VAISHALI PRAMOD SONAWANE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) Rule. With the consent of the parties, rule made returnable forthwith and the petition is taken up for final disposal at the admission stage.

(3.) The petitioner No.1 is a lady carrying pregnancy of 24 th weeks (approximately), that is the gestational age of the fetus. Petitioner No.2 is the husband of the petitioner No.1. The petitioner No.1 was examined by the Sonologist and certain congenital anomalies have been reported. According to the petitioners, continuation of the pregnancy is not desirable since there is a substantial risk, if the child is born, it would suffer from such physical and mental abnormalities as to be seriously handicapped.