NEELAM CHOUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned senior counsel Ms. Gayatri Sing and the learned AGP for the respondent.

(2.) By way of present petition, the petitioner has sought following reliefs:

(3.) It is urged by the learned counsel for the petitioner that section 3 of the Medical Termination of Pregnancy Act, 1971 (Hereinafter shall be referred to as 'the Act' for the sake of brevity) provides for the circumstances in which pregnancy may be terminated by registered medical practitioner. According to her, the petitioner got married in 2012 and initially she was not staying with her husband.