MAMTA VERMA Vs. UNION OF INDIA AND ORS.
LAWS(SC)-2017-8-73
SUPREME COURT OF INDIA
Decided on August 09,2017

Mamta Verma Appellant
VERSUS
Union of India And Ors. Respondents

JUDGEMENT

- (1.) Petitioner - Mamta Verma, aged 26 years, has approached this Court under Article 32 of the Constitution of India seeking directions to the respondents to allow her to undergo medical termination of her pregnancy. She apprehended danger to her life, having discovered that her fetus was diagnosed with Anencephaly, a defect that leaves foetal skull bones unformed and is both untreatable and certain to cause the infant's death during or shortly after birth. This condition is also known to endanger the mother's life.
(2.) By order dated 04.08.2017, while issuing notice to the respondents, this Court gave a direction for examination of the petitioner by a Medical Board consisting of the following Doctors of Sir J.J. Group of Hospitals, Mumbai : 1. HOD, Gynecology 2. HOD, Neurology 3. Dr. Anirudha Badade, MD, DMRD 4. Dr. Deepak Ugra, MD (PAED)
(3.) It is mentioned in the report dated 08.08.2017, received from the Dean, Grant Govt. Medical College and Sir J.J. Group of Hospital, Mumbai, that Dr. Anirudha Badade, MD, DMRD, and Dr. Deepak Ugra, MD (PAED) are no more associated with Sir J.J. Group of Hospitals, Mumbai. Hence, HOD Padiatric and HOD Radiology were included in Medical Board in their place and the following members of the said hospital were present in the Board : 1) Dr. Ashok Anand, Professor and HOD, Department of Obstetrics and Gynecology 2) Dr. Kamlesh Jagyashi, Professor and HOD, Department of Neurology 3) Dr. N.R. Sutay, Professor and Head, Department of Pediatric 4) Dr. Shilpa Domkundwar, Professor and Head, Department of Radiology ;


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