MS. K. Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has preferred this writ petition for the issuance of an appropriate writ, order or direction in the nature of mandamus, directing respondent No.2 (PGIMER), Chandigarh to medically examined the petitioner (minor victim of rape) through its Permanent Medical Board and after assessment, terminate her pregnancy, which is about 27 weeks and 6 days.

(2.) On 9/8/2022, following order was passed:-

(3.) In compliance of the aforesaid order, the victim has been examined by the Permanent Medical Board of PGIMER, Chandigarh.