JYOTSNA SHINGWANI Vs. UNION OF INDIA

JUDGEMENT

(1.) The matter has been heard through Video Conferencing.

(2.) The petitioner, who is currently in the 23rd week of pregnancy, has approached this Court, for an appropriate writ, directing the respondents to allow her to undergo medical termination of her pregnancy. Besides the above relief, the petitioner has also challenged the vires of Sections 3(2)(b) and 5(1) of the Medical Termination of Pregnancy Act, 1971 (in short, 'MTP Act'). However, we do not propose to go into the aspect of the legality of the aforesaid provisions as on the date of admission of the present petition, learned counsel for the petitioner had submitted that he did not wish to press the challenge the vires of the said provisions.

(3.) Facts in brief leading to filing of this writ petition are as under: