In Re Suo Moto Vsc State Of Madhya Pradesh

Pranay Verma, J

This petition has been registered on a reference having made by the Additional Judge to the Court of Additional Sessions Judge, Bhikanganv, District East Nimad, Mandleshwar in compliance of order passed by the DivisionBenchof this Court in reference (Suo Moto) v/s. State of Madhya Pradesh W.P. No.5184/2025decidedon20.02.2025.

The victim appears to be aged about 17 years. The Trial Court had directed the Chief Medical and Health Officer, district Khargone to furnish the report in respect of the pregnancy of the victim to the effect as to whether the same can be terminated or not. The report of the Medical Board has been received in which it has been stated that the pregnancy can be terminated.

By order dated 07.10.2025, this Court directed to get the victim examined through a duly constituted medical Board at M.T.H. Hospital, Indore.In compliance of the same report has been submitted by Medical Board of M.T.H. Hospital, Indore in which it has been stated that the victim can be taken for medical termination of pregnancy with consent.

4 Section 3 and 5(1) of the Medical Termination of Pregnancy Act, 1971 reads as under:-

" 3. When Pregnancies may be terminated by registered medical practitioners.-

(1) Notwithstanding anything contained in the Indian Penal Code (45 of 1860), a registered medical practitioner shall not be guilty of any offence under that Code or under any other law for the time being in force, if any pregnancy is terminated by him in accordance with the provisions of this Act.

(2) Subject to the provisions of sub-section (4), a pregnancy may be terminated by a registered medical practitioner-

(a) where the length of the pregnancy does not exceed twelve weeks' if such medical practitioner is, or (b) where the length of the pregnancy exceeds twelve weeks but does not exceed twenty weeks, if not less than two registered medical practitioners are of opinion, formed in good faith, that,-

(i) the continuance of the pregnancy would involve a risk to the life of the pregnant woman or of grave injury physical or mental health ; or

(ii) there is a substantial risk that if the child were born, it would suffer from such physical or mental abnormalities as to be seriously handicapped.

Explanation 1-Where any, pregnancy is alleged by the pregnant woman to have been caused by rape, the anguish caused by such pregnancy shall be presumed to constitute a grave injury to the mental health of the pregnant woman.

Explanation 2-Where any pregnancy occurs as a result of failure of any device or method used by any married woman or her husband for the purpose of limiting the number of children, the anguish caused by such unwanted pregnancy may be presumed to constitute a grave injury to the mental health of the pregnant woman.

(3) In determining whether the continuance of pregnancy would involve such risk of injury to the health as is mentioned in subsection (2), account may be taken of the pregnant woman's actual or reasonable foreseeable environment.

(4) (a) No pregnancy of a woman, who has not attained the age of eighteen years, or, who, having attained the age of eighteen years, is a lunatic, shall be terminated except with the consent in writing of her guardian.

(b) Save as otherwise provided in C1.(a), no pregnancy shall be terminated except with the consent of the pregnant woman.

(5) Sections 3 and 4 when not to apply - (1) The provisions of Sec.4 and so much of the provisions of sub-section (2) of Sec. 3 as relate to the length of the pregnancy and the opinion of not less than two registered medical practitioner, shall not apply to the termination of a pregnancy by the registered medical practitioner in case where he is of opinion, formed in good faith, that the termination of such pregnancy is immediately necessary to save the life of the pregnant woman."

This Court keeping in view the statutory provisions as contained in The Medical Termination of Pregnancy (MTP) Act, 1971 is of the opinion that in the peculiar facts and circumstance of the case, the pregnancy can be terminated with consent and it is ordered accordingly.

The HOD of M.T.H, Indore is directed to carryout the termination of pregnancy. The petitioner 'X' shall appear before the HOD at M.T.H. Hospital, Indore on 11.08.2025 at 11.00 A.M. The Head of Department of Gynecologist Head of Department of Anesthesia and all other specialist will remain present at the time of termination of pregnancy, as the petitioner 'X' is of tender age. Not only this, after termination of pregnancy is carried out, the State of Madhya Pradesh shall ensure post operative care of the petitioner 'X'. The entire expenditure in respect of termination of pregnancy shall be borne by the State of M.P. through Collector, Indore and the DNA of fetus shall also be preserved for DNA analysis.

With the aforesaid, the present writ petition stands allowed.

Certified copy today itself.