REGENT COMPUTRONICS PVT. LTD.

A Minor Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

X V. UNION OF INDIA [REFERRED TO]
MADANLAL FAKIRCHAND DUDHEDIYA VS. CHANGDEO SUGAR MILLS LIMITED [REFERRED TO]
BALASINOR NAGRIK COOPERATIVE BANK LIMITED VS. BABUBHAI SHANKERLAL PANDYA [REFERRED TO]
MEERA SANTOSH PAL AND ORS VS. UNION OF INDIA AND ORS [REFERRED TO]
X AND ORS. VS. UNION OF INDIA AND ORS [REFERRED TO]
MS. Z VS. STATE OF BIHAR [REFERRED TO]
SARMISHTHA CHAKRABORTTY & ANR. VS. UNION OF INDIA SECRETARY & ORS. [REFERRED TO]
MAMTA VERMA VS. UNION OF INDIA AND ORS. [REFERRED TO]
MRS.A. VS. UNION OF INDIA AND ORS. [REFERRED TO]
TAPASYA UMESH PISAL VS. UNION OF INDIA AND ORS. [REFERRED TO]
X VS. PRINCIPAL SECRETARY, HEALTH AND FAMILY WELFARE DEPARTMENT, GOVT. OF NCT OF DELHI [REFERRED TO]
A (MOTHER OF X) VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Appellant impugns order dtd. 22/7/2024 whereby the prayer for termination of pregnancy has been declined on the ground that the foetus is over 28 weeks.

(2.) Subject petition has been filed by the grandmother of the minor girl. It is contended that the parents of the minor girl were separated from the grandmother and were living separately and the child has been brought up by the maternal grandmother from a very early age.

(3.) In the impugned order, the learned Single Judge has noticed the opinion of the Board part of which has been extracted in the order. For the sake of convenience, the part of the report is extracted herein:-

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A MINOR Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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