- (1.) PERUSED the medical report submitted by the Department of Psychiatry under the signatures of members of Medical Board constituted under the order of this Court.
(2.) AS per report after clinical evaluation, observation of behaviour & sleep pattern, psychological investigation and detailed psychiatric evaluation, the Board was of the opinion that detenue Smt. Rekha was not found to have any psychiatric disorder and thus she was discharged from the hospital. The petitioner Smt. Rekha has challenged the order passed by the Sub -divisional Magistrate, Hardoi in case No. 6 of 2009 under Section Cr.P.C. It appears that the order was passed by the S.D.M. on an application made under Section I.P.C. by the earlier husband of the petitioner.
(3.) WE have carefully perused the provisions of Section IPC which is non -cognizable and bailable and also the provisions of Section Cr.P.C. relating to prosecution for offence against marriage.;