to carry out medical termination of pregnancy of the victim and send his report to this Court. It was also mentioned that the reasons for the order will be given later.

(2.) In pursuance to the order dtd. 27/9/2023 passed by us, the reasons for the said order are being stated below.

(3.) The provisions regarding medical termination of pregnancy is provided under Sec. 3 of the Act No. 34 of 1971 which as follows:-