MISS K. Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties concerned.

(2.) The present writ application has been filed for a direction to the Respondent authorities to facilitate the medical termination of pregnancy of the minor daughter of the petitioner inasmuch as according to the petitioner, she is the victim of sexual abuse and is carrying the pregnancy of about 13 weeks.

(3.) Learned counsel for the petitioner submits that petitioner's daughter is a minor girl aged about 16 years nine months and was kidnapped by the accused person namely, Ajay Kumar Pal and was kept under illegal confinement by the accused persons and after filing the habeas corpus petition by the petitioner being Cr.W.J.C. No. 86 of 2022, the daughter of the petitioner was recovered. Learned counsel further submits that the victim was medically examined and the Doctor has opined that victim girl is having a pregnancy of nine weeks at the time of her medical examination as on 11/3/2022.