ABC Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the outset, learned counsel for the petitioner seeks leave to amend to mask the name of the petitioner, and replace it with an alphabet. Leave granted. Amendment to be carried out forthwith.

(2.) By this petition, the petitioner has sought the following substantive reliefs:-

(3.) According to the petitioner, although by birth she is a female, she identifies herself as a transgender man. The petitioner has alleged that he did not disclosed his identity fearing non-acceptance by his family. It is further alleged by the petitioner that when his parents learnt about his sexual identity, they started harassing and threatening, as a result of which, he was constrained to leave his residence and move to a Shelter Home. As the petitioner was keen in pursuing his education and as he apprehended harm to himself, he filed the aforesaid petition seeking the reliefs as stated aforesaid.