S. HARIPRAKASH Vs. HONBLE CHIEF JUSTICE

JUDGEMENT

(1.) A study conducted by the "National Commission on Macroeconomics and Health" in 2005 shows that nearly 5% of India's population suffers from common mental disorders, such as depression and anxiety. World Health Organisation (WHO) predicts that 20% of the Indian population will suffer from some form of mental illness by the year 2020. Due to stigma, ignorance and superstition, neither they openly identify themselves as mentally ill nor do their relatives identify them. It is quite common that only when their conduct and behaviour become incorrigible, they are identified and taken for treatment. As the reports go, the number of people who come for treatment is very low and the majority of the mentally ill population go untreated. Rarely, such mentally ill persons file vexatious litigations before Court's of Law, appear in person and waste the valuable time of the Courts. They need to be taken care of by at least the Courts of Law that have the Constitutional obligation to protect their rights. I am impelled to make this prelude as the facts and circumstances of this case absolutely warrant the same. The facts of the case are as follows:

(2.) THE petitioner (Mentally sound ?) is a resident of Alamathi Village in Thiruvallur District. He has made appearance before this Court in person. He has come up with this criminal original petition with the following prayer: Respectfully prayed that this Hon'ble Court may be pleased to issue a U/s 482 for directing The Central Bureau of Investigation to conduct an enquiry with regard to the petitioner Public Interest Litigation case filing is very delay, wasting the valuable petitioner time of the PIL case and destroyed at Madras High Court, Chennai - 104. Petitioner Written Complaints requiring Hon'ble Chief Justice Enquiry. The enquiry report should be prepared and submitted to Government within 24 hours from the date of the complaint positively. The report should invariably contain information of the following: - The facts and given circumstances in PIL case, the nature of the PIL case, the manner in which it was planned and committed, the motive for commission of the filing, the conduct of the petitioner, the nature of records used and all other attending circumstances are relevant facts which would enter into the area of consideration. Public Interest Litigation physically disabled petitioner written complaints failure to attend the enquiry in Hon'ble Chief Justice at Madras High Court, Chennai - 600 104. So petitioner request was rejected in Hon'ble Chief Justice at Madras High Court, Chennai - 104. Therefore respondent is an attempt to suppress the Public Murders case investigation and destroyed the Public Interest Litigation case records. Wasting the valuable petitioner time of the PIL case. Respondent to response our duty and delay. Respondent can't get off to law. This condition to disturbance of the Fundamental Right guaranteed Under Article 21 of the Constitution. Pass "Such other further order or orders as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case. (sic)

(3.) THIS petition was filed on 28.08.2014. The Registry of this Court returned the same with the following remarks on 11.09.2014: