On Friday, the High Court of Bombay rejected a plea filed by a 33-year-old Dahisar resident who is pregnant with twins & had sought permission for termination of pregnancy of one of the foetuses affected by Down Syndrome.
On May 15, acting on her plea, the Court referred her to a medical board of Sir JJ Hospital & Grant Medical College & ordered the board to submit its report by May 22.
On Friday, a division bench of Justices RD Dhanuka & Abhay Ahuja rejected her plea after perusing the medical board’s report. Detailed reasons for dismissal of the plea are still awaited.
The woman’s plea said that she underwent a maternal screening test on April 29 & then a second test on May 7 in view of the complications in one her foetuses. The second test results showed that the foetus having complications suffered from Down Syndrome.
On May 11, she took second opinion from a gyanaecologist & obstetrician who told her the affected foetus suffered from an untreatable chromosomal anomaly with substantial risk of mental or physical disabilities. Following this, she decided to undergo termination of her pregnancy of the affected foetus & continue normal pregnancy with the other foetus.
She had sought permission from the Court to terminate the pregnancy of the foetus claiming the gynaecologist also informed her that such the procedure of terminating pregnancy of one her foetuses wouldn't pose a higher risk to her as compared to delivery.
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