Calcutta HC: Father Has No Fundamental Right to Collect Preserved Sperm of Deceased Son - (20 Jan 2021)

CIVIL

Calcutta High Court has dismissed a petition wherein the Petitioner (father), on the basis of his parental relationship with the deceased, sought permission to collect preserved sperm of his dead son, irrespective of the permission of his wife. The Court has ruled that the petitioner (Father) does not have any 'fundamental right' to such permission, merely by dint of his father-son relationship with the deceased.

Tags : CALCUTTA HIGH COURT   RIGHT TO COLLECT PRESERVED SPERM OF DECEASED SON  

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