JAYSHRI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner seeks permission to terminate the pregnancy of her daughter. The petitioner contends that, her daughter is minor and rape victim.

(2.) The daughter of the petitioner was referred to the Expert Committee constituted by respondent no. 3. The Expert Committee of respondent no. 3 examined the daughter of the petitioner and submitted the report. Some of the findings of the report read thus:

(3.) As per the report of the Expert Committee, the pregnancy needs to be terminated. As per the report, the petitioner may require blood transfusion before termination of pregnancy. The risk involved is explained to the petitioner. The learned counsel for the petitioner submits that, the risk involved in termination of pregnancy is explained to the petitioner and her daughter. They want to proceed further with termination of pregnancy.