MRS.A. Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Application for non-disclosure of name and details of the petitioner is allowed.

(2.) Petitioner - Mrs. A, aged 22 years, has approached this Court under Art. 32 of the Constitution of India seeking directions to the respondents to allow her to undergo medical termination of her pregnancy. She apprehended danger to her life, having discovered that her fetus was diagnosed with Anencephaly, a defect that leaves foetal skull bones unformed and is both untreatable and certain to cause the infant's death during or shortly after birth. This condition is also known to endanger the mother's life.

(3.) By order dated 28.08.2017, while issuing notice to the respondents, this Court gave a direction for examination of the petitioner by a Medical Board consisting of the following Doctors of B.J. Govt. Medical College & Sassoon General Hospital, Pune, Maharashtra :