SMT. MITTAL DANEWALE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioners before this Court, the husband and wife has filed the present petition for termination of pregnancy on the ground that they got the regular check up and and sonography done on 27.07.2020 and on the basis of the report the child in the womb has large number of deformities and the body parts are not built up and the possibility of giving birth to a child cannot be ruled out.

(2.) This Court has referred the matter to the Medical Board and the Medical Board has given opinion that the pregnancy can be terminated and as the foetus is 22 weeks old, permission of the Court is required.

(3.) This Court has carefully gone through the report filed alongwith the writ petition and the report given by the Medical Board which reveals that the child likely to be born has deformity which will certainly effect the mental and physical health of the mother.