SUNITA KUMARI Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner, who is a victim, of rape has filed this writ petition for a direction upon the respondents to take proper action for termination of the pregnancy of the petitioner. A further direction has been sought for to give care and protection to the petitioner as the incident of rape and her subsequently becoming pregnant has already caused severe physical and mental trauma upon her.

(3.) This Court on 13.10.2017 had directed the Management of Mahatma Gandhi Medical College Hospital, Jamshedpur to constitute a Medical Board to examine the petitioner. The Medical Board submitted its report stating therein that on the basis of clinical and ultrasonography, duration of pregnancy is about 23 weeks +/-one week and termination of pregnancy can be done up to twenty weeks of pregnancy in terms of the provisions of the Medical Termination of Pregnancy Act, 1971.