X Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule Nisi.

(2.) Both the sides are represented.

(3.) The present petition has been filed by the petitioner under Article 32 of the Constitution of India praying inter alia for issuing directions to the respondents to permit the medical termination of her on-going pregnancy under Sec. 3(2)(b)(i) and Ss. 3(3) and 5 of the MTP Act read with Rule 3B of the MTP Rules, in any Government hospital, preferably at AIIMS, New Delhi on a plea that she is neither physically, mentally, psychologically or financially prepared to continue with the unwanted pregnancy.