Himachal Pradesh High Court
State Of H.P. vs . Mehar Singh And Another on 24 August, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
State of H.P. vs. Mehar Singh and another Cr. Appeal No. \O°oF 2 24.08.2022 Present: Mr.Hemant Vaid, Additional Advocat Gener the appellant-State.
Mr.Akash_ Thakur, Advocate, we Yondana Mishra, Advocate, for the pass. am On 04.01.2022, learned , -couns 'appearing for the respondents was directed to have ingtrdctions from the relative 'Sy of respondent No.2- Saran Pa aut fo whether they are ready to admit Saran Patt in IGM Shira, as advised by Dr.Ravi Sharma, or they would like, iehand over him to appropriate Agency under ~\ Ne Mental Health Act = \ Mr. 'Akash Thakur, learned counsel, under instructions \ N. of learded original counsel, submits that relatives of Saran Patt oe €scommunicated that they are ready to admit Saran Patt in NX Shimla.
Learned Additional Advocate General is directed to > "fh ave latest instructions through concerned SHO from IGMC Shimla regarding date on which Saran Patt is to be produced before the concerned Doctor for his admission. List on 08.09.2022.
(Vivek Singh Thakur) Judge August 24, 2022 (Purohit) :1: Downloaded on - 25/08/2022 20:02:30 ucls