CRY FOR LIFE SOCIETY Vs. UNION OF INDIA

JUDGEMENT

(1.) Instant public interest writ petition is filed for the following reliefs:

(2.) Shorts facts leading to the filing of the writ petition are as under:

(3.) Petitioners have contended that abortion is a deliberate ending of life. Every fertilized embryo has got a right of life and it should be protected as that of its mother. However, loose ends of the MTP Act causes termination of large number of "unwanted" pregnancies especially, the tendency for female foeticide in the mother's womb. According to the petitioners, in India, a large number of abortions are carried out for getting rid of girl children. Despite the fact that unborn child, especially the girl child, is given a special protection through Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994, it does not serve any purpose. Due to the enabling provisions contained in the Act, female foetus are identified and killed in large numbers, which is obvious from the decline in sex ratio in the latest census report.