LAWS(BOM)-2020-4-75

KU. A B C Vs. STATE OF MAH.

Decided On April 03, 2020
KU. A B C Appellant
V/S
State Of Mah. Respondents

JUDGEMENT

(1.) Not on board. Taken on board.

(2.) The Registry is directed to register the matter.

(3.) This criminal writ petition is filed by the victim, a minor, through her father for issuing necessary direction to the respondents to terminate the unwanted pregnancy of 22 - 23 weeks of the petitioner/victim immediately.