NIDHI NILESH JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. With consent of the parties, Rule is made returnable forthwith.

(2.) This petition is filed by the petitioner mainly for permission to undergo medical termination of pregnancy at the medical facility of her choice.

(3.) It is the case of the petitioner that she is into 26 th week of pregnancy. The medical examination conducted on 27.1.2020 showed that the fetus is suffering from hydrocephalus with bilateral feet and anomaly. On 11.2.2020, Ultro Sonography was performed by Dr. Ashwini at KEM Hospital. Following observations were mentioned in the Report: "Dilated Lt. Lateral ventricle, cerebral atrophy, & genu valgum."