DEENESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioners seek permission to terminate the pregnancy.

(2.) The petitioner was referred to the Committee constituted by Dean, Government Medical College and Hospital, Aurangabad. The petitioner is examined by the Committee and has submitted its report. The report reads thus:

(3.) The committee has opined that there is substantial risk to the fetus if born. The committee recommeds termination of pregnancy. The committee has further opined that in view of associated previous caesarean section with anaemia with hypertension with sinus tachycardia, there is substantial risk in MTP. The petitioner no.2 may require surgical intervention and there by the risk in it.