"XYZ" Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned Counsel for the parties.

(2.) The petitioner who is 19 years of age has filed this petition with following prayer clause (C) :

(3.) The petitioner contends that she is carrying pregnancy of 18 weeks and during medical treatment, particularly in Sonographical examination it is found that there is abnormal growth of pregnancy when the said test was done on 19.12.2017 at Shanti Imaging Center at Aurangabad. Thereafter, she has done Anomaly scan at Shanti Imaging Center at Aurangabad on 01.01.2018 and at that time the concerned Doctor found that the petitioner is carrying pregnancy of 18 weeks and 6 days and it was noted that the position of pregnancy is fatal. On the said date the Doctor had opined that the petitioner is carrying pregnancy of 20-22 weeks. The ultimate diagnosis of the concerned Doctor from respondent No. 4 hospital i.e. the Government Medical College, Aurangabad is that the pregnancy which the petitioner is carrying is fatal, due to abnormal growth of fetus. Therefore, by this petition the petitioner is seeking permission to allow her to undergo medical termination of pregnancy at medical facility of her choice and at her expenses.