MUNESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Present petition has been filed by the victim of sexual abuse, aged 24 years. She has prayed to this court that direction be issued to respondents to terminate the pregnancy of the petitioner as she no longer intend to continue with unwanted pregnancy.

(2.) A coordinate Bench on 7/1/2019 had constituted a board of female Gynecologist to opine whether termination of pregnancy of petitioner is feasible at advance stage or not.

(3.) Opinion dtd. 19/1/2019 has been received from the medical board. The medical board has opined as under:-