AKHIL.S Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, who got married in March 2019, have filed this Writ Petition producing Ext.P2 health report dated 18.09.2020 from the SAT Hospital, Thiruvananthapuram, recommending termination of pregnancy of the 2nd petitioner, as the scan report showed "fetal near total agenesis of corpus collosum, vermian hypoplasia, with open fourth ventricle, severe bilateral ventriculomegaly causing severe cortical thinning". As on 18.09.2020, the gestational age was found to be of 20 weeks and 6 days. They have therefore sought for a direction to the respondents to carry out termination of pregnancy of 2nd petitioner at the earliest.

(2.) When the matter came up for admission on 25.09.2020 this Court passed an interim order directing the additional 4th respondent, the Superintendent of SAT Hospital to constitute a Medical Board and to examine the petitioner and report the matter through the learned Government Pleader.

(3.) Smt. B. Vinitha, the learned Government Pleader made available the report. It is stated that the 2nd petitioner was examined on 26.09.2020 by a Medical Board, constituted with the following members: