THASLEENA. P Vs. STATE OF KERALA

JUDGEMENT

(1.) The 1st petitioner is the wife of the 2nd petitioner. The 1st petitioner is pregnant and the gestation of her pregnancy corresponds to 22 weeks.

(2.) The petitioners submit that on routine medical check-up in the 5th month of Pregnancy Scan, it is found that the foetus in the womb has abnormalities. In order to ensure the health of the foetus and also that of the 1st petitioner, as an act of abundant caution, the 1st petitioner was directed to undergo Fetal Echocardiogram Test for detailed examination.

(3.) It is the case of the petitioner that in the Fetal Echocardiogram test, multiple issues were noticed with respect to the heart of the foetus, which was confirmed by the Gynecologist. The Gynecologist informed the petitioners that if the child is born, the child would be suffering severe infirmities. In such circumstances, the petitioners desire to resort to Medical Termination of Pregnancy (MTP) of the 1st petitioner.