KIRAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The matter pertains to medical termination of the pregnancy which is a cause of concern for the present petitioner whose daughter aged about seventeen years and seven months and was subjected to sexual harassment, due to which, she became pregnant.

(2.) As per the averments made in the Writ Petition on 13/12/2022 a report under Sec. 363 IPC was registered against one Girraj Goli for alleged kidnapping of daughter of petitioner and during investigation when the girl was recovered, she was sent for her medical examination and in the report, it has been opined by the Doctor that she is pregnant by seven weeks and six days. Since, it is a case of sexual harassment of a minor and the petitioner wants to get the pregnancy terminated, therefore, CMHO, 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 Khot who appears on advance notice is directed to call for the case diary as well as communicate this order to the concerned CMHO, Gwalior.