PROSECUTRIX X Vs. STATE OF M.P.

JUDGEMENT

(1.) In pursuance to the letter addressed to the Registrar General dtd. 25/7/2025 as per directions issued by the Division Bench of this Court in the case of In reference (suo moto) vs State of M.P. : Writ Petition No. 5184 of 2025 decided on 20/2/2025, cognizance was taken and the letter was treated as suo moto petition. Accordingly, this writ petition came up for consideration before this Court.

(2.) The matter was listed on 1/8/2025 before a coordinate Bench of this Court which observed as under :

(3.) From the perusal of the records, victim's mother vide letter dtd. 16/7/2025 requested the trial Court for termination of pregnancy of her daughter stating that the victim being a minor is aged about 17 years. Today when the matter is taken up for hearing, State counsel has brought to the notice of this Court a progress sheet of the victim which indicates that her pregnancy is approximately 35 weeks.