LAWS(BOM)-2022-5-101

XXX Vs. STATE OF MAHARASHTRA

Decided On May 23, 2022
Xxx Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

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

(2.) The Petitioner is referred to as 'XXX ' herein to keep her identity confidential.

(3.) This petition is filed by Petitioner, who is a minor girl aged 14 years and 6 months, in her 15th to 16th week of pregnancy, through her father for permission to undergo medical termination of pregnancy.