Woman, whose fetus was diagnosed with Anencephaly, allowed to terminate 24 weeks pregnancy
Supreme Court: The Bench of S.A. Bobde and L. Nageswara Rao, JJ allowed a woman to undergo medical termination of her 24
right to medical termination of pregnancy
All women, including women prisoners should have right to terminate pregnancy irrespective of reason
Bombay High Court: In a significant order that endorses a woman’s “sole right over her own body” and her consequent right to