PROSECUTRIX X Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The instant petition is filed by rape victim for terminating fetus which is around 17 weeks through her father and seeking permission of this Court for terminating the pregnancy in terms of Sec. 3,4 and 5 of the Medical Termination of Pregnancy Act, 1971.

(2.) Since, it is a case of sexual harassment of a minor and the petitioner wants to get the pregnancy terminated, therefore, Chief Medical and Health Officer, Gwalior, District Gwalior is directed to constitute a Medical Board with experts in the field concerned and opinion be sought from the Medical Board with regard to the medical termination of pregnancy.

(3.) Shri G.K. Agarwal - Government Advocate who appears on advance notice is directed to communicate this order to the concerned Chief Medical and Health Officer, Gwalior. District Gwalior.