SONIYA L Vs. STATE OF KERALA,

JUDGEMENT

(1.) The petitioners are husband and wife who got married on 14.09.2017. They have filed this Writ Petition producing Exts.P1 to P4 medical records in respect of the 1st petitioner and seeking a direction to respondents 1 to 4 to carry out medical termination of pregnancy of the 1st petitioner. Ext.P3 report dated 15.10.2020 from the SAT Hospital, Thiruvananthapuram, would show abnormal features in the fetus. As on 15.10.2020, the gestational age was found to be of 22 weeks.

(2.) When the matter came up for admission on 20.10.2020, this Court passed an interim order directing the 4th respondent to constitute a Medical Board and to examine the 1st petitioner and to report the matter through the learned Government Pleader.

(3.) The medical board was accordingly constituted and the report is made available to this Court by Smt. B. Vinitha, the learned Government Pleader. It is stated that the 1st petitioner was examined on 22.10.2020 by a medical Board, constituted with the following members :