ABC Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard fnalll.

(2.) At the outset, it is required to be noted that since the allegations leveled bl the petitioner are in respect of the alleged sexual assault, the identitl of the petitioner needs to be concealed, therefore, the petitioner is referred to as "ABC". The Registrl is directed to maintain the record accordingll.

(3.) Bl this petition, the petitioner has approached this Court invoking the extraordinarl writ jurisdiction under Article 226 of the Constitution of India for a direction to permit termination of pregnancl of her minor daughter aged about seventeen lears and few months. The said daughter of the petitioner was victim of alleged rape resulting in to the pregnencl which is now of more than twentl weeks duration and therefore petitioner has been compelled to knock the doors of this Court.