PROSECUTRIX X Vs. STATE OF M.P.

JUDGEMENT

(1.) The instant petition is registered upon the reference made by the Special Judge, POCSO Act, Hata, Damoh, whereby it is intimated to the Registrar General of this Court that during trial of Special Case No.2/2025 (State of M.P. Vs. Ram Gopal and Another) registered at Police Station - Raneh, District - Damoh bearing crime No.134/2022 under Ss. 363, 366-A and 376(2)(n) of IPC r/w 5(L)/6 of POCSO Act, the minor victim aged 16 years has been found to be pregnant and an application on behalf of the victim has been filed through her mother seeking termination of her pregnancy.

(2.) It is also mentioned in the reference letter that as on 9/5/2025 on medical examination of the victim at Bundelkhand Medical College, Sagar, the fetus is about 23 weeks and 5 days (+- 07 days) and as per the opinion of the two members Medical Board dtd. 21/5/2025, since the pregnancy of the victim is more than 24 weeks and victim being a high risk patient, it would be appropriate that the process of termination of pregnancy be taken at the Higher Centre (Medical College, Sagar/Jabalpur).

(3.) In compliance of the order dtd. 2/6/2025 passed in the instant case, the victim and her mother appeared in person through State counsel and were heard in camera proceedings. During the course of hearing, the victim and her mother have shown their willingness to terminate the pregnancy.