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Rajasthan HC: Unwarranted Pregnancy from Rape Causes Grave Injury to Victim's Mental Health - (20 Jun 2022)

CRIMINAL

Rajasthan High Court while allowing a rape survivor to medically terminate 18 weeks pregnancy has held that the anguish caused by an unwarranted pregnancy arising out of rape may be presumed to constitute a grave injury to the mental health of the victim.

Tags : RAJASTHAN HIGH COURT   UNWARRANTED PREGNANCY   RAPE SURVIVOR   MENTAL HEALTH  

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