REKHA Vs. STATE OF U P

JUDGEMENT

(1.) Perused the medical report submitted by the Department of Psychiatry under the signatures of members of Medical Board constituted under the order of this Court.

(2.) As per report after clinical evaluation, observation of behaviour & sleep pattern, psychological investigation and detailed psychiatric evaluation, the Board was of the opinion that detenue Smt. Rekha was not found to have any psychiatric disorder and thus she was discharged from the hospital.

(3.) The petitioner Smt. Rekha has challenged the order passed by the Sub-divisional Magistrate, Hardoi in case No. 6 of 2009 under Section 97 Cr.P.C. It appears that the order was passed by the S.D.M. on an application made under Section 498 I.P.C. by the earlier husband of the petitioner.