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Ker. HC: Declining a Rape Victim to Terminate Pregnancy Violates Right to Live With Dignity - (06 May 2024)

CONSTITUTION

Ker HC has observed that declining permission to rape victim to medically terminate her unwanted pregnancy would amount to forcing the responsibility of motherhood and denying her right to live with dignity that forms significant part of right of life guaranteed under Article 21 of Constitution.

Tags : KERALA HIGH COURT   RIGHT TO LIVE   RAPE VICTIM   PREGNANCY  

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