VICTIM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner is a minor victim of rape who was subjected to sexual assault due to which she became pregnant. The First Information Report bearing No. 151/2-24 has been registered against the accused with Police Station Anantpura, Kota for the offence punishable under Ss. 363, 376 of IPC and Ss. 5(I)/6 of the POCSO Act, 2012.

(2.) The instant writ petition has been filed by the petitioner seeking permission from this Court for termination of her pregnancy, which is alleged to be of 25 weeks and 3 days.

(3.) To ascertain the aforesaid aspect of the matter, this Court on 25/4/2024 after hearing the Counsel for the parties and looking to the urgency in the matter, passed an order for constitution of a Medical Board for examination of the health condition of the petitioner with regard to her pregnancy.