Section 6 in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
6. Classification of Prisoners with Mental Illness.
- Persons who are certified by a medical officer or psychiatric trainers who may be admitted to a Rehabilitation Centres be divided into five classes,-(1)Persons who have not committed a crime and who are supposed to be person with Mental Illness placed under observation of the Medical Officers.(2)Persons accused of a crime and supposed to be of unsound mind, placed under the observation of a medical officer with training in psychiatry or the civil surgeon under these Rules.(3)Persons accused of a crime and found incapable of making their defence owing to unsoundness of mind and kept under safe custody, under sub-section (2) of Section 330 of the Code of Criminal Procedure, 1973.(4)Persons acquitted after trial on the ground of mental illness who have been found to have committed an act but for the incapacity it is found that he has constituted an offence and who have been detained under directions of the Court in safe custody, under Section 335 (1) (b) of the Code of Criminal Procedure, 1973.(5)Prisoners who have become mentally ill after their admission into jail.
