A Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This case has been filed by the petitioner-victim for seeking a direction to grant her permission to abort foetus of around 19 weeks 1 day at the time of filing of the writ petition.

(2.) This Court vide order dtd. 15/7/2021 had directed the Chief Medical and Health Officer, Karauli to constitute a team of three Doctors to conduct medical examination of the victim and submit his report to this Court through learned counsel for the respondents-Mr. Bharat Saini, Addl. G.C.

(3.) Mr. Bharat Saini, Addl. G.C. has filed reply to the writ petition and also annexed the report of Medical Board constituting of three members-Doctors.