Allahabad High Court
Victim X ( Minor) Thru. Her Father Firoz ... vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 13 June, 2025
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH Neutral Citation No. - 2025:AHC-LKO:35498-DB Court No. - 2 Case :- CRIMINAL MISC. WRIT PETITION No. - 5324 of 2025 Petitioner :- Victim X ( Minor) Thru. Her Father Firoz Ahmad Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Health And Family Welfare Lko. And Others Counsel for Petitioner :- Deepak Kumar Pandey,Ajit Shukla,Vineet Kumar Bajpai Counsel for Respondent :- G.A. Hon'ble Saurabh Lavania,J.
Hon'ble Syed Qamar Hasan Rizvi,J.
1. Let King George's Medical University (in short 'KGMU') be impleaded as opposite party no.4, during the course of the day.
2. Heard Shri Ajit Shukla along with Shri Deepak Kumar Pandey and Shri Vineet Kumar Bajpai, learned counsel for the petitioner, Dr. V.K. Singh, learned Government Advocate assisted by Shri Shivendra Shivam Singh Rathore, learned counsel for the State, Sri Shubham Tripathi, learned Counsel appearing for KGMU.
3. The present petition has been filed for the following main relief:-
"I. To issue a writ, order or direction in the nature of mandamus commanding the respondent authorities especially Opposite Party No. 3 to terminate the unwanted pregnancy of the petitioner, which is the result of rape committed upon her, after making necessary arrangements for the same.
II. Issue a writ, order or direction in the nature of mandamus commanding the State authorities to bear the complete expenses (including ambulance, hospital bills, medicines etc.), incurred in termination of pregnancy of the petitioner.
III. Issue any suitable Writ, Order or Direction which this Hon'ble Court may deem fit, just and proper under the facts and circumstances of the case."
4. Admitted position is that the victim at present is having pregnancy of 19 weeks.
5. Considered the factual matrix of the present case in the light of the observations made in various pronouncements on the issue including the judgment passed by the Hon'ble Delhi High Court in the case of X v. State (NCT of Delhi), reported in 2025 SCC OnLine Del 250 as also the judgment passed by the Hon'ble Apex Court in the case of A v. State of Maharashtra, reported in (2024) 6 SCC 327, wherein the Hon'ble Apex Court considered as under:-
"Conclusion
37. In the facts and circumstances of this case, we issue the following directions:
37.1.Sion Hospital shall bear all the expenses in regard to the hospitalisation of the minor over the past week and in respect of her re-admission to the hospital for delivery as and when she is required to do so; and 37.2.In the event that the minor and her parents desire to give the child in adoption after the delivery, the State Government shall take all necessary steps in accordance with the applicable provisions of law to facilitate this exercise. This shall not be construed as a direction of this Court binding either the parents or the minor and the State shall abide by the wishes as expressed at the appropriate stage.
38.In light of the issues which arose before this Court we record our conclusions as follows: 38.1.The MTP Act protects the RMP and the Medical Boards when they form an opinion in good faith as to the termination of pregnancy; 38.2.The Medical Board, in forming its opinion on the termination of pregnancies must not restrict itself to the criteria under Section 3(2-B) of the MTP Act but must also evaluate the physical and emotional well-being of the pregnant person in terms of the judgment; 38.3.When issuing a clarificatory opinion the Medical Board must provide sound and cogent reasons for any change in opinion and circumstances; and 38.4.The consent of a pregnant person in decisions of reproductive autonomy and termination of pregnancy is paramount. In case there is a divergence in the opinion of a pregnant person and her guardian, the opinion of the minor or mentally ill pregnant person must be taken into consideration as an important aspect in enabling the court to arrive at a just conclusion."
6. Also considered the Government Order dated 10.08.2022, on this issue, being relevant, reads as under:-
"उत्तर प्रदेश शासन चिकित्सा शिक्षा अनुभाग-1 लखनऊ: दिनांक: 10 अगस्त, 2022 कार्यालय-ज्ञाप मा० उच्चतम न्यायालय द्वारा जारी दिशा-निर्देशो के अनुपालन में चिकित्सकीय समापन हेतु भारत सरकार द्वारा किये गये अनुरोध के क्रम में महानिदेशक, चिकित्सा शिक्षा एवं प्रशिक्षण, उ०प्र० लखनऊ के पत्र संख्या-एम०ई०-1/2020/4161, दिनांक 22.12.2020 द्वारा की गयी संस्तुति पर सम्यक विचारोपरान्त चिकित्सा शिक्षा अनुभाग-1 के कार्यालय ज्ञाप संख्या-90/71-1-2021- यू०ओ०-68/2019, दिनांक 08 जनवरी, 2021 द्वारा राज्य स्तर पर 20 सप्ताह से उपर के गर्भ के चिकित्सकीय समापन हेतु निम्न विवरणानुसार स्थायी मेडिकल बोर्ड का गठन किये जाने की स्वीकृति प्रदान की गयी है:-
क्र०स० पदनाम प्रास्थिति
1.
विभागाध्यक्ष, आब्स एण्ड गायनी, के०जी०एम०यू लखनऊ।
अध्यक्ष
2. विभागाध्यक्ष, बाल रोग विभाग, के०जी०एम०यू लखनऊ।
सदस्य
3. विभागाध्यक्ष, रेडियोलॉजी विभाग, के०जी०एम०यू लखनऊ।
सदस्य
4. विभागाध्यक्ष, कार्डियोलॉजी विभाग, एस०जी०पी०जी०आई०, लखनऊ।
सदस्य
5. विभागाध्यक्ष, न्यूरोलोजी, डा० राम मनोहर लोहिया आयुर्विज्ञान संस्थान, लखनऊ। सदस्य
6. विभागाध्यक्ष, साइक्रियाट्री, के०जी०एम०यू० लखनऊ द्वारा नामित साइक्रियाट्री सदस्य काउंसलर
7. चिकित्सा अधीक्षक, के०जी०एम०यू०, लखनऊ (प्रतिनिधि हास्पिटल एडमिनिस्ट्रेशन) सदस्य सचिव
8. विभागाध्यक्ष, जेनेटिक्स, एस०जी०पी०आई० लखनऊ सदस्य 2- उपर्युक्तानुसार गठित स्थायी मेडिकल बोर्ड द्वारा निम्न शर्तों/प्रतिबन्धों के अधीन कार्यवाही की जायेगीः-
1. यदि अपरिहार्य कारण वश विभागाध्यक्ष उपलब्ध नही होते है तो इनके द्वारा प्रतिस्थानी के रूप में वरिष्ठ अधिकारी को नामित किया जायेगा।
2. मेडिकल बोर्ड में कम से कम एक महिला सदस्य का होना आवश्यक है। इस हेतु विभागाध्यक्ष, आब्स एण्ड गायनी द्वारा कार्यवाही सुनिश्चित की जायेगी।
3. मा० उच्चतम न्यायालय/उच्च न्यायालय/जिला न्यायालय से आदेश प्राप्त होने पर तत्काल मेडिकल बोर्ड की बैठक सम्पन्न की जायेगी।
4. मा० उच्चतम न्यायालय द्वारा जारी किये गये दिशा निर्देशानुसार व उपलब्ध कराये गये प्रारूप पर ही बोर्ड द्वारा रिपोर्ट प्रेषित की जायेगी।
5. मा० न्यायालय को रिपोर्ट उपलब्ध कराने का कार्य चिकित्सालय प्रशासन द्वारा नामित सदस्य द्वारा सम्पादित किया जायेगा। 3- उक्त के परिप्रेक्ष्य में महानिदेशक, चिकित्सा शिक्षा एवं प्रशिक्षण, उ०प्र० लखनऊ के पत्र संख्या-एम०ई०-1/2022/1968, दिनांक 09.06.2022 द्वारा अवगत कराया गया है कि मा० उच्चतम न्यायालय द्वारा चिकित्सा एवं स्वास्थ्य मंत्रालय, भारत सरकार को 24 सप्ताह से अधिक अवधि के गर्भ के चिकित्सकीय समापन हेतु स्थायी भेडिकल बोर्ड के गठन हेतु आदेशित किया गया है। उक्त स्थिति के दृष्टिगत गर्भ के समापन की सीमा को 20 सप्ताह से बढ़ाकर 24 सप्ताह का संशोधन करते हुए स्थायी मेडिकल बोर्ड के गठन की संस्तुति की गयी है। 4- अतएवं चिकित्सा शिक्षा अनुभाग-1 के कार्यालय झाप संख्या-90/71-1-2021-यू०ओ०-68/2019, दिनांक 08 जनवरी, 2021 के प्रस्तर-1 में "20 सप्ताह से ऊपर के गर्भ के चिकित्सकीय समापन" के स्थान पर "24 सप्ताह से ऊपर के गर्भ के चिकित्सकीय समापन" की स्वीकृति एतद्द्वारा श्री राज्यपाल प्रदान करते है। शेष शर्ते एवं प्रतिबन्ध यथावत लागू रहेंगे। Signed by आलोक कुमार Date: 06-08-2022 14:11:09 Reason: Approved (आलोक कुमार) प्रमुख सचिव ।"
7. This Court further considered the report of Medical Board dated 05.06.2025 placed before this Court by learned Government Advocate Dr. V.K. Singh, assisted by Shri Shivendra Shivam Singh Rathore, learned counsel appearing for the State, which is taken on record. The report of the Medical Board is extracted herein under :-
"सेवा में, मुख्य चिकित्साधिकारी, बलरामपुर।
पत्रांक- जि०म०चि०/मेडिको/अभिमत/2025-26/249 दिनांक 05.06.2025 विषय- बालिका/पीड़िता सुमबुल उम्र लगभग 16 वर्ष निवासी ग्राम पाला, थाना गौरा चौराहा, जनपद बलरामपुर के गर्भपात के सम्बन्ध में अभिमत का प्रेषण। महोदय, आपके पत्र संख्या जि०म०चि०/पीड़िता-गर्भपात/अधि०-1971/2025-26/4356 दिनांक 4/5.06.2025 के क्रम में माननीय न्यायालय द्वारा बालिका/पीड़िता सुमबुल उम्र लगभग 16 वर्ष निवासी ग्राम पाला, थाना गौरा चौराहा, जनपद बलरामपुर के सम्बन्ध में मांगी गई आख्या निम्नवत है-
1. चूँकि पीड़िता की उम्र लगभग 16 वर्ष (आपके पत्र के अनुसार) है, इसलिए Pregnancy Continuation में निम्नलिखित समस्याएं हो सकती है - 1- Preterm Birth.
2- Low Birth Weight Bady.
3- Risk of Metarnal, Perenatal morbidity and mortility.
4- Complication like Pre-eclampsia and Anemia.
5- Higher chances of Caesarian section.
6- Increased risk of PPH (Post Partum Hemorrhage).
7- Mental Health Issues- Like risk of depression anxity and suicidal thoughts due to stress of prenancy, social pressure and lack of family support.
2. गर्भपात के दौरान निम्न समस्याएं हो सकती हैं-
1- Hemmorrhage and shock.
2- Perforation of uterus and bowel.
3- Cervical incompetence.
4- Incomplete abortion.
5. Endometritis and thrombophelibites.
3. गर्भपात के पश्चात निम्न समस्याएं हो सकती हैं-
1- Menstrual disturbance.
2- Sterility.
3 - Abortion and premature labour.
4 - Psychological disturbance.
On USG report- of patient Viable Foetus 19 weeks, 1 day with Anencephaly (Skull bones not seen Large toad like face seen, bony calbareum absent around the brain. चूँकि foetus Anencephalic है ऐसी स्थिति में गर्भपात कराना उचित होगा ।
डा० पी०के० मिश्रा, डा० नगमा खान, डा० आर०डी रमन, डा० महताब आलम, स्त्री एवं प्रसूति रोग स्त्री एवं प्रसूति रोग सर्जन फिजीशियन विशेषज्ञ विशेषज्ञ जिला संयुक्त चिकित्सालय सामुदायिक स्वास्थ्य केन्द्र एम०आई०के० जिला महिला एम०आई०के० जिला महिला बलरामपुर। पचपेड़वा चिकित्सालय चिकित्सालय बलरामपुर। बलरामपुर। बलरामपुर। प्रतिहस्ताक्षरित मुख्य चिकित्सा अधीक्षिका एम०आई०के० जिला महिला चिकित्सालय बलरामपुर।"
8. Upon due consideration of the aforesaid including the report of the Medical Board dated 05.06.2025, quoted above, it appears that the pregnancy may be allowed to be terminated in accordance with law. Accordingly, the Board is directed to do the needful in the matter forthwith. The foetus shall be preserved for the purposes of investigation, under the intimation to the Investigating Officer concerned, who shall do the needful in the matter and the progress report shall also be placed before this Court.
9. With the aforesaid, the writ petition is disposed of.
.
(Syed Qamar Hasan Rizvi,J.) (Saurabh Lavania,J.)
Order Date :- 13.6.2025
ML/-