DEEPNARAYAN Vs. STATE OF M.P. & OTHERS

JUDGEMENT

(1.) The petitioner has filed the present petition seeking permission/direction for termination of pregnancy of his daughter. The daughter of the petitioner was kidnapped and raped by the accused for which an FIR has been lodged under Crime No.402/2018, Police Station, Hiranagar, District Indore. Because of the said unfortunate incident, she became pregnant and at present, she is carrying pregnancy of 16 weeks. Since, she is victim of rape, therefore, she is not interested in continuing the pregnancy and hence, father of the victim i.e. the petitioner has approached this Court seeking direction to the respondent to terminated the pregnancy.

(2.) This Court has directed Superintendent of the M.Y. Hospital to examine the condition of the victim whether the termination is advisable and it would not effect the health of the victim.

(3.) Learned Government Advocate has produced the report submitted by the Joint Director and Superintendent of M.Y. Hospital which is reproduced below: