A. MINOR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The minor victim has preferred this petition through her father seeking issuance of an appropriate writ, order or direction, especially in the nature of mandamus, directing the respondent No.2 to medically terminate the pregnancy of the victim minor girl, who is only 16 years of age and is a rape victim.

(2.) On 29/2/2024, the FIR has been lodged by the mother of the minor victim against the accused for the offences under Sec. 376, 376(2)(n), 376(3) of IPC and other related offences under POCSO Act in police station Samnapur, District Dhindori (M.P). In the medical test itself, the victim has been found to be pregnant. Now, she is carrying pregnancy of 24 weeks and seeks to get it terminated in terms of provisions of Medical Termination of Pregnancy Act, 1971.

(3.) In compliance of the aforesaid order, the victim has been medically examined by the duly constituted medical board in the respondent no.2 hospital. The medical board has concluded in the following manner:-