JASMIN IMRAN MUJAWAR 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 22 nd week of pregnancy. The medical examination of the Petitioner conducted on 29.2.2020 showed that the fetus was suffering from serious anomalies like 'Cranio Spinal Deformity'. The medical report (Obstetric Ultra Sound Examination) dated 3.3.2020 annexed to this Petition mentions as under :