SEEMA RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Instant writ petition has been filed seeking issuance of directions as regards medical termination of pregnancy of petitioner No.1, namely, Seema Rani.

(2.) In support of the prayer made in the petition, reliance has been placed upon certain documents reflecting investigation conducted at Rajindra Hospital, Patiala and which would prima facie indicate that the foetus has been diagnosed with a serious medical condition. Hearing was held in the pre-lunch session and a copy of the writ petition had been furnished to Mr. Luvinder Sofat, learned AAG, Punjab so as to complete instructions in the matter.

(3.) The case having been taken up again in the post lunch session, learned State counsel upon instructions from Dr. Jasbir Singh, Nodal Officer, Director, Medical Education Research, Punjab submits that petitioner No.1 had been duly examined by a duly constituted Medical Board at Rajindra Hospital on 20.08.2019. Learned State counsel does not dispute the contents of the documents placed on record at Annexure P-4 i.e. the findings and opinion of the Medical Board. He further submits that Rajindra Hospital, Patiala would have the requisite facilities to carry out the procedure as regards medical termination of the pregnancy.