CHATUR SINGH BAGHEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The instant petition is filed on behalf of a rape victim for terminating fetus which is around 6 weeks through her father and is 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.) Learned Government Advocate at the outset has informed this Court that one habeas corpus petition W.P.No.13229 of 2023 was filed by the petitioner, who is father of the prosecutrix and in which the prosecutrix has refused to go along with the present petitioner/father and, therefore, she has been directed to be kept in one stop center at Bhind.

(3.) In wake of the aforesaid fact, learned Government Advocate was directed to seek instructions in the matter with regard to the fact as to whether the present petition has been filed at the behest of the prosecutrix through her father or not.