SARMISHTHA CHAKRABORTTY Vs. UNION OF INDIA THROUGH THE SECRETARY
LAWS(SC)-2017-6-25
SUPREME COURT OF INDIA
Decided on June 23,2017

Sarmishtha Chakrabortty Appellant
VERSUS
UNION OF INDIA THROUGH THE SECRETARY Respondents

JUDGEMENT

- (1.) In pursuance of the previous order of this Court dated 21.06.2017, learned standing counsel appearing on behalf of the State of West Bengal has placed on the record his instructions indicating that a team of senior Doctors may be constituted to evaluate the mental and physical health of the first petitioner and the state of health of the foetus. At this stage, the pregnancy is in its 25th week. The court has been apprised of the medical reports produced on record by the petitioners, including the opinion of Doctor Devi Shetty, which is annexed to the paper book.
(2.) We accordingly constitute a Medical Board consisting of the following Doctors to examine the first petitioner and her foetus at the Institute of Post Graduate Medical Education and Research (SSKM Hospital) situated at 244 A.J.C. Bose Road, Kolkata -700 020: NAME HOSPITAL ATTACHED Prof.(Dr.) Arati Biswas National Medical College & Hospital Prof (Dr.) Suchandra Mukherjee I.P.G.M.E.R. (SSKM Hospital) Prof (Dr.) Utpal Das I.P.G.M.E.R. (SSKM Hospital) Prof (Dr.) Subhas Chandra Biswas I.P.G.M.E.R. (SSKM Hospital) Prof (Dr.) Acchyut Sarkar I.P.G.M.E.R. (SSKM Hospital) Prof (Dr.) Sujitesh Saha I.P.G.M.E.R. (SSKM Hospital) Prof (Dr.) Santanu Datta I.P.G.M.E.R. (SSKM Hospital)
(3.) We request the Medical Board to examine the first petitioner and to submit its evaluation report of the first petitioner and the foetus to this court on 29.06.2017 in a sealed cover. A copy shall also be furnished to the Standing counsel for the State of West Bengal in sealed cover. List on 29th June, 2017. .;


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