SWATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The toughest decisions the Judges have to make are really those that involved a potential life changing situation for the litigants. So as the instant case, a specially abled lady and her husband are before this Court seeking permission to terminate pregnancy of 34 weeks, mainly on two counts, viz. (i) their incapability of raising child due to their disabilities and (ii) the fetus diagnosed with Jackson - Weiss syndrome, deafness and contradiction of Aortic Arch.

(2.) The facts in brief giving rise to this petition can be stated as under:

(3.) The petitioners, therefore, having realized the difficulties that might have to face in raising a child that too with other probable medical complications to the child, have approached this Court seeking, inter alia, permission to terminate the pregnancy of petitioner No.1.