ABC Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this petition, the petitioner, aged 30 years seeks termination of pregnancy which is 31 weeks, since the fetus has been detected with "Gross fetal hydrocephalus with Arnold Chiari Malformation, moderate sized lumbar meningocele i.e. open neural tube defects with MRI s/o Arnold Chiari Malformation."

(3.) Vide order dtd. 30/8/2023, we had directed the respondent No.3, to forthwith constitute a Medical Board in terms of Medical Termination of Pregnancy (Amendment) Act , 2021 r/w Medical Termination of Pregnancy Act, 1971 for examining the petitioner.