XXX Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The case of the petitioner is that the petitioner is a minor aged about 15 years. She is alleged to have been subjected to sexual assault - rape and the cases were registered under the POCSO and BNS Act. As a result of sexual assault - rape, the minor got a pregnancy, which has just crossed the 25 weeks, therefore, the present writ petition has been filed seeking a direction to constitute a Committee and to examine the case of the abortion of the petitioner.

(2.) This Court in S.B. Civil Writ Petition No.8176/2025 (Xxx Vs. State of Rajasthan and Ors), decided on 23/4/2025 passed the following order: -

(3.) ***