V.I. Thankappan Vs State Of Kerala
.... ith such person in accordance with the provisions of section 369. (4) If the Magistrate is informed that the person referred to in sub-section (2) is a person of unsound mind, the Magistrate shall further determine whether the unsoundness of mind renders the accused incapable of entering de ...
High Court Of Kerala
Karan Chettri Vs State Of Sikkim
.... .” (xi) This witness stated that the accused in the black jacket lifted PW-2 and put her on the other bed, opened his pants and pulled the quilt over himself and the victim and thereafter rubbed himself against her. He then also switched off the lights. A2 being drunk just sat in the room. ...
Sikkim High Court
Kunal Kashyap, Through Pairokar/ Guardian Vs State Of Nct Of Delhi
.... e National Institute of Mental Health and Neuro Sciences, Bengaluru. The survey estimated that nearly 150 million individuals in India suffer from one or more mental illnesses. The Indian Lunacy Act, 1912 was enacted to provide treatment and care for lunatic persons. Section 3(5) defined a “luna ...
Delhi High Court
XXXXXXXXXX Vs State Of Kerala
.... mind and shall examine the said surgeon or Medial Officer. If, on such inquiry, the Magistrate is satisfied that the accused is of unsound mind and therefore incapable of making his defence, he shall record a finding to that effect. He shall then postpone the further proceedings in the case. Th ...
High Court Of Kerala
In The Matter Of Capital Punishment Awarded To Sanjay Singh And Others Vs State Of Uttarakhand
.... n its wisdom has created safeguards for persons who may be suffering from mental illness, and as such, they are incapable of defending themselves. So a particular procedure has been prescribed by the Court itself. 10) Section 105 of the Mental Healthcare Act, 2017, deals with the question o ...
Uttarakhand High Court
S. Vs Superintendent Of Prison And Others
.... e arrest. The arrestee should be medically examined. Hitherto the focus is only on the body of the arrestee. If there are any major or minor injuries present on the body, it must be recorded. Now, there is an expansion of the framework of human rights. The mental wellness of the arrestee should ...
Madras High Court (Madurai Bench)
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