MS. X Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent, finally heard.

(2.) This Court by order dated 06-08-2018 directed the Competent Authority to constitute a committee of Doctors to examine the rape victim and give an opinion regarding termination of pregnancy. The committee has submitted a report in a sealed envelop today.

(3.) Registry is directed to keep the said envelop on record carefully. The report of three members committee dated 07- 08-2018 reads as under:-