Chattisgarh High Court
Ku. Pooja Mandavi vs State Of Chhattisgarh 9 Cra/645/2004 ... on 31 January, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
Writ Petition (C) No.270 of 2018
Ku. Pooja Mandavi Versus State of Chhattisgarh and others
SB
Hon'ble Shri Justice Sanjay K. Agrawal
Motion
31/01/2018 Mr. Rohit Sharma, counsel for the petitioner.
Mr. Arun Sao, Deputy Advocate General for the State / respondents,
on advance copy.
Heard on admission.
Issue notice to the respondents.
Mr. Sao accepts notice for the respondents. Let extra set of the petition along with annexures be served to Mr. Sao today itself.
Learned counsel for the petitioner submits that the petitioner who is a rape surviver victim is carrying gestation of 22 weeks and the victim and her mother have given consent for termination of pregnancy which is available at page 46 of the petition in Form - Ga under the Medical Termination of Pregnancy Act, 1971.
In view of the above, a Medical Board be constituted consisting of Dean, Late Baliram Kashyap Medical College, Jagdalpur; two senior gynecologists available in the hospital; and a Radiologist who shall examine the petitioner on the following aspects: -
1. Examination report of the patient with regard to her physical and mental stage.
2. Stage of pregnancy.
3. Over all condition of foetus.
4. How far the termination of pregnancy will be detrimental to the petitioner.
5. How far it will be detrimental, if the petitioner is allowed to complete full term of pregnancy
6. Investigation reports.
It is informed that the petitioner is in custody of a Child Welfare Committee, Narayanpur, who shall produce the petitioner before the said Medical Board by tomorrow and the said Medical Board will examine the petitioner on the aforesaid aspects and submit report to this Court through the Collector, Narayanpur, by 2-2-2018.
The Collector, Narayanpur is directed to ensure the constitution of Medical Board and submission of report before this Court by 2-2- 2018.
The matter be listed on 2-2-2018.
Registry shall send a copy of this order to the Dean, Late Baliram Kashyap Medical College, Jagdalpur and to the Collector, Narayanpur, forthwith. The Collector shall take-up the matter to the Child Welfare Committee, Narayanpur for producing the petitioner before the Medical Board for her examination.
A copy of this order be also given to Mr. Arun Sao, Deputy Advocate General.
Certified copy today.
Sd/-
(Sanjay K. Agrawal) Judge Soma