Karnataka High Court Upholds Ban on Spouse Entry in Ultrasound Rooms
Court Declines Interim Relief in Husband’s Plea to Accompany Pregnant Wife
Circular Aims to Prevent Misuse of Ultrasound for Sex Determination
By Our Legal Correspondent
New Delhi: January 31,2026:
In a case that has sparked debate on patient rights and medical ethics, the Karnataka High Court recently declined to stay 2024 government circular prohibiting attendants, including husbands, from entering ultrasound rooms during scans. The Court’s decision came after a husband petitioned for permission to accompany his pregnant wife, arguing that his presence was necessary for emotional support.
Background of the Case
- The Department of Health and Family Welfare Services issued a circular on March 18, 2024, restricting entry of attendants inside ultrasound rooms.
- The circular was intended to prevent misuse of ultrasound technology for illegal sex determination, a practice banned under the Pre-Conception and Pre-Natal Diagnostic Techniques (PCPNDT) Act, 1994.
- The petitioner argued that he did not seek to ascertain the sex of the unborn child but only wanted to support his wife during the medical procedure.
- Justice B.M. Shyam Prasad heard the plea and refused interim relief, though the Court allowed the petitioners to pursue their challenge on merits.
Key Highlights of the Judgment
- No interim relief granted: The Court declined to suspend the circular at this stage.
- Sex determination concerns: The Court noted that the restriction is linked to preventing illegal practices.
- Petition can continue: The husband and wife may still pursue their case for a final ruling.
- Balance of rights: The judgment highlights the tension between patient comfort and regulatory safeguards
Broader Legal and Social Implications
- Patient rights vs. regulation: The case raises questions about whether emotional support during medical procedures should be prioritized over strict enforcement of anti-sex determination laws.
- Medical ethics: Doctors and hospitals must balance compliance with law and patient care.
- Public awareness: The ruling underscores the seriousness of India’s fight against female foeticide.
- Future litigation: Similar petitions may arise in other states, potentially leading to broader judicial clarity.
Expert Opinions
Legal experts argue that while the restriction may seem harsh, it is necessary to prevent misuse of ultrasound facilities. However, patient rights advocates believe that hospitals should explore alternatives, such as allowing spouses in limited circumstances under strict monitoring.
Practical Advice for Citizens
- Know the law: Entry into ultrasound rooms is restricted by government regulations.
- Seek medical support: Hospitals often provide trained staff to assist patients during scans.
- Legal remedies: Patients can challenge such circulars in court, though success depends on balancing public interest with individual rights.
Recommended Resource for Legal Understanding
For readers interested in exploring Indian legal procedures, especially in matters of succession, the book Will Writing Simplified [Law, Procedure and Drafting of Wills, Codicils, Revocation, Probate, Letters of Administration and Succession Certificates with Supreme Court Case Law] is a valuable resource. It offers practical guidance on drafting legal documents and understanding case law.
Conclusion
The Karnataka High Court’s refusal to grant interim relief in the ultrasound room entry case highlights the delicate balance between patient rights and regulatory safeguards. While the ruling prioritizes preventing misuse of medical technology, it also leaves room for further debate on how best to ensure both compliance with law and compassionate care for expectant mothers. 
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