DAMODHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner seeks permission to terminate the pregnancy. The petitioner No.1 claims to be a minor and a rape- victim. The crime is registered with the Rahuri Police Station, bearing Crime No.371/2020.

(2.) The petitioner was referred to the District Hospital, Ahmednagar. The Committee examined the petitioner and submitted the report.

(3.) As per the report, the petitioner is 5 months' pregnant.