B Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner has approached this Court seeking permission to terminate her ongoing pregnancy of 21 weeks 4 days, as per the ultrasound scan dtd. 6/10/2023, and as of today 22 weeks 4 days, through a Registered Medical Practitioner in any Government or Private Hospital under Sec. 3(2)(b)(i) and Sec. 3(3) of the Medical Termination of Pregnancy Act, 1971 (herein after referred to as 'MTP Act') read with Rule 3B(C) of the MTP Rules, 2003.

(2.) Shorn of unnecessary details, facts leading to the filing of the instant writ petition are that the Petitioner herein is a 31 year old lady. It is stated that the on 11/5/2023, the Petitioner got married and started residing with her husband and father-in-law at her matrimonial home.

(3.) It is stated that on 21/6/2023, the Petitioner came to know about carrying a single intrauterine pregnancy of 5 weeks 6 days. It is stated that right from the early stages of marriage, the Petitioner was being tortured, abused verbally, physically, mentally and emotionally by her husband at her matrimonial home. It is stated that on 7/7/2023, the husband of the Petitioner for the first time committed physical assault on the Petitioner. It is stated that the second instance of physical assault took place on 10/8/2023 when the Petitioner was 3 months pregnant and on the said date, the Petitioner came to her parental home and started staying there since then.