TEEJA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition under Article 226 of the Constitution of India has been filed by the petitioner seeking direction to terminate the pregnancy of her minor daughter viz. Mst. "S" (Aged 17 years 5 months-minor), victim of rape, under Ss. 3 and 5 of Medical Termination of Pregnancy Act, 1971 (hereinafter to be referred as 'the MTP Act').

(2.) Bereft of elaborate details, the brief facts necessary for disposal of the instant writ petition are as under :-

(3.) On 13/6/2025, this Court has passed the following order: