S Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner has approached this Court seeking directions for permitting medical termination of her ongoing pregnancy of 28 weeks under the provisions of the Medical Termination of Pregnancy Act and the Rules framed thereunder.

(2.) The facts reveal that the Petitioner is an unmarried female student aged 20 years and is a permanent resident of Delhi. It is stated that on 25/1/2024, the Petitioner had visited Dr. Batra's Diagnostic Centre for an ultrasound scan. It is stated that during the course of it, it came to the knowledge of the Petitioner that she is 27 weeks pregnant and it was informed to her that the due date for delivery is 25/4/2024.

(3.) It is stated that prior to the conduct of ultrasound scan, the Petitioner had not found any symptoms of pregnancy due to irregular menstrual periods from August 2023 to January 2024, and that she had not shown any bodily symptoms usually indicating pregnancy.