Sidra Mehboob Shaikh Alias Sunita ... vs State Of Maharashtra And Anr
2021 Latest Caselaw 10232 Bom

                                                   WPL15599_21_operative.doc

         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              ORDINARY ORIGINAL CIVIL JURISDICTION
                   WRIT PETITION (L) NO.15599 OF 2021

Sidra Mehboob Shaikh alias Sunita Raja Pramanik ...              Petitioner
Vs.
State of Maharashtra and another                ...              Respondents


Ms Aditi Saxena a/w. Ms Rachita Padwal for Petitioner.
Ms Uma Palsuledesai, AGP for Respondent No.1-State.
Ms Purnima Awasthi for Respondent No.2.

                                    CORAM : UJJAL BHUYAN &
                                            MADHAV J. JAMDAR, JJ.

                                    DATE      : AUGUST 03, 2021

P.C. :

Heard Ms. Aditi Saxena, learned counsel for the petitioner; Ms.Uma Palsuledesai, learned AGP for respondent No.1-State and Ms.Purnima Awasthi, learned counsel for respondent No.2.

2. We have dictated the judgment in the open Court, transcription of which may take some time. Since this Bench is not available from 04.08.2021 to 10.08.2021 and as there is urgency in the matter, operative portion of the judgment is extracted and uploaded, which reads as under:-

". In the circumstances and taking an overall view of the mater, we are of the view that declining permission to the petitioner will tantamount to compelling her to continue with her pregnancy which in the circumstances will not only become extremely burdensome and oppressive on her but has the potential to cause grave injury to her mental health.

. Accordingly, we grant liberty to the petitioner to undergo medical termination of her pregnancy in Dr. R. N. Cooper Hospital, Mumbai without any further loss of time.

WPL15599_21_operative.doc

. Outcome of the procedure shall be informed to the Court on the next date."

3. Stand over to 11.08.2021.

(MADHAV J. JAMDAR, J.) (UJJAL BHUYAN, J.)

Minal Parab