PALLAVI BHOI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The present petition is filed for seeking a termination of the pregnancy under the provisions of the Medical Termination of Pregnancy Act, 1971 (hereinafter referred to as the Act, 1971).

(3.) Learned counsel for the petitioner submits that the petitioner was married with Navin Bhoi in the year 2018. Subsequently she conceived, thereafter for a routine medical test, she was admitted to maternity ward at Government Hospital, Mahasamund (C.G.). He would further submit that the petitioner wherein was examined by the doctors and on examination the foetus was diagnosed with medical abnormality condition known as anencephaly. It is contended that on advice of doctors, the petitioner was again examined at the higher medical centre on 30.06.2019 at Raipur named as Appollo Diagnostic Centre, Raipur. In such examination the doctors gave a report that a single live foetus at 24 weeks 06 days gestation with hydrocephalus abnormal spine curvature with large meningocele pleural effusion & abdominal ascities with oliohydramnios seen in uterine cavity wherein foetal skull bones remained unformed, this condition being untreatable and would be certain to cause infant's death during or short after birth and also endanger life of petitioner. The said report is filed as Annexure P-3 which is reporduced hereunder:-