MINOR A Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present petition has been filed by the Petitioner through her legal guardian i.e. her mother, who has joined the Court proceedings today virtually, seeking directions to the Respondents to terminate the pregnancy of the Petitioner.

(3.) The present is yet another unfortunate situation involving a minor who is 13 years of age. Her father is a man of limited economic means and runs a small momos shop and her mother works as a maid with a daily income. The family consists of the Petitioner's parents as also her two siblings.