Pushpendra Singh Bhati, J.:— The officer-in-charge present in person before this Court and makes a statement that compliance of order dated 10.02.2023 passed by this Court has been made.
2. The order dated 10.02.2023 reads as follows:
“Learned counsel for the petitioner submits that the petitioner is seeking termination of pregnancy, as she is a rape victim survivor. The pregnancy is said to have been 17 to 18 weeks.
Learned Additional Advocate General is directed to ensure that the respondents shall constitute a medical board and opine as to whether the medical termination of pregnancy shall be safe for the petitioner or not.
In case the Board is of the opinion that medical termination is safe for her, the medical termination be carried out and the report of the Board and medical termination accordingly shall be produced before this Court by the learned AAG on 20.02.2023.
For the compliance of the this order, the petitioner shall appear before the District Hospital, Sriganganagar at 10.30 AM on13.02.2023.
List the matter on 20.02.2023.”
3. It is submitted by the OSD that as per the Medical Board Report dated 13.02.2023, the medical termination of pregnancy of the petitioner, which is about 18 weeks, is safe and medical termination of pregnancy of the petitioner has been done.
4. The report dated 13.02.2023 is taken on record.
5. Accordingly, the petition is disposed of in light of the statement made by the Officer-in-Charge.
6. All the pending applications also stand disposed of.
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