X Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Present petition is being filed by the petitioner/victim herself who is minor seeking direction from this Court to get her pregnancy terminated. Petitioner is a rape victim and not interested to continue with the pregnancy.

(2.) It is stated in the petition that the victim was subjected to rape and a report was registered at police station Alot District Ratlam at crime no.0691/2023.

(3.) This Court by order dtd. 20/6/2024, issued a direction to the Superintendent, M.Y. Hospital Indore to constitute a committee of Doctors for examining the health condition of the petitioner and to submit the report that whether her pregnancy can be terminated or not and if so whether it will be safe for the petitioner in future.