AMRUTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By an order dated 19th May, 2020, this Court was pleased to call for an opinion of the Medical Board on the issues framed in paragraph-7 of the order. The observations of this Court were on the backdrop of material placed on record as well as the amended provisions of the Medical Termination of Pregnancy Act , 1971. By order dated 19th May, 2020, the Medical Board was requested to submit a report to this Court on 20th May, 2020 before 5.00 p.m. and this matter was adjourned to 22nd May, 2020.

(2.) Today, Mr. Kale, learned Government Pleader submitted a report of the Medical Board for perusal of this Court. The Expert Committee, on examination of the petitioner and on the basis of her obstetric ultra- sonography report dated 20th May, 2020, recorded findings in accordance with the issues referred to by this Court in the order dated 19th May, 2020. The findings are as follows :

(3.) The findings, as such, recorded by the Expert Committee lead to conclusion that in the present matter, the termination of the pregnancy is must and necessary and as such, same is recommended. The report also states that the risk involved in the termination of pregnancy is explained to the petitioner and her relatives.