X Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Petitioner has been named 'X' in order to protect her identity.

(3.) This petition is fled by petitioner who is a minor girl aged 16 years, through her father, for permission to undergo medical termination of pregnancy at KEM Hospital, in her 24th week of pregnancy.