X.Y.Z Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of learned counsel for the parties.

(2.) This petition was heard urgently on 29/7/2022, when it was brought to the notice of this Court that the petitioner, a minor girl of about 15 years age, appearing through her natural guardian and mother, was found to be about 25 weeks pregnant as a consequence of sexual assault. First Information Report bearing No.1057/2021 was registered at Police Station Wardha for offences punishable under Ss. 376 (2) (n), 376(2) (j), 376 (2) (k) of the Indian Penal Code and Ss. 4 and 6 of Protection of Children from Sexual Offences Act, 2012.

(3.) It was brought to the notice of this Court that at the time the petition was filed, petitioner was admitted in the hospital of the respondent No.2-Institute at Sevagram District Wardha. Learned counsel submitted that considering provisions of Medical Termination Pregnancy Act, 1971, it would not be possible to terminate such pregnancy, which was already about 25 weeks old.