ABC Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The name, age and address of the Petitioner are withheld to protect her privacy. Rule, returnable forthwith.

(2.) The Petitioner first came to this Court in mid-January 2023. By then, she was in roughly her 32nd week of pregnancy. The Petitioner said that a routine medical check up showed serious foetal anomalies and abnormalities. On 13th January 2023 we passed the following order:

(3.) On 16th January 2023, we took on record the report of the Sassoon Hospital. That is marked "X " in our records. That report does not controvert the medical position or the result of the tests. The condition of the foetus is undisputed, viz., the detection of microcephaly and lissencephaly. What the report says is this: