"X" SINCE MINOR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. With consent of the parties, Rule is made returnable forthwith.

(2.) This petition is filed by the Petitioner who is a minor girl aged 15 years, through her father, mainly for permission to undergo medical termination of pregnancy at a medical facility of her choice.

(3.) It is the case of the Petitioner in the Petition that she felt some movements in her stomach and, therefore, she took pregnancy test on 30.12.2019, which turned out to be positive. As she was scared to tell this fact to her parents, she did not inform them immediately. On 31.1.2020, she had severe pain in her stomach and, therefore, the Petitioner's father took her to a Medical Practitioner on 1.2.2020. At that time, after examination the Doctor told the Petitioner and her father about her pregnancy. The Doctor also informed the police and thereafter the FIR came to be lodged.