XYZ Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

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

(3.) Under order dated 9th July 2020, this Court had referred the petitioner to the expert Committee at Godavari Foundation's Dr. Ulhas Patil Medical College and Hospital, Jalgaon and directed the expert Committee to examine the petitioner and submit report as required under Section 3 of the Medical Termination of Pregnancy Act, 1971.