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Kerala High Court Allows Abortion for 14 Year Old Rape Survivor - (06 Apr 2020)

CONSTITUTION

Kerala High Court has allowed the termination of 24-week long pregnancy of a 14-year-old rape survivor, based on the opinion of the Medical Board that the continuation of pregnancy posed risks to the physical and mental health of the adolescent girl. The Court has noted that the right to make reproductive choices is a facet of personal liberty under Article 21 of the Constitution of India, 1949.

Tags : KERALA HIGH COURT   ABORTION FOR 14 YEAR OLD RAPE SURVIVOR  

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