PROSECUTRIX X Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Pursuant to the letter addressed to the Registrar General dtd. 21/1/2026 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.) Today when the matter is taken up, State counsel has brought to the notice of this Court the documents placed on record which indicate that the mother and the prosecutrix/victim were provided counselling by the authorities and they have stated before the Medical Board that the victim will not undergo abortion. In this regard, their statements have been recorded on 20/1/2026 and the same reads as under :

(3.) From the perusal of the Final Medical Opinion, the victim has categorically denied for termination of pregnancy and she wants to continue with the pregnancy. The extracts of the Final Medical Opinion dtd. 20/1/2026 read as under :