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Ker. HC: Person Incapable of Making Defence Due to 'Alzheimer's Dementia' Entitled to Protection - (09 Sep 2024)

CRIMINAL

Ker. HC has held that 'intellectual disability' referred to in Section 368 of the BNSS includes Alzheimer's Dementia. Therefore, a person suffering from 'Alzheimer's Dementia', which is of such a degree that renders him incapable of making his defence, is entitled to the protection under BNSS.

Tags : KERALA HIGH COURT   ALZHEIMER'S DEMENTIA   S. 368 OF BNSS  

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