Order
1. Application for non-disclosure of names and details of Petitioners 1 and 2 is allowed.
2. Petitioner 1 Mrs X is about 22 years old. She 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. According to her, the foetus which is about 22 weeks old on the date of the petition has a condition known as bilateral renal agenesis and anhydroamnios. She apprehends that the foetus has no chance of survival and the delivery may endanger her life.
3. In order to verify the condition of Petitioner 1, this Court by order dated 3-2-2017 WP (C) No. 81 of 2017, while issuing notice to the respondents, directed examination of the petitioner by a Medical Board consisting of the following seven doctors:
1. Dr Avinash N. Supe, Director (Medical Education and Major Hospitals) and Dean (G&K) — Chairman
2. Dr Shubhangi Parkar, Professor and HoD, Psychiatry, KEM Hospital
3. Dr Amar Pazare, Professor and HoD, Medicine, KEM Hosptial
4. Dr Indrani Hemantkumar Chincholi, Professor and HoD, Anaesthesia, KEM Hospital
5. Dr Y.S Nandanwar, Professor and HoD, Obstetrics, KEM Hospitals
6. Dr Anahita Chauhan, Professor and Unit Head, Obstetrics and Gynaecology, LTMMC and LTMG Hospitals
7. Dr Hemangini Thakkar, Addl. Professor, Radiology, KEM Hospital.
4. By its report dated 4-2-2017, the Medical Board as constituted by this Court has given its expert opinion upon reviewing the complete history as narrated by Petitioner 1 and her brother along with all the papers. Petitioner 1 was examined by all the Board Members with specific recourse to the specialty.
5. The learned Solicitor General who appears on behalf of the Union of India had the report evaluated by Doctor Veena Dhawan from the Ministry of Health. The said doctor does not disagree with the findings by the Medical Board and is also in agreement with the proposed action by the Medical Board. The salient features of the report are:
“… Ultrasonography diagnosis is that single live foetus with gestational age of 24 weeks 3 days with bilateral renal agenesis with double outlet right ventricle with ventricular septal defect with two vessel cord with anhydroamnios.…
Opinion of Paediatric Surgeon in charge of Birth Defect Clinic: There is risk of intrauterine fetal death/stillbirth and there is no chance of long-term post-natal survival, and no curative treatment is available at present for bilateral renal agenesis.”
6. There is thus a clear diagnosis of the condition of the single live foetus which is said to have bilateral renal agenesis which means the foetus has no kidneys and anhydramnios which means that there is an absence of amniotic fluid in the womb. Further, there is a clear observation that there is a risk of intrauterine fetal death i.e death within womb and there is no chance of a long-term post natal survival. What is important is that there is no curative treatment available at present for bilateral renal agenesis.
7. The Medical Board has opined that the condition of the foetus is incompatible with extrauterine life i.e outside the womb because prolonged absence of amniotic fluid results in pulmonary hypoplasia leading to severe respiratory insufficiency at birth. From the point of view of the petitioner, the report has observed risk to the mother since continuation of pregnancy can endanger her physical and mental health.
8. We have already vide order dated 16-1-2017 (2017) 3 SCC 462 upheld the right of a mother to preserve her life in view of foreseeable danger in case the pregnancy is allowed to run its full course. This Court in that case relied upon Suchita Srivastava v. Chandigarh Admn. (2009) 9 SCC 1, where a Bench of three Judges held:
“22. … a woman's right to make reproductive choices is also a dimension of “personal liberty” as understood under Article 21 of the Constitution.”
In these circumstances we find that the right of bodily integrity calls for a permission to allow her to terminate her pregnancy. The report of the Medical Board clearly warrants the inference that the continuance of the pregnancy involves the risk to the life of the petitioner and a possible grave injury to her physical or mental health as required by Section 3(2)(i) of the Medical Termination of Pregnancy Act, 1971. It may be noted that Section 5 of the Act enables termination of pregnancy where an opinion if formed by not less than two medical practitioners in a case where opinion is for the termination of such pregnancy is immediately necessary to save the life of the pregnant woman.
9. Though the current pregnancy of the petitioner is about 24 weeks and endangers the life and the death of the foetus outside the womb is inevitable, we consider it appropriate to permit the petitioner to undergo termination of her pregnancy under the provisions of the Medical Termination of Pregnancy Act, 1971. We order accordingly.
10. The termination of pregnancy of Petitioner 1 will be performed by the doctors of the hospital where she has undergone medical check-up. Further, termination of her pregnancy would be supervised by the abovestated Medical Board who shall maintain complete record of the procedure which is to be performed on Petitioner 1 for termination of her pregnancy.
11. Shri Ranjit Kumar, learned Solicitor General rightly points out that the affidavit in the present case is not sworn by Petitioner 1 who seeks termination of her pregnancy and is sworn by a doctor who is Petitioner 3. We might note that a relator action may not be permitted in a case of this kind. There would be various circumstances about which the Court must be assured of before the order is made. Conceivably, in a given case Petitioner 1 may be under some misconception or under coercion. We do not find that to be the case here because Petitioner 1 has been examined by the Medical Board about her mental condition. In fact, the Board has made a psychiatric evaluation of her and has stated that the patient is cooperative and coherent and has no psychiatric or emotional problems. Hence, we do not propose to deny relief to Petitioner 1. It is, however, made clear that such action must be supported by affidavits of Petitioner 1 herself. Needless to state that KEM Hospital will take her consent before terminating her pregnancy.
12. With the aforesaid directions, the instant writ petition is allowed in terms of Prayer (a) seeking direction to the respondents to allow Petitioner 1 to undergo medical termination of her pregnancy.