MARJINA 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. Writ petition had come up for preliminary hearing before this Court on 16.09.2019. While issuing notice of motion, the following order was passed:

(2.) In support of the prayer made in the petition reliance has been placed upon certain documents reflecting investigation in PGI, Chandigarh itself and which would prima facie indicate that the foetus has been diagnosed with a serious kidney condition.

(3.) Court has been apprised that in pursuance of a letter dated 14.08.2017 from the Ministry of Health and Family Welfare, the premier tertiary level government Medical Institutes, were called upon to immediately establish the Permanent Medical Board for medical termination of pregnancy beyond 20 weeks.