As per the case facts, the appeal dealt with issues related to accessing safe and legal abortions and the barriers faced, including fear of prosecution by medical professionals and social ... stigma. The reason for the appeal to the Supreme Court was to address these barriers and ensure the realization of bodily autonomy and dignity. The question arose concerning the interpretation of the Medical Termination of Pregnancy Act, 1971, to include unmarried women, and the broader right to bodily autonomy and reproductive healthcare. Finally, the Supreme Court ruled that all women, regardless of marital status, are entitled to safe and legal abortion, recognizing that the institution of marriage should not be a barrier to rights. The judgment emphasized the importance of access to reproductive healthcare, including abortion, and stressed that information on reproduction and safe sexual practices should be widely disseminated, and contraceptives should be accessible to all to avoid unintended pregnancies and plan families. Medical facilities and registered medical practitioners must be available, affordable, and treat all patients equally and sensitively, without discrimination based on caste or socio-economic factors. The judgment also clarified that nothing in it dilutes the provisions of the Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act 1994.