XXXX Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner has preferred the present writ petition invoking Article 226 of the Constitution of India claiming following reliefs:-

(2.) Learned counsel for the petitioner submits that petitioner is mentally challenged and she being a rape victim, does not wish to continue with the pregnancy. Learned counsel for the petitioner also submits that the petitioner's family also does not want to continue with the pregnancy.

(3.) Learned AAG, in compliance of the order dtd. 6/10/2025 ha produced the medical report along with sonography and other relevant documents. In pursuance of the directions given by this Court on 6/10/2025, respondents had constituted a medical board consisting of Additional Principal II and Professor, Department of Radiodiagnosis, Head of Department, Department of Gynecology and Obstetrics, Senior Professor, Department of Medicine and Professor, Department of Psychiatry. The medical board after examining the petitioner following opinion was given:-