Madhya Pradesh High Court
Khushi Bhatia D/O Vijay Bhatia Minor ... vs Women And Child Development Department on 30 April, 2019
5
THE HIGH COURT OF MADHYA PRADESH
WP No. 8801/2019
Indore dated :30/04/2019
Ms. Rekha Shrivastava, learned counsel for the petitioner.
Shri Vineet Hardia, learned Public Prosecutor for the
respondents/State.
A report has been received from Department of Obstetrics and Gynaecology, M.Y. Hospital and MGM, Medical College, Indore, which reflects that fetus has reached the period of viability but looking at her mental and social condition as pregnancy because of rape, pregnancy can only be terminated if the risk of fetus and mother are accepted. Because the fetus may abort in living state and for mother if vaginal delivery is not possible may need a cesarean section.
Petitioner and her mother are present in person before this Court and they have been informed about the said report by this Court. Mother of the petitioner submitted that she is not ready to take the risk of her daughter's life.
Looking to the aforesaid facts and circumstances of the case, learned counsel for the petitioner seeks leave of this Court to withdraw this petition.
Prayer is allowed.
Accordingly, petition is dismissed as withdrawn.
(S.K. Awasthi) Judge skt Santosh Kumar Tiwari 2019.04.30 17:30:47 +05'30'