AB(2022) Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Mahendra Pratap, learned counsel for the petitioner, Mrs. Subhash Rathi, learned Additional Chief Standing Counsel and perused the record.

(2.) The instant petition has been filed by a minor through her father and natural guardian praying for a mandamus directing the State respondents to permit the petitioner to terminate her pregnancy.

(3.) The facts of the case are extracted in our previous order dtd. 3/6/2022 and the same is reproduced below:- "Heard Sri Mahendra Pratap, learned counsel for the petitioner, Sri Mohan Srivastava assisted by Sri Hari Keshav for the State-respondents and perused the record.