XXXXXXXX Vs. UNION OF INDIA

JUDGEMENT

(1.) The Medical Board has opined that there is a substantial risk that the baby is likely to have neurological abnormalities if born alive. Sec. 3(2)-B) of the Medical termination of Pregnancy Act, 1971, states as follows:

(2.) The length of pregnancy is not a matter for termination if the Medical Board opines that a substantial fetal abnormality exists. The appellant has a prayer that, there exists substantial foetal abnormality. The appellant shall be permitted to undergo iatrogenic foetal demise of the fetus.

(3.) The learned Government Pleader submits that no such facility is available at Kalamassery Medical College.