(MINOR VICTIM) REPRESENTED Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Ashish Kumar, learned counsel for the petitioner and Mr. Aditya Raman, learned AC to G.A.-III.

(2.) In this writ application, the petitioner has prayed for a direction upon the respondents to take action for medical termination of pregnancy of the petitioner, who is a minor victim of rape. A further prayer has been made commanding upon the respondent authorities to provide care and protection to the petitioner as the incident of rape and her subsequently becoming pregnant have already caused severe physical and mental trauma upon her.

(3.) A written report was submitted by the father of the petitioner/victim in which it has been alleged that the victim had gone missing under suspicious circumstances on 8/1/2026. Suspicion was cast upon one Sambhu Mirdha to be involved in the disappearance of the victim.