RAISA BI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner has filed the present writ petition before this Court to seek directions for termination of pregnancy of petitioner's daughter. Petitioner's daughter is a girl of 13 years and is victim of horrific rape, which has been committed on her for several months. Petitioner's daughter hereinafter referred to as "X".

(2.) X is at present having pregnancy of 26 weeks.

(3.) As per the explanation, pregnancy alleged by the pregnant woman to have been caused by rape, the anguish caused by such pregnancy shall be presumed to grave injury to mental health of the woman.