REGENT COMPUTRONICS PVT. LTD.

Ritika Prajapat Minor 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]
HIGH COURT ON ITS OWN MOTION VS. THE STATE OF MAHARASHTRA [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 his daughter is aged about 14 years, she is a student of class 7th, she was subjected to rape by respondent No. 5, a resident of her village and has accordingly conceived. Now the petitioner wants the termination of pregnancy, hence the present writ petition has been filed.

Click here to view full judgment.

RITIKA PRAJAPAT MINOR Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address