DINESH MEHTA,J. - (1.) By way of the instant writ petition, petitioner has sought appropriate directions for termination of her pregnancy.
(2.) It has been averred in the petition that petitioner is/was resident of Nagpur; her mother passed away when she was 5 years of age; whereafter her father raised her.
(3.) According to the petitioner, she worked as a domestic help for meeting the financial needs of the family, when her father left for heavenly abode.;