ARUNA RAMCHANDRA SHANBAUG Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Euthanasia is one of the most perplexing issues which the courts and legislatures all over the world are facing today. This Court, in this case, is facing the same issue, and we feel like a ship in an unchartered sea, seeking some guidance by the light thrown by the legislations and judicial precedents of foreign countries.

(3.) The case before us is a writ petition under Article 32 of the Constitution, and has been filed on behalf of the Petitioner Aruna Ramachandra Shanbaug by one Ms. Pinki Virani of Mumbai, as a next friend.