SATROOPA SANTARAM NIRMAL 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 filed by petitioner who is a minor girl aged 13 years and 9 months, through her father, for permission to undergo medical termination of pregnancy at J.J. Hospital, Mumbai in her 24th week of pregnancy.