SC: POCSO Guilt Presumption Not Absolute, Acquits Accused  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  SC: Unexplained 5-Day Sample Custody Gap Breached S.52A, Acquits 2 after 20 Years  ||  P&H High Court: Illegal Search Alone Does Not Justify Quashing of Complaint under PNDT Act  ||  Bom HC: Creating WhatsApp Group Without Employer's Permission Not Ground for Compulsory Retirement  ||  Madras HC: Lack of Son’s Moral Support Alone Cannot Sustain Father’s Maintenance Claim under CrPC  ||  Kerala HC: University Professor doesn't Occupy 'Public Office', Quo Warranto Not Maintainable  ||  Bombay HC Allows Cutting of 1,237 Mangroves for Connector Bridge in Mumbai’s Western Suburbs  ||  Calcutta HC Orders Return of 3-Year-Old to Adoptive Couple, he wasn't Abandoned    

Karnataka High Court Permits Rape Survivor to Abort 21-Week Foetus - (24 Jul 2019)

LAW OF MEDICINE

Karnataka High Court has permitted a rape survivor to terminate her 21-week-old foetus. The Court directed the Vani Vilas hospital in Bengaluru to carry out the termination of pregnancy. It also asked the investigating officer in the case to preserve the foetus and carry out DNA test.

Tags : KARNATAKA HIGH COURT   FOETUS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved