REGENT COMPUTRONICS PVT. LTD.

Rani Bansal Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

NALINAKHYA VS. SHYAM SUNDER HALDAR [REFERRED TO]
RAM RAM NARAIN MEDHI BHASKAR VINAYAK TENDULKAR PANDURANG GANPAT RAMCHANDRA LAXMAN BALWANT OAK KUBERDAS HARGOVINDDAS VS. STATE OF BOMBAY [REFERRED TO]
M PENTIAH VS. MUDDALA VEERAMALLAPPA [REFERRED TO]
RESERVE BANK OF INDIA UNION OF INDIA PEERLESS GENERAL FINANCE AND INVEST MENT CO LIMITED STATE OF WEST BENGAL VS. MENT COMPANY LIMITED:PEERLESS GENERAL FINANCE AND INVEST MENT COMPANY LIMITED:RESERVE BANK OF INDIA:PEERLESS GENERAL FINANCE AND INVEST MENF COMPANY LIMITED [REFERRED TO]
BALASINOR NAGRIK COOPERATIVE BANK LIMITED VS. BABUBHAI SHANKERLAL PANDYA [REFERRED TO]
DADI JAGANNADHAM VS. JAMMULU RAMULU [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LTD VS. NUSLI NEVILLE WADIA [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) This writ petition has been filed by the petitioner seeking a direction to the respondents to terminate the pregnancy of the petitioner's daughter.

(3.) The case of the petitioner is that her daughter is aged about 15 years, she is a student of class 9 th, she was subjected to rape by her school fellow and has accordingly conceived. Now the petitioner wants the termination of pregnancy, hence the present writ petition has been filed.

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RANI BANSAL Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

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