KU. ASTHHA PANDE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner has filed the present petition seeking direction for termination of her pregnancy by the registered Medical Practitioner.

(2.) According to the petitioner, she is a student of B.A. Final and she was in affairs with a boy studying in her class. She became pregnant and as on having 24 weeks of pregnancy. Her boy friend has broke up the relationship and refused to marry with her, hence, she does not want to continue with the pregnancy, as it is a bad incident of her life. Petitioner approached the M.Y. Hospital but the Medical Practitioner has refused to terminate the pregnancy on the ground that the pregnancy is of 24 weeks and same is impermissible under the provisions of Medical Termination of Pregnancy Act, 1971. Hence, petition before this Court.

(3.) I have heard the learned Counsel for the parties. The Principal Registrar was requested to take a statement of the petitioner in order to verify as to whether she is still willing to terminate the pregnancy? The Principal Registrar has recorded her statement in camera proceedings and according to which still she is willing to go for termination of the pregnancy.