VICTIM X Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner 'X' who is a minor and victim of rape through legal guardian (father) has filed the present petition for termination of pregnancy keeping in view the Medical Termination of Pregnancy Act 1971.

(2.) A report was called from the Medical Board and the Medical Board has opined that pregnancy can be terminated though the fetus is of five weeks and five days pregnancy with missed abortion, with the permission of the Court.

(3.) Sec. 3 and 5(1) of the Medical Termination of Pregnancy Act, 1971 reads as under:-