MANDEEP KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Instant writ petition has been filed seeking issuance of directions as regards medical termination of pregnancy of the petitioner.

(2.) Subject to the provisions of sub-section (4), a pregnancy may be terminated by a registered medical practitioner,-

(3.) In determining whether the continuance of a pregnancy would involve such risk of injury to the health as is mentioned in sub-section (2), account may be taken to the pregnant woman's actual or reasonable foreseeable environment.