VICTIM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant miscellaneous petition under Sec. 482 of Cr.P.C. has been preferred by the petitioner/victim of sexual abuse aged seventeen-years through her natural guardian mother - Smt. Lali Luhar, seeking direction for termination of her pregnancy, as she no longer intends to continue with unwanted pregnancy.

(2.) A Co-ordinate Bench of this Court vide order dtd. 1/6/2021 had directed the S.H.O. Police Station, Brahampuri, Jaipur City (North) to procure medical examination report of the petitioner/ victim from the Medical Board regarding risk involved in termination of pregnancy of the petitioner/victim.

(3.) In compliance of the aforesaid order dtd. 1/6/2021, the medical examination report of the Medical Board, S.M.S. Hospital, Jaipur, vide letter No.898 MB/Chiswa/2021 dt.4/6/2021, has been placed before this Court and the same is taken on record.