LAWS(KER)-2024-2-213

XXX Vs. STATE OF KERALA

Decided On February 28, 2024
Xxx Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) Globally, always, at the core of all discourses relating to reproductive rights of women, is the inviolable doctrine of "bodily autonomy".

(2.) Bodily Autonomy means "my body is for me; my body is my own".

(3.) It is about power, choice and dignity - inherent in every human being.