HARUN Vs. STATE OF M.P., AND OTHERS

JUDGEMENT

(1.) Heard finally with the consent.

(2.) This writ petition has been filed by the petitioner seeking a direction to the respondents to medically terminate the pregnancy of the minor daughter of the petitioner, namely; Manisha who is a rape victim. The case of the petitioner is that his daughter was a victim of rape in an incident took place for which FIR dated 15/06/2017 was lodged. The minor daughter of the petitioner who is aged about 14 years 06 months, later on became pregnant and, therefore, the present writ petition has been filed.

(3.) Learned counsel for the petitioner submits that the pregnancy is about seventeen weeks (less than twenty weeks) and that the DNA of the foetus is required to be preserved because in the pending criminal case for offence of rape, the same may be required and in this regard, he has referred to the order dated 06/12/2017 passed in W.P.No.20961/2017 in the matter of Sundarlal v. The State of M.P. , and others passed at the Principal Seat and prayed for similar directions in this case also.