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Kerala HC: Mere Assessment of Mental Illness by Referring to Mental Health Board Won’t Serve Purpose - (08 Aug 2025)

CRIMINAL

Ker. HC has observed that assessment as to whether accused has mental illness or not, by referring matter to Mental Health Review Board, would not serve any purpose, unless opinion sought is whether unsoundness of mind of accused is of such extent which would render him incapable of making defence.

Tags : KERALA HIGH COURT   MENTAL HEALTH BOARD   UNSOUNDNESS OF MIND  

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