Bombay High Court
Nanda Ajinath Suste vs The State Of Maharashtra And Another on 16 December, 2020
Author: Shrikant D. Kulkarni
Bench: S.V. Gangapurwala, Shrikant D. Kulkarni
1 1022-WP-8208-2020
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 8208 OF 2020
Nanda W/o. Ajinath Suste ...Petitioner
Versus
The State of Maharashtra and Anr. ...Respondents
Mr A.N. Nagargoje, Advocate for Petitioner
Mr A.B. Chate, A.G.P. for Respondents-State
CORAM : S.V. GANGAPURWALA AND
SHRIKANT D. KULKARNI, JJ.
DATE : 16th DECEMBER, 2020 PER COURT :
1. The petitioner seeks permission to terminate the pregnancy.
2. The petitioner was referred to the Expert Committee at Government Medical College and Hospital at Aurangabad. The Expert Committee examined the petitioner and submitted the report. The report reads thus -
"12. Investigations done :
Sr Investigations
No. done
01 CBC, URINE Hb-9.1 gm%, Urine
ROUTINE routine-WNL
02 USG Single live intrauterine
gestation with average
gestational age 25 weeks
1 day with echogenic
focus in left ventricle and there is shortening of all long bones suggestive of skeletal dysplasia ::: Uploaded on - 16/12/2020 ::: Downloaded on - 19/12/2020 00:21:10 ::: 2 1022-WP-8208-2020
13. Additional findings and observations : N.A.
14. Physical fitness for termination.
A. Yes.
15. Recommendations by Medical Board for termination :
Recommended by Medical Method. Date and time: 15.12.2020. AT 2:30 PM."
3. The Expert Committee has recommended the termination of pregnancy.
4. In light of that, the petitioner is permitted to terminate the pregnancy at any Government recognized M.T.P. Center.
5. The writ petition is disposed of. No costs. [ SHRIKANT D. KULKARNI, J. ] [ S.V. GANGAPURWALA, J. ] mta ::: Uploaded on - 16/12/2020 ::: Downloaded on - 19/12/2020 00:21:10 :::