BALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By order dated 15th April, 2020, this Court (Corum: Ravindra V. Ghuge, J.) permitted the petitioner to undergo medical examination on 17th April, 2020 on the backdrop of a prayer made in the petition seeking directions for termination of pregnancy of the petitioner, who is carrying pregnancy of more than twenty weeks. In the order dated 15th April, 2020, this Court was pleased to observe that the Medical Board shall examine the petitioner and express an opinion as regards (a) whether, the fetus has any congenital defect or is likely to lead to the birth of a child, who would suffer from congenital anomaly of the heart and (b) whether, in the opinion of the Medical Board, the termination of pregnancy is necessary and would not cause any risk to the life of the petitioner. The Medical Board shall tender it's report in a sealed envelope to the learned Registrar (Judicial) of this Court at or before 03.00 PM on 20.04.2020 (Monday).

(2.) Today, Mr. Dande, learned A.G.P. made available Expert Committee report dated 18th April, 2020 duly signed by all eight members of the Medical Board.

(3.) On thorough examination of the petitioner as well as in view of the obstetric sonography report and on obstetric ultra sonography dated 17th April, 2020, the findings are noted by the Expert Committee and same are as follows :