INDULEKHA SREEJITH Vs. UNION OF INDIA

JUDGEMENT

(1.) A pregnant woman, the gestation of whose pregnancy corresponds to 31 weeks, has approached this Court seeking directions to the respondents to terminate her pregnancy. The case of the petitioner is that though substantial foetal abnormalities have been diagnosed, the respondents are refusing to terminate the pregnancy, as the outer time limit prescribed for termination in terms of the provisions of the Medical Termination of Pregnancy Act, 1971 (the Act) is over.

(2.) Heard the learned counsel for the petitioner as also the learned Government Pleader.

(3.) On 17.8.2021, this court passed the following interim order :