SIDRA MEHBOOB SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Ms. Aditi Saxena, learned counsel for the petitioner; Ms.Uma Palsuledesai, learned AGP for respondent No.1-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 a direction and / or permission for medical termination of her pregnancy on the ground that the pregnancy is having adverse impact on her mental health on account of continuing domestic violence.

(3.) On 22.07.2021, this Court directed Dean of Sir J. J. Group of Hospitals, Mumbai to constitute a medical board for examination of the petitioner particularly her mental capacity to proceed with the pregnancy. It was directed that report of the medical board be placed before the Court on the next date.