XYZ PROSECUTIRX Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition is filed seeking a direction for termination of the pregnancy of the prosecutrix.

(2.) The petitioner is a minor rape victim.

(3.) Learned counsel for the petitioner submits that the prosecutrix and her natural guardian do not want to continue with the pregnancy. By order dtd. 18/10/2022, this court directed the committee of Doctors at MY Hospital, Indore to examine the prosecutrix and to submit a report before this Court.