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Judgment
Sabyasachi Bhattacharyya, J
The petitioner, who is appearing in person, submits that his relative, one Manashi Majumder, suffered from a psychological set back and was rescued from her residence by the Santiniketan Police Station and initially was checked up by the Sub-Divisional Hospital at Bolepure. Thereafter, she was transferred to the Pavlov Hospital by the respondent no. 7, where she was treated. During such treatment, the petitioner found out that the sanctioned strength at Pavlov Hospital was insufficient to accommodate the said lady and to give her proper treatment and, as such, the petitioner's mother prayed for transferring the lady from the Pavlov Hospital to the Institute of Psychiatry, I. O. P., Bangur, Kolkata, where she is now. Such prayer was previously allowed by a coordinate bench.
The petitioner submits that the Institute of Psychiatry, I. O. P., Bangur, Kolkata, has already prepared the lady, namely, Manashi Majumder, for discharge and the petitioner wants to take such discharge from the Hospital to her residence at Santiniketan, since, according to the petitioner, Manashi Majumder is mentally fit now.
However, in view of the nature of the prayer, it would be appropriate if the Director, Institute of Psychiatry, being respondent no. 8 herein, issues a certificate regarding the lady, Manashi Majumder, being fit for discharge, if necessary, upon consultation with the doctors who are attending her.
Accordingly, the petitioner is directed to communicate to the respondent no. 8 the gist of this order and a copy of the writ petition afresh, indicating that this Court directs the Director, Institute of Psychiatry, being respondent no. 8 herein, to submit a report, through his advocate, regarding the present mental condition and fitness of Manashi Majumder, who is being treated in the Institute of Psychiatry, I.O.P., Bangur at Kolkata, on the next date of hearing.
The respondent no. 8 shall file a comprehensive report detailing the mental condition and the fitness to be discharged of Manashi Majumder accordingly on the next date of hearing.
The matter will next appear on April 7, 2020 at 10.30 a.m. under the heading 'for orders'.
The petitioner is granted leave to communicate this order to the respondent no. 8 at the earliest after the same is uploaded on the official website of this court.