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Ker. HC Grants Bail to Psychiatric Patient Citing Further Detention Would Adversely Affect His Illnes - (15 Sep 2022)

CRIMINAL

Kerala High Court while granting bail to accused suffering from psychotic illness, stated that since major part of the investigation is over and the petitioner, a psychiatric patient, has already spent more than three weeks in jail, further detention would adversely affect his illness.

Tags : KERALA HIGH COURT   PSYCHOTIC ILLNESS   DETENTION  

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