VICTIM X Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition has been filed by the father of the raped victim seeking permission/direction for termination of pregnancy. Victim is carrying pregnancy of 9 weeks. Since, she is victim of rape, therefore, she is not willing to continue the pregnancy and hence, petitioner is before this court seeking direction to the respondents to terminate her pregnancy.

(2.) Vide order dtd. 15/12/2023, this Court directed the learned Govt. Advocate to arrange a Medical Board comprising of experts 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 Medical Board has sent the report dtd. 18/12/2023. The victim is medically fit for termination of the current pregancy after optimization of her hemoglobin status.