XYZ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this petition preferred under Article 226 of the Constitution of India, the petitioner, aged 32 years, seeks a direction for constitution of a Medical Board for examining the fetus, having regard to the anomalies of the fetus and thereafter, on obtaining the report, permit the petitioner to terminate her pregnancy.

(3.) Vide our order dated 23 rd August 2023, we had directed the Dean of the Sir J. J. Group of Hospitals, Mumbai, to forthwith constitute a Medical Board, in terms of the Medical Termination of Pregnancy (Amendment) Act, 2021 r/w the Medical Termination of Pregnancy Act, 1971 for examining the petitioner.