MANSI THROUGH HER MOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is alleged to be a rape survivor. She lodged an FIR No. 15 dated 15.03.2021 under Section 363/366-A/376 of the Indian Penal Code, 1860, Section 3(l)(W)(i) of the SC & ST Act and Section 4 of the POCSO Act, 2012.

(2.) The petitioner through her mother has filed this writ petition for issuing a direction to respondent No.4 and 5 to terminate her pregnancy.

(3.) On 23.03.2021, the Medical Board of PGIMS, Rohtak, was directed to medically examine the petitioner and furnish a report. It has been reported that although the foetus has no congenital anomaly, however, the patient is anemic.