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Calcutta HC Seeks Details Of Non-Criminal Mentally
The Bench of Justice Shampa Sarkar was hearing Mental Health and Mental Health Care and allied matters concerning convicts/undertrials detained in different correctional homes in West Bengal and union territory of Andaman Nicobar island according to Supreme Court guidelines. The matter of the case was presented to the hon'ble chief justice on March 24, in this case, the supreme court was dealing with a petition highlighting the deplorable manner in which mentally ill women and children were kept in Presidency Jail at Calcutta.
In view thereof, Justice Shampa Sarkar has been nominated to deal with the instant suo moto case. main issues discussed are to judicially supervise, monitor, and oversee the mentally ill convicts/undertrials at appropriate intervals who are locked up in various correctional homes in the State of West Bengal as also in the Union Territory of Andaman and Nicobar Islands and to pass suitable, appropriate, and necessary directions as may be necessitated in order to improve the wellness/wellbeing/conditions of such mentally ill convicts/undertrials. In Court proceedings on 16 April court directed the Additional Solicitor General to apprise the Court as to whether the Central Government had come up with any specific schemes or guidelines on the issue involved. Further, the Court also directed that the Superintendents of the respective correctional homes file reports indicating the number of non-criminals mentally ill persons and mentally ill convicts and undertrials who are at present in the respective correctional homes. The High Court Legal Services Authority West Bengal and file a report before this Court containing a list of Government and privately-run hospitals providing institutionalized treatment to the mentally ill persons in west Bengal and similarly in Andaman and Nicobar. next date directed by a court for appearance in on June 11. Case Title- In Re: Mental Health and Mental Health Care and allied matters concerning convicts/undertrials detained in various correctional homes in West Bengal and Andaman and Nicobar in terms of SC direction
