Bombay High Court
Manisha Pankaj Jadhav And Another vs The State Of Maharashtra And Another on 2 September, 2020
Author: Shrikant D. Kulkarni
Bench: S. V. Gangapurwala, Shrikant D. Kulkarni
(1) 932-wp-5954-2020
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
932 WRIT PETITION NO.5954 OF 2020
MANISHA PANKAJ JADHAV AND ANOTHER ..PETITIONERS
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER ..RESPONDENTS
...
Mr. Yogesh B. Bolkar, Advocate for the Petitioners.
Mr. S. S. Dande, AGP for Respondents-State.
...
CORAM : S. V. GANGAPURWALA &
SHRIKANT D. KULKARNI, JJ.
DATED : 02nd SEPTEMBER, 2020. PER COURT:-
1. The petitioners seek permission to terminate the pregnancy.
2. The petitioner no.1 was referred to the Committee constituted by Dean, Government Medical College and Hospital, Aurangabad. The petitioner is examined by the Committee and has submitted its report. The report reads thus:
"12. Investigations done:
Sr. Investigations Key findings
No. done
01. CBC, URINE WNL
ROUTINE.
02. USG Single live intrauterine
gestation of 22 weeks 1 day with echogenic focus in left ventricle of heart & liquor on slightly higher side.
13. Additional findings and observations: N.A.
14. Physical fitness for termination A. Yes B. No ::: Uploaded on - 02/09/2020 ::: Downloaded on - 03/09/2020 07:15:30 ::: (2) 932-wp-5954-2020
15. Recommendations by Medical Board for termination :
B. Not recommended (of no, justification):
Taking into considerations above radiological findings, no substantial risk to fetus if born. Termination of pregnancy is not recommended.
3. The Expert Committee has opined that there is no substantial risk to the fetus if born. The termination of pregnancy is not recommended.
4. In light of the report of the Expert Committee, the petitioners cannot be given relief as prayed.
5. Writ Petition is dismissed. No costs.
6. Parties to act on authenticate copy of this order.
(SHRIKANT D. KULKARNI) (S. V. GANGAPURWALA) JUDGE JUDGE Devendra/September-2020 ::: Uploaded on - 02/09/2020 ::: Downloaded on - 03/09/2020 07:15:30 :::