Debangsu Basak, J.:— The petitioner seeks medical termination of pregnancy. In view of such prayer, by an order dated August 14, 2019, the Medical Superintendent-cum-Vice Principal of N.R.S. Medical College and Hospital was requested to constitute an appropriate Medical Board to examine the petitioner and to opine as to whether, medical termination of pregnancy of the petitioner is required under the provisions of the Medical Termination of Pregnancy Act, 1971 or not.
2. Learned Advocate appearing for the State submits the report of the Medical Superintendent-cum-Vice Principal of N.R.S. Medical College and Hospital, Kolkata which be taken on record.
3. The report encloses the opinion of the Medical Board constituted pursuant to the order dated August 14, 2019. The opinion of the Medical Board dated August 16, 2019 is that, the pregnancy of the petitioner is of 30 weeks on the date of examination. It goes on to say that, as the petitioner had caesarean section, the risk of mother's life during termination of pregnancy is more and chance of failure of termination is possible. The Board is of the view that, investigations are not confirmatory of gross foetal anomalies. It suggests further investigation.
4. In view of such opinion of the Board, as on date, therefore, it would not be appropriate to allow medical termination of pregnancy under the Act of 1971.
5. Moreover, the petitioner is not represented to press for such prayer.
6. WP No. 15373(W) of 2019 is dismissed.
7. No order as to costs.
8. Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
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