XXX Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is the father of a minor girl aged 15 years and he has approached this Court, seeking the following reliefs:

(2.) The unfortunate situation in this case is as follows : The minor daughter of the petitioner got impregnated by the son of the petitioner and as of now the daughter is 7 months pregnant. The prayer as above is sought in such circumstances.

(3.) In response to the averments contained in the writ petition, the Medical Board after examination, submitted a report wherein, their opinion was expressed in the manner as follows: