NAROTHAM SHARMA Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) Mr. Narotham Sharma, the petitioner, has filed this Habeas Corpus petition interalia on the ground that his aunt, Mrs. Susheela Sharma, is missing from her house from 05.02.2018. When he went to her house, he was told by her neighbour that Mrs. Susheela Sharma's daughter, Mrs. Sunitha Sharma, had taken her mother, against the wishes of the mother, to a hospital. Subsequently, her whereabouts are unknown.

(2.) By order dated 14.02018, this Court had issued notice to respondent Nos.1 to 4. On 16.02018, the police personnel from the Amruthahalli Police Station had produced Mrs. Susheela Sharma before this Court.

(3.) Mrs. Susheela Sharma informed this Court that she was forcibly taken by her daughter to a hospital under the plea that she is suffering from mental illness. It appeared to this Court that Mrs. Susheela Sharma is emotionally disturbed and facing a psychological crisis because of the harassment given to her by her own daughter. Therefore, this Court felt it proper to secure a report from the experts in NIMHANS, regarding her physical, mental and emotional condition. Thus, this Court directed the Inspector of Police, Amruthahalli Police Station to contact the Director of NIMHANS, and further directed the concerned specialist to submit his/her report with regard to Mrs. Susheela Sharma's mental and emotional condition. Since Mrs. Susheela Sharma expressed her fear and anxiety that her personal safety may be at risk, this Court further directed the police to ensure that she is under proper care and security till the next date of hearing.