FATHER OF X Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioners have filed the present petition seeking permission/direction for termination of pregnancy of their minor daughter. According to petitioners, she born in the year 2005. An FIR has been lodged at Crime No.06/2022, Police Station -Dahrampuri, District - Dhar alleging her kidnapping and sexual assault. Because of the said unfortunate incident, she has become pregnant and at present, she is carrying pregnancy of 13 weeks. Since, she is victim of rape, therefore, she is not willing to continue the pregnancy and hence, petitioners are before this court seeking direction to the respondents to terminate her pregnancy.

(2.) Vide order dtd. 19/5/2022 this Court directed the concerned Medical Board 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.) The District Hospital, Dhar has submitted a report in this regard which is reproduced below:-