A (MOTHER OF X) Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved by the order dtd. 27/1/2026 passed by the High Court of Judicature at Bombay in Writ Petition (L) No.2388 of 2026 by which the appellant's request for medical termination of pregnancy of her minor daughter 'X' (presently she is stated to have crossed 18 years of age) was declined and instead certain directions were issued for continuation of the pregnancy and to give birth to a child, the appellant is before this Court.

(3.) Briefly stated, the facts of the case are that the appellant herein is the mother of the daughter who at the relevant time was stated to be a minor. The daughter of the appellant herein is alleged to have indulged in physical relations with a friend and as a result conceived. In January 2026, the daughter informed the appellant of abdominal pain and not having menstruated for a few months. Upon being medically examined, it was revealed that she was about 23 weeks' pregnant.