KELA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition filed under Section 482 Cr.PC is for issuance of a direction to respondent No.2 to terminate the pregnancy of the minor daughter of the petitioner, as the same has been, unfortunately, caused due to the illegal act, against which an FIR No.47 dated 01.02.2020 under Sections 9, 10 and 11 of the Prohibition of Child Marriage Act, 2006 and Section 6 of the Protection of Children from Sexual Offences Act, 2012 has been registered at Police Station Indri, District Karnal.

(2.) Vide order dated February 14, 2020 passed by this Court, respondent No.2 i.e. Chief Medical Officer, Civil Hospital, Karnal was directed to remain present in Court on the next date of hearing i.e. 17.02.2020 so as to assist in the case.

(3.) Pursuant to the aforesaid order dated 14.02.2020, Dr. Ashwani Ahuja, Civil Surgeon, Karnal came present in Court and the case was adjourned to 18.02.2020 with a direction to the State to seek assistance of some Gynaecologist from General Hospital, Sector-6, Panchkula.