Kerala High Court
Hamna Haris Alias Hamna K H vs State Of Kerala on 17 June, 2025
2025:KER:43069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
TUESDAY, THE 17TH DAY OF JUNE 2025 / 27TH JYAISHTA, 1947
WP(C) NO. 21534 OF 2025
PETITIONER:
HAMNA HARIS ALIAS HAMNA K H
AGED 25 YEARS
WIFE OF HASSAIR K.R., RESIDING AT HOUSE NUMBER 13/332,
KOCHANGADI, KOCHI, PIN - 682005
BY ADVS.
SRI.ANIL S.RAJ
SMT.K.N.RAJANI
SMT.RADHIKA RAJASEKHARAN P.
SMT.ANILA PETER
SMT.SIMI S. ALI
SMT.SARITHA K.S.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY IT'S SECRETARY, DEPARTMENT OF HEALTH,
THIRUVANANTHAPURAM, PIN - 695001
2 DIRECTORATE OF HEALTH SERVICES
GW2V+2H6, PALAYAM - AIRPORT ROAD, NEAR GENERAL
HOSPITAL ROAD, JUNCTION, THIRUVANANTHAPURAM,
KERALA, PIN - 695035
3 THE SUPERINTENDENT
GOVERNMENT MEDICAL COLLEGE, ERNAKULAM, PIN - 683503
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.06.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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WP(C) NO. 21534 OF 2025
2
JUDGMENT
The petitioner is the wife, who has been seeking medical termination of 26 weeks and three days old pregnancy, after having found that the foetus is having echogenic intracardiac focus in both ventricles and permembranous ventricular septal defect. On 20.05.2025, fetal echocardiography done at Amrita Institute of Medical Sciences and Research Centre, Ernakulam confirmed the above findings. The blood of the petitioner was sent to testing for risk of Trisomy 21 (Down's syndrome) to MedGenome Labs Limited, Bangalore and the report was received, finding a high risk of Down's Syndrome. According to the petitioner, as per Exts.P1 to P4, if the pregnancy is carried to full term it will deliver a child with Down's syndrome and serious cardiac abnormalities which will require surgery and follow up treatment. The petitioner, therefore, seek for a direction to the respondents to permit the petitioner to undergo medical termination of pregnancy.
2. Heard the learned counsel for the petitioner, the 2025:KER:43069 WP(C) NO. 21534 OF 2025 3 learned DSGI and the learned Government Pleader.
3. When the writ petition came up for consideration on 12th June, 2025, this Court directed the third respondent to constitute a Medical Board for the purpose of assessing the following:-
(i) whether continuance of the petitioner's pregnancy would involve risk to her life or grave injury to her physical or mental health,
(ii) whether there is a substantial risk that if the child was born, it would suffer from such physical or mental abnormalities as to be seriously handicapped and if so, the nature of abnormalities and
(iii) whether, having regard to the advanced stage of pregnancy, there is any danger (other than usual danger which arises even in spontaneous delivery at the end of full term) if the pregnant mother is permitted to terminate her pregnancy.
On 17.06.2025, the learned Government Pleader made available this Court the report of the Medical Board dated 16.06.2025 comprising of Associate Professor (CAP) of OBG department, Additional professor of Paediatrics Department, Associate Professor of Radiology Department, Senior Resident of Psychiatry Department of the Government Medical College Hospital, 2025:KER:43069 WP(C) NO. 21534 OF 2025 4 Ernakulam. The conclusion and final opinion of the Medical Board are as follows:-
Conclusion:
I. The fetus has Down's syndrome with echogenic cardiac foci in both ventricles, perimembraneous VSD, mid facial hypoplasia and severe growth restriction. The continuation of pregnancy does not add any grave injury to the physical and mental health of the mother in the current examination other than what occurs in a normal pregnancy. The mother can have psychological distress regarding the baby's anomalies which is expected.
II. If pregnancy continues and a baby is born, it would suffer from Downs syndrome and serious cardiac abnormalities which may require-surgery and follow up treatment.
III. If the pregnancy is terminated at this gestational age there is a very high possibility that the baby is born alive and will undergo all the complications of prematurity. There is danger to the life of the pregnant mother if permitted to terminate the pregnancy preterm.
Final Opinion Option of second trimester MTP can be given to the mother in view of confirmed Downs syndrome of fetus with associated anomalies, after proper counselling of the couple regarding the complications associated with 2nd trimester MTP to mother and baby, if they are willing to accept consequences and after informed consent.
4. The termination of pregnancy is governed by the Medical Termination of Pregnancy Act, 1971 ('Act', in short) and the rules framed thereunder. The Act is a progressive legislation that 2025:KER:43069 WP(C) NO. 21534 OF 2025 5 regulates how pregnancies can be terminated.
5. Section 3 of the Act spells out the conditions to be satisfied to terminate a pregnancy, which reads as follows:
"S.3 - When pregnancies may be terminated by registered medical practitioners.--
(1) Notwithstanding anything contained in the Indian Penal Code (45 of 1860), a registered medical practitioner shall not be guilty of any offence under that code or under any other law for the time being in force, if any pregnancy is terminated by him in accordance with the provisions of this Act. (2) Subject to the provisions of sub-section (4), a pregnancy may be terminated by a registered medical practitioner, ―
(a) where the length of the pregnancy does not exceed twenty weeks, if such medical practitioner, is or (b) where the length of the pregnancy exceeds twenty weeks but does not exceed twenty - four weeks in case of such category of woman as may be prescribed by rules made under this Act, if not less than two registered medical practitioners are, of the opinion, formed in good faith, that―
(i) the continuance of the pregnancy would involve a risk to the life of the pregnant woman or of grave injury to her physical or mental health; or (ii) there is a substantial risk that if the child were born, it would suffer from any serious physical or mental abnormality.
Explanation 1.―For the purposes of clause (a), where any pregnancy occurs as a result of failure of any device or method used by any woman or her partner for the purpose of limiting the number of children or preventing pregnancy, the anguish caused by such pregnancy may be presumed to constitute a grave injury to the mental health of the pregnant woman. Explanation 2. ― For the purposes of clauses (a) and (b), where any pregnancy is alleged by the pregnant woman to have been caused by rape, the anguish caused by the pregnancy shall be presumed to constitute a grave injury to the mental health of the pregnant woman.
(2A) The norms for the registered medical practitioner whose opinion is required for termination of pregnancy at different gestational age shall be such as may be prescribed by rules made under this Act.
2025:KER:43069 WP(C) NO. 21534 OF 2025 6 (2B) The provisions of sub-section (2) relating to the length of the pregnancy shall not apply to the termination of pregnancy by the medical practitioner where such termination is necessitated by the diagnosis of any of the substantial foetal abnormalities diagnosed by a Medical Board. (2C) Every State Government or Union territory, as the case may be, shall, by notification in the Official Gazette, constitute a Board to be called a Medical Board for the purposes of this Act to exercise such powers and functions as may be prescribed by rules made under this Act.
(2D) The Medical Board shall consist of the following, namely:
(a) a Gynaecologist; (b) a Paediatrician; ― (c) a Radiologist or Sonologist; and (d) such other number of members as may be notified in the Official Gazette by the State Government or Union territory, as the case may be.
(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 of the pregnant woman's actual or reasonably foreseeable environment. (4) (a) No pregnancy of a woman, who has not attained the age of eighteen years, or, who having attained the age of eighteen years, is a mentally ill person, shall be terminated except with the consent in writing of her guardian.
(b) Save as otherwise provided in clause (a), no pregnancy shall be terminated except with the consent of the pregnant woman."
6. It is also necessary to refer to the Medical Termination of Pregnancy Rules, 2003, which reads as follows:
"3A. Powers and functions of Medical Board.--For the purposes of section 3,-- (a) the powers of the Medical Board shall be the following, namely:- (i) to allow or deny termination of pregnancy beyond twenty-four weeks of gestation period under sub-section (2B) of the said section only after due consideration and ensuring that the procedure would be safe for the woman at that gestation age and whether the foetal malformation has substantial risk of it being incompatible with life or if the child is born it may suffer from such physical or mental abnormalities to 2025:KER:43069 WP(C) NO. 21534 OF 2025 7 be seriously handicapped";
7. The position of law can therefore be summarised thus:
8. Besides the above statutory safeguards, the Ministry of Health and Family Welfare, Government of India, has issued a comprehensive 'Guidance Note for Medical Boards for Termination of Pregnancy beyond 20 weeks of Gestation', dated 14th August 2017. The Note stipulates that it is the responsibility of the Medical Board to ascertain whether the foetal abnormality is substantial enough to qualify as either incompatible with life or associated with significant 2025:KER:43069 WP(C) NO. 21534 OF 2025 8 morbidity or mortality of the child if born. Determining substantial foetal abnormalities should be based on a thorough review of the patient's medical records. The Medical Board should conduct additional investigations as may be necessary. It should base its decision on concrete medical evidence and expert evaluations, including reviewing the available documents and performing additional diagnostic tests to confirm the presence and extent of congenital abnormalities. The objective of the Note is to ensure that the decision to terminate the pregnancy is made with the utmost care and consideration of the potential outcomes and quality of life of the child.
9. A three-judge Bench of the Hon'ble Supreme Court, in Suchita Srivastava v. Chandigarh Admn. [(2009) 9 SCC 1], has held that the right to make reproductive choices is a facet of Article 21 of the Constitution and that the consent of the pregnant person in matters of reproductive choices and abortion is paramount.
10. In XYZ v. State of Gujarat (2023 SCC Online SC 1573), the Hon'ble Supreme Court held that the Medical Board or the High Court cannot refuse termination of pregnancy merely on the ground that the gestational age is above the statutory prescription. It is held as follows:
2025:KER:43069 WP(C) NO. 21534 OF 2025 9 "19. The whole object of preferring a Writ Petition under Article 226 of the Constitution of India is to engage with the extraordinary discretionary jurisdiction of the High Court in exercise of its constitutional power. Such a power is vested with the constitutional courts and discretion has to be exercised judiciously and having regard to the facts of the case and by taking into consideration the relevant facts while leaving out irrelevant considerations and not vice versa."
11. The Hon'ble Supreme Court in A v. State of Maharashtra [(2024) 6 SCC 327] has held as under:
" 28. The powers vested under the Constitution in the High Court and this Court allow them to enforce fundamental rights guaranteed under Part III of the Constitution. When a person approaches the court for permission to terminate a pregnancy, the courts apply their mind to the case and make a decision to protect the physical and mental health of the pregnant person. In doing so the court relies on the opinion of the Medical Board constituted under the MTP Act for their medical expertise. The court would thereafter apply their judicial mind to the opinion of the Medical Board. Therefore, the Medical Board cannot merely state that the grounds under Section 3(2-B) of the MTP Act are not met. The exercise of the jurisdiction of the courts would be affected if they did not have the advantage of the medical opinion of the board as to the risk involved to the physical and mental health of the pregnant person. Therefore, a Medical Board must examine the pregnant person and opine on the aspect of the risk to their physical and mental health.
29. The MTP Act has removed the restriction on the length of the pregnancy for termination in only two instances. Section 5 of the MTP Act prescribes that a pregnancy may be terminated, regardless of the gestational age, if the medical practitioner is of the opinion formed in good faith that the termination is immediately necessary to save the life of the pregnant person. Section 3(2-B) of the Act stipulates that no limit shall apply on the length of the pregnancy for terminating a foetus with substantial 2025:KER:43069 WP(C) NO. 21534 OF 2025 10 abnormalities. The legislation has made a value judgment in Section 3(2-B) of the Act, that a substantially abnormal foetus would be more injurious to the mental and physical health of a woman than any other circumstance. In this case, the circumstance against which the provision is comparable is rape of a minor. To deny the same enabling provision of the law would appear prima facie unreasonable and arbitrary. The value judgment of the legislation does not appear to be based on scientific parameters but rather on a notion that a substantially abnormal foetus will inflict the most aggravated form of injury to the pregnant person........
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32. This highlights the need for giving primacy to the fundamental rights to reproductive autonomy, dignity and privacy of the pregnant person by the Medical Board and the courts. The delays caused by a change in the opinion of the Medical Board or the procedures of the court must not frustrate the fundamental rights of pregnant people. We therefore hold that the Medical Board evaluating a pregnant person with a gestational age above twenty-four weeks must opine on the physical and mental health of the person by furnishing full details to the court".
12. As far as the present case is concerned, Exts.P3 and P4, together with Medical Board reports, it is clear that there exists considerable reason that the baby will be born with Down's syndrome if born alive. Further the Medical Board has opined that if the pregnancy continues and a baby is born, it would suffer from Down's Syndrome and serious cardiac abnormalities which may require surgery and follow up treatment. The Medical Board has opined that the option of second trimester MTP can be given 2025:KER:43069 WP(C) NO. 21534 OF 2025 11 to the mother in view of confirmed Down's Syndrome of foetus with associated anomalies, after proper counselling of the couple regarding the complications associated with 2nd trimester MTP to mother and baby, if they are willing to accept consequences and after informed consent.
13. Consequently, there is a decisive basis to hold that the petitioner is eligible to get her pregnancy terminated, irrespective of the gestation age, in view of Section 3 (2-B) of the Act, as the foetus presents with substantial abnormalities that the Medical Board has confirmed.
14. Learned counsel for the petitioner submits that if the baby is born alive, the parents are ready and willing to bear the risk of taking care of the patient and baby and also ready to meet all the expenses.
15. After an elaborate consideration of the facts, the materials on record and the well-settled principles of law on the subject, especially considering the recommendations of the Medical Board, I am of the view that denying termination may only delay the inevitable and extend the suffering of the family. The writ petition is to be disposed of by directing the third 2025:KER:43069 WP(C) NO. 21534 OF 2025 12 respondent to terminate the petitioner's pregnancy.
In the aforementioned circumstances, I dispose of the writ petition by passing the following directions:
1. The third respondent shall take immediate measures for constituting a Medical Team to conduct the termination of the petitioner's pregnancy, on production of a copy of this judgment.
2. The Medical Team shall, in their discretion and best judgment, adopt the best procedure recommended in the medical science to terminate the pregnancy and save the life of the petitioner.
3. The petitioner shall file an undertaking authorising the third respondent to terminate the pregnancy at their risk and costs.
4. If the foetus is born alive, the hospital shall render all the necessary assistance, including incubation and treatment at any super-speciality, to ensure that the foetus survives. The baby shall be offered the best medical treatment, and the petitioner shall take full responsibility and bear the expenses for the baby.
2025:KER:43069 WP(C) NO. 21534 OF 2025 13
5. Before conducting the termination of the pregnancy, the Medical Board shall reconfirm the fetal abnormalities by performing a final scan.
6. The party shall appear before the Superintendent of Medical College Hospital, Kalamassery on 18.06.2025.
Sd/-
SHOBA ANNAMMA EAPEN JUDGE RK/hand over 2025:KER:43069 WP(C) NO. 21534 OF 2025 14 APPENDIX OF WP(C) 21534/2025 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE SCAN REPORT DATED 14.05.2025 ISSUED FROM LAKSHMI HOSPITAL, ERNAKULAM Exhibit P2 TRUE COPY OF THE REPORT DATED 20.05.2025 OF THE AMRITA INSTITUTE OF MEDICAL SCIENCES AND RESEARCH CENTRE, ERNAKULAM Exhibit P3 TRUE COPY OF THE REPORT DATED 03.06.2025 BY MEDGENOME LABS LTD Exhibit P4 TRUE COPY OF THE REPORT DATED 7.06.2025 ISSUED BY MEDGENOME LABS LIMITED