PROSECUTRIX OF CRIME Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Present petition is being filed by the petitioner through her mother, as the petitioner is minor seeking direction from this Court to get her pregnancy terminated. Petitioner is a rape victim.

(2.) It is stated in the petition that on 29/3/2024 an F.I.R. was lodged at Police Station Jhansi Road, District Gwalior registered as Crime No.128/2024 under Sec. 363 of IPC. Later on, Sec. 376 of IPC and Sec. 5/6 of POCSO Act were also added, as the victim is minor. Thereafter, it is revealed that she is pregnant, therefore, present petition is filed with a prayer to permit the petitioner for termination of the pregnancy.

(3.) This Court by order dtd. 8/5/2024, issued a direction to the Superintendent of Jaya Arogya Hospital, Gwalior 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. Petitioner was directed to appear on 10/5/2024 for the purpose of examination in the Jaya Arogya Hospital, Gwalior.