PALAK KHANNA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In the present case, the petitioner happens to be a 26 years old married woman and is seeking medical termination of her pregnancy of 16 weeks on account of the fact that she is having some serious disputes with her husband and a case under Sec. 498(A), 294, 323 of IPC and Sec. 3/4 of Dowry Prohibition Act has also been lodged against him at Crime No.459/2023 registered at Police Station Rajendra Nagar, Indore.

(2.) Counsel for the petitioner has also relied upon certain judgments of the Supreme Court and the counsel for the State has submitted that he would need a day's time to go through them if such termination can be permitted.

(3.) Be that as it may, it is directed to the Medical Board, M.Y. Hospital, Indore to file its report if the pregnancy of the petitioner can be terminated. For such purpose, she is directed to appear before the Medical Board tomorrow at 11:00 a.m. and the Medical Board is directed to submit its report day after tomorrow i.e. on 23/6/2023.