KARTIK DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners No.1 and 2 are the parents of petitioner No.3 (name withheld).

(2.) On the statement recorded on 19.07.2019 of petitioner No.3, FIR No.97 dated 19.07.2019 under Section 6 of the POCSO Act and Section 452/506/34 IPC was registered at Women Police Station Ballabhgarh, District Faridabad. Version of the complainant/petitioner No.3 herein was that she was aged 12 years and 9 months and that her mother had gone to the village close to the festival of Holi. Her father was a daily wager and used to attend to the night duty. Taking advantage of such situation, the complainant was sexually assaulted by two accused, namely, Rajneeti and Arjun. It was further alleged that she had been threatened not to disclose about the incident and it was on account of such fear instilled in her that she did not disclose about the incident. It is only subsequently in the month of July,2019 that she started vomiting and her mother took her to a doctor and a check up rvealed that she had been impregnated.

(3.) Instant writ petition is at the hands of the hapless parents as also the minor seeking the issuance of a writ of mandamus for directions to be issued for medical termination of her pregnancy.