LAWS(BOM)-2020-5-55

ASHWINI Vs. STATE OF MAHARASHTRA

Decided On May 22, 2020
ASHWINI Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard learned Counsel appearing for the petitioner.

(2.) By order dated 19th May, 2020, this Court (Coram: V.L. Achliya, J.) considering the grounds raised in the petition and prayer sought for seeking medical termination of the pregnancy, permitted the petitioner to appear before the Medical Board/Expert Committee of Swami Ramanand Teerth Rural Medical College and Hospital, Ambajogai, District Beed to assess the fitness of the petitioner. The Medical Board then in turn, was directed to submit its report referring the following issues:

(3.) This Court further directed the Medical Board to submit report through the office of Government Pleader, High Court of Bombay, Bench at Aurangabad on 20th May, 2020 before 5.00 p.m.