XYZ Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner seeks permission to terminate the pregnancy.

(2.) The petitioner is a minor and claims to be rape victim.

(3.) Under order dated 18th March, 2020, we had referred the petitioner to the Expert Committee at Government Medical College and Hospital, Aurangabad for examination. Pursuant thereto, the expert committee examined the petitioner and submitted the report. The report reads thus: