XYZ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr.Kulkarni, learned counsel for the petitioner; and Ms.Palsuledesai, learned AGP for respondent Nos.1 and 3-State; and Ms.Purnima Awasthi, learned counsel for respondent No.2.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks medical termination of her pregnancy which is stated to be in its 26th week on the ground that further continuation of pregnancy will adversely affect her mental health.

(3.) On 29th September, 2021 we had directed respondent No.3 Grant Government Medical College and Sir J.J.Group of Hospitals, Mumbai to constitute a medical board for examination of the petitioner including the status of her mental health due to her pregnancy and thereafter to submit report.