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Bom HC: Family Courts Cannot Casually Order a Spouse’s Medical Examination to Assess Mental Health - (17 Apr 2026)

FAMILY

Bombay High Court held that while Family Courts may direct medical examination of a spouse to assess mental disorder, such orders cannot be passed casually without proper application of mind, and quashed an order referring a woman for psychiatric evaluation.

Tags : FAMILY COURTS   SPOUSE   MEDICAL EXAMINATION  

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