MOHD YUNUS MUNSHI Vs. PUBLIC IN GENERAL

JUDGEMENT

(1.) The appellant has filed the present appeal under Section 76 of the Mental Health Act, 1987 [in brief "the Act of 1987"] being aggrieved by order dated 06.02.2013 by which his application under Section 50 of the Act of 1987 has been rejected.

(2.) Facts of the case, in short, are as under :-

(3.) I have heard the arguments of Shri Akash Rathi, learned counsel for the appellant.