ANAMIKA LAMBA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant petition has been filed under Articles 226/227 of the Constitution of India seeking issuance of a writ in the nature of Mandamus directing the respondent No.2-Post Graduate Institute of Medical Education and Research, Sector-12, Chandigarh though its Director to terminate the pregnancy of the child which is about 29 weeks and 05 days. Reliance in this regard was placed to the Medical Report dtd. 12/10/2022 (Annexure P-2) as well as other medical record which shows "Prognosis in view of dysplasia kidneys as a result whereof continuation of the pregnancy would cause grave injury to the child of the petitioner No.1 and is also unsafe and dangerous to the life of the petitioner No.1 herself.

(2.) Learned counsel appearing on behalf of the petitioners refers to the pleadings and contends that the petitioners got married to each other on 10/12/2020 and the petitioner No.1 conceived on 25/3/2022. During the course of her regular medical check up, the petitioner No.1 was examined by Dr. Shreyasi Sharma, MBBS, MD (ObGyn) and during examination, congenital anomalies were found i.e. dysplasia kidneys which has caused lower urinary tract obstruction. The medical report of the petitioner No.1 had been appended alongwith instant petition as Annexure P-2.

(3.) That on the basis of the aforesaid medical report, the petitioners sought a second opinion and the said opinion given earlier on 12/10/2022 was affirmed. As per the opinion of the treating physician, the bladder of the foetus is distended, kidneys has dysplasia, cystic change.