CHANDIGARH ADMINISTRATION Vs. NEMO

JUDGEMENT

(1.) THE Chandigarh Administration has filed this writ petition purportedly in public interest, seeking permission for medical termination of the pregnancy of a mentally retarded girl [the name withheld and here-in-after referred to as the victim], who was previously an inmate of the Nari Niketan, Sector 26, Chandigarh and has presently been shifted to Ashreya - a Home for the mentally challenged, located in Sector 47, Chandigarh. The medical termination of pregnancy of the victim has been sought on the strength of the medical opinion dated 27.5.2009 given by the Multidisciplinary Medical Board of the Government Medical College and Hospital, Sector 32, Chandigarh.

(2.) THE following facts would unfold the pathetic story of physical and mental abuse of a hapless girl in a Government-run Institute :-

(3.) SECTIONS 3 and 4 when not to apply :-