NANDA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Y.B. Bolkar, learned counsel for the petitioners and Shri S.N. Kendre, learned AGP for respondent No. 1.

(2.) Petitioner No. 1, a married woman, seeks permission to terminate the pregnancy of about 20 weeks, on the ground that the abnormalities noticed in sonography are dangerous to her health and also to child to be born.

(3.) In view of the contentions pertaining to the abnormalities of the foetus growing in womb stated in the petition, petitioner No. 1, vide order dated 03.08.2020, was referred to the Expert Committee at Government Medical College and Hospital, Aurangabad, for examination and submission of the report.