Supreme Court: The 3-judge bench of Dipak Misra, CJ and Amitava Roy and AM Khanwilkar, JJ allowed a 13-year-old rape survivor to terminate her 32-week-old pregnancy after considering the medical report filed by the board of doctors of J J hospital Mumbai constituted by the Court.
The Mumbai-based rape survivor, a student of class seven had sought permission to abort the foetus. The Court directed the hospital authorities to terminate her pregnancy on September 8, 2017.
The Medical Termination of Pregnancy (MTP) Act prohibits abortion of a foetus after 20 weeks of pregnancy.
Source: PTI