SUNIL SAHU Vs. UNION OF INDIA

JUDGEMENT

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

(2.) Writ petition had come up for preliminary hearing before this Court on 2.12.2019 and while issuing notice of motion, the following order was passed:-

(3.) During the course of resumed hearing today learned counsel representing the respondents-PGIMER, Chandigarh has furnished a report of the Medical Board dated 5.12.2019. Copy of the same is taken on record as Mark-A. Report of the Medical Board reads as follows:-