XX Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition under Article 226 of the Constitution of India has been filed by the petitioners seeking medical termination of pregnancy of their minor daughter seeking following relief(s):-

(2.) It is averred by the counsel for petitioners that petitioners' daughter is a rape victim and she does not wish to continue the pregnancy. He also submits that the petitioners herein i.e. father and mother of the victim, also do not want their daughter to continue the pregnancy.

(3.) On the request of the petitioners, this court vide order dtd. 20/3/2025 gave following directions: