KOMAL Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner before this Court has filed the present petition making a prayer that she should be permitted to terminate the pregnancy as she is a rape victim.

(2.) This Court by order dated 1.10.2019 has directed the Medical Board to submit a report. The Medical Board has submitted the report which reads as under :-

(3.) This Court has carefully gone through statutory provisions of law and termination of pregnancy in case where the gestational age is more than 20 weeks is permissible as the pregnancy is going to cause anguish and can be constituted as a grave injury to the mental health of the pregnant woman. Undisputedly the petitioner is a rape victim and in similar circumstances, this Court has granted permission in other cases for termination of pregnancy. In the case of Ku. Durgesh Gurjar Vs. Child Welfare Department and others, similar order has been passed by this Court in W.P.No. 15183/2018. Resultantly, the present petition is also allowed and keeping in view the medical opinion, permission is granted to the authorities to terminate the pregnancy.