XXXXX Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who is the mother of an unfortunate victim minor girl, who had suffered sexual abuse at the hands of her own father, approaches this Court through the High Court Legal Services Committee seeking permission for medical termination of the pregnancy of her minor girl, who is now in her 26th week of pregnancy.

(2.) The writ petition is filed with following prayers:

(3.) When this writ petition came up for consideration on 24/11/2021, this Court passed the following order: