Ecuador Court decriminalizes abortion in Rape Cases

On Wednesday, Ecuador's Constitutional Court decriminalized abortion in cases of rape, the country's human rights ombudsman announced, a major step in Catholic-majority Latin America where termination of pregnancy is largely taboo.

Ombudsman Freddy Carrion announced the court's decision on Twitter, and said the ruling "was possible thanks to the women and feminist groups who have consistently battled for a more fair and egalitarian society."

In Ecuador, a conservative country with an 80 per cent Catholic population, a woman risks up to three years in prison for having an abortion.

The procedure is only allowed when a woman's life or health is at risk or if a pregnancy is the result of the rape of a woman with a mental disability.

In 2019, the National Assembly had voted against decriminalizing abortion in other cases of rape or fetal malformation. 

Throughout Latin America, women's rights organizations have been pushing for a change in abortion laws.

In January this year, Argentina became only the fourth country in the region, after Cuba, Guyana and Uruguay, to authorize selective termination of pregnancy.

Carrion's office said the court's decision was taken with seven votes to two.

"From today, no raped woman will be criminalized," it said.

Every day six girls have an abortion in Ecuador, according to figures from the ombudsman's office.

Among those under the age of 14, 80 per cent of pregnancies are due to sexual violence.

Some 2,500 girls under the age of 14 give birth each year in Ecuador after they were raped, according to local feminist groups.

President-elect Guillermo Lasso, a conservative Catholic and vocal pro-life advocate who takes office on May 24 said he has "full respect" for the court's ruling.

"The independence of the government branches and the secular nature of the state are principles that cannot be negotiated," he said in a statement.

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