X Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and with the consent of the learned counsels for parties, taken up for final hearing.

(2.) The petitioner, who is a minor girl, a victim of physical abuse, has approached this Court seeking permission for terminating the pregnancy carried by her which is stated to be of about 24 weeks duration. The mother of the victim has lodged the First Information Report with Kurar Police Station, Malad, Mumbai in respect of commission of offence punishable under Sections 376(3) , 506 of the Indian Penal Code, 1860 and Sections 4 , 6 , 8 of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act).

(3.) In terms of the order passed by us on June 10, 2019, the petitioner was directed to be examined by the Medical Board constituted by Sir J.J. Group of Hospitals and Grant Medical College, Mumbai. The Medical Board consists of Professors and Head of Department of Obstetrics and Gynecology, Professor and Head of the Department of Psychiatry, Professor of Radiology, the Professor and Head of the Department of Cardiology and the Professor and Head of Department of Neurology.