J&K&L HC Quashes 65-Year-Old's Detention, says Cattle Smuggling isn't Public Disorder  ||  Karnataka HC Bars Denial of MV Inspector Posts over Experience with Non-Existent HGV/HPV Vehicles  ||  P&H HC: Lengthy Incarceration alone is No Substantial Change for Repeat Bail Plea  ||  Meghalaya HC Flags Amicus' Non-Appearance amid Lawyers' Strike, Stresses Loyalty to Justice  ||  MP HC: Arms Act doesn't allow Sports Firearm Licence Conversion to Self-Defence Category  ||  Delhi HC: Public Funding of LTC, CGHS Benefits doesn't Mandate Personal Disclosure under RTI  ||  Delhi HC: Fake Caste Certificate alone cannot Justify Removing Advocate from State Rolls  ||  Delhi HC Refuses to Stop Sale of 47 Law Books in Family Copyright Dispute  ||  Supreme Court: S. 394 IPC Conviction Requires Proof of Robbery or Attempted Robbery  ||  Supreme Court Questions MP HC's Cryptic Reduction of Murder Conviction as 'Shocking'    

Del HC to State: Ensure Sufficient Number of Short/Long Stay Homes for Mentally Ill Inmates - (27 Jun 2023)

CIVIL

Delhi High Court while has directed State to ensure sufficient number of Short Stay Homes and Long Stay Homes for people with mental illness who do not require regular hospitalization and who have no homes to go back to live in a safe, congenial and pleasant environment.

Tags : DELHI HIGH COURT   MENTALLY ILL INMATES   STAY HOMES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved