SANGEETA THAPA Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) The petitioner, a 28 year-old pregnant woman, has approached this Court seeking the following reliefs:-

(2.) The petitioner has sought medical termination of her pregnancy on the ground that the foetus is suffering not only from Edward Syndrome (Trisomy 18) but also from non-ossified nasal bone and bilateral pyelectasis. In case the pregnancy is taken to its logical conclusion, then as per medical opinion, the child is not likely to survive beyond one year, and that too with continued medical assistance, which will not only cause severe harm to her physical, but mental health as well.

(3.) It is the petitioner"s case that she had been going for regular check-ups ever since 23/7/2021 i.e. from the 7th week of her pregnancy and all reports were normal till about the18th week of her pregnancy. It is only on 5/12/2021, when she went for a scheduled check up in the 24th week of her pregnancy that the Ultrasound Report (USG) showed the lateral ventricle size as 1.2 cm, which is more than the normal size, and thus, an anomaly was detected in the foetus for the first time. She was subsequently advised to consult a specialist and get some further tests done.