Tapabrata Chakraborty,J. - (1.) By an earlier order dated 11th January, 2019, this Court directed the petitioner to appear before the Medical Board on 12th January, 2019 and the said Medical Board was also directed to examine the petitioner and to file a report through the Director, IPGME&RSSKM, Hospital, Kolkata on 14th January, 2019. Pursuant to such direction, the petitioner was examined and a report has been placed before this Court. Let the memo dated 11th January, 2019 issued towards constitution of the Medical Board and a copy of the medical report, as produced by Mr. Majumder, the learned Additional Advocate General appearing for the State respondents, be kept on record.
(2.) It appears that the Medical Board was constituted by the Medical Superintendentcum-Vice Principal, IPGMER-SSKM Hospital, Kolkata and it consisted of heads of departments of Gynae and Obst., Paed. Medicine, Neonatology, Paed. Surgery, Radiology, Neurology, Cardiology, FSM and Clinical Psychologist.
(3.) Mr. Ghosh, learned advocate appearing for the petitioner submits that the continuation of pregnancy may be fatal for the petitioner and ultimately the child may be born with abnormalities beyond cure and as such the petitioner should be granted permission for medical termination of her pregnancy. In support of such argument, reliance has been placed upon the judgment delivered in the case of Meera Santosh Pal and ors. vs. Union of India and ors., reported in 2017 (1) Supreme 501 .;