MP High Court: Minor Denied Permission to Terminate 28-Week Pregnancy - (25 Jul 2024)
CRIMINAL
MP HC has denied a minor to terminate 28- weeks pregnancy and observed that in view of the medical report given by the Board coupled with the fact that even FIR which has been lodged by grandmother of petitioner is suspicious, no case is made out for directing medical termination of pregnancy.
Tags : MP HIGH COURT TERMINATION OF PREGNANCY 28 WEEKS PREGNANCY
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