X Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed the present petition seeking permission/direction for termination of pregnancy according to her she born on 7.8.2002 and attained the age of majority on 6.8.2002 . She has lodged an FIR 9.2.2002 registered at Crime No.36/2020, Police Station, Oon, District Khargone alleging her kidnapping and sexual assault . Because of the said unfortunate incident, she has become pregnant and at present, she is carrying pregnancy of 19 weeks 5 days. Since, she is victim of rape, therefore, she is not willing to continuing the pregnancy and hence, she is before this court seeking direction to the respondents to terminate her pregnancy.

(2.) Vide order dated 27.8.2020 this Court directed Superintendent of the M.Y. Hospital, Indore to examine the condition of the victim as to whether the termination is advisable and it would not effect the health of the victim.

(3.) Learned Government Advocate has produced the report submitted by the Joint Director and Superintendent of M.Y. Hospital which is reproduced below: