MAHIMA YADAV Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) This hearing has been done through hybrid mode (physical and virtual hearing).

(2.) The present petition has been filed by the Petitioner, seeking permission for medical termination of her pregnancy. The Petitioner has invoked the provisions of the Medical Termination of Pregnancy Act, 1971 (hereinafter referred to as MTP Act, 1971 ). The submission of ld. counsel for the Petitioner is that the Petitioner's foetus is more than 24 weeks in age, however, she should be permitted to carry out the termination in view of the abnormalities of the foetus and the risk involved for the Petitioner who is suffering from severe heard conditions.

(3.) Vide order dated 26th March, 2021, this Court had directed the Medical Superintendent of AIIMS to appoint a Board of Doctors to examine the Petitioner. The said Board of Directors consisted of a Chairperson and seven Members, along with a Member Secretary. The Medical Board was chaired by the Professor, Department of Obstetrics & Gynaecology and the Members are from various departments i.e., Department of Paediatrics, Department of Radio-diagnosis and Department of Cardiology, etc. A report was to be submitted by the said Board after examination of the Petitioner. The report has now been received by this Court. The opinion of the Medical Board clearly is as under: