X 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 petitioner no.3(a minor) seeking following relief(s):

(2.) It is averred by the counsel for petitioners that Petitioner no.3 is a rape victim and she does not wish to continue the pregnancy. He also submits that the petitioner no.2(Mother of the petitioner no.3) also does not want her daughter to continue the pregnancy.

(3.) On the request of the petitioners, this court vide order dtd. 7/1/2025 gave following directions: