KALYANI CHATTOPADHAYAY Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) The present petition has been filed by the Petitioner seeking directions to be issued to AIIMS, SHO - Chitranjan Park and the IHBAS ('Institute of Human Behaviour and Allied Sciences) who are arrayed as Respondent Nos. 2-4. The case of the Petitioner is that her son who is now 32 years of age had started showing abnormal behaviour since he was 17 years of age. In 2006 he was diagnosed at AIIMS with 'Bipolar disorder and Psychosis'. He was being taken repeatedly to doctors and hospitals and since 2006 he was prescribed medications by doctors at AIIMS. In 2019 his symptoms aggravated, and he was again taken to AIIMS. He was then diagnosed with 'Schizophrenia'. Owing to the son's mental condition, he would get aggressive towards his parents and also exhibit violent behaviour. He is stated to have severely injured them on some occasions. In July 2020, the Petitioner's husband had to get a hip surgery in 2020 owing to the son's violent behaviour. In August 2020, the Petitioner was assaulted by her son. His behaviour was reported by the Petitioner to the SHO of the concerned area. The Petitioner also filed a complaint under Sections 101 and 102 of the Mental Health Care Act, 2017 as also under Section 156(3) of the CrPC, which was dismissed on 16th January 2021. A revision petition was preferred challenging the said order, which was also dismissed on 23rd January 2021.

(3.) In view of the mental condition of her son, who is 32 years of age, the Petitioner wishes that the name of her son be not revealed in the order today. The reliefs sought in the present petition are: