Supreme Court: Based on the medical report of the 10-year-old rape survivor who was repeatedly raped by her uncle, the Court said that allowing the termination of her pregnancy might be dangerous for the girl’s health. The Medical Board of PGI, Chandigarh said in it’s report that it would neither be in the interest of the girl child nor the alive foetus, which is approximately 32-weeks-old, to order abortion.
The Bench of J S Khehar, CJ and Dr. D Y Chandrachud, J also asked Solicitor General Ranjit Kumar to convey its suggestion to the Centre that a permanent medical board be set up in each state to take prompt decisions in cases where women and girls seek nod for abortion. It said that such matters were coming more to the Supreme Court and precious time was being lost in setting up of a medical board for examination.
On 24.07.2017, the Court had issued notice to the Centre and asked the Chandigarh Legal Service authority to get the girl examined at PGI Chandigarh after the girl’s plea for termination of her was refused by a Chandigarh Court.
Source: PTI
