PRIYA P Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking the following prayers:

(2.) On the previous occasion, when the matter had come up before this Court, this Court recorded the submission made by the learned counsel for the petitioner that the petitioner who is about 29 years old is pregnant for the second time. The living foetus is about 35 weeks now. Learned counsel submitted that recently when the petitioner was examined, it was found that the foetus has been diagnosed with Bilateral Intracerebral Hemorrhage, Grade III and it has been advised that the petitioner should terminate the pregnancy.

(3.) Having regard to the provisions contained in the Medical Termination of Pregnancy Act, 1971, the Medical Board was required to be constituted to obtain an experts opinion regarding termination of the pregnancy of the petitioner. Accordingly, directions were issued by this Court to constitute the Medical Board. Accordingly, respondent No.4-Vanivilas Hospital, represented by its Medical Superintendent was hereby directed to constitute the Medical Board and examine the petitioner on 27/1/2025 and the report with the medical opinion of the Medical Board shall be furnished to this Court on 28/1/2025.