X THROUGH GUARDIAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) On 24/2/2020, we have passed the following order.

(2.) Today, the learned Asstt. Govt. Pleader submits that the F.I.R. has been registered. Statement of the petitioner is recorded by the police. The petitioner, as per the statement under the F.I.R., appears to be the victim. The petitioner is minor.

(3.) The Committee has recommended termination of pregnancy. It is observed by the Expert Committee that continuation of pregnancy carries substantial risk to the physical and mental health of the petitioner.