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Allahabad HC: Can’t Force Rape Victim to Give Birth to Accused’s Child - (12 Jul 2023)

LAW OF MEDICINE

Allahabad High Court has held that in case of sexual assault, denying a woman the right to say no to abortion and fasten her with responsibility of motherhood would amount to denying her human right to live with dignity as she has a right in relation to her body to say Yes or No to being a mother.

Tags : ALLAHABAD HIGH COURT   RAPE VICTIM   ABORTION  

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