CHANDRAKANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner is making extraordinary prayer seeking permission for active euthanasia (bPNkej.k) through registered medical practitioner by invoking Article 226 of the Constitution of India.

(2.) Shorn of unnecessary details, the facts relevant for deciding the matter are as under :-

(3.) Heard Mr A.B. Girase, the learned Counsel for the petitioner and Mr S.G. Karlekar, learned Assistant Government Pleader for respondent Nos. 1 and 2/State.