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Bombay HC: Can't Force Rape Victim to Mother a Child - (01 Jul 2022)

LAW OF MEDICINE

Bombay High Court while allowing termination of a 16 weeks' pregnancy of minor who was victim of sexual abuse and was in custody for a crime under Section 302 of Indian Penal Code, has held that she cannot be forced to give birth to a child as she has a choice to give birth to the child or not.

Tags : BOMBAY HIGH COURT   PREGNANCY   TERMINATION   CHOICE  

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