Report No. 135

Chapter VI

Mental Health Act, 1987

6.1. Women prisoners and the Mental Health Act, 1987.-

Apart from the arrest, detention and conviction of a person which may lead to custody, occasions for the imprisonment of women may also arise where even though there is no charge of crime, a woman is kept in detention under legislation relating to mental health. India has recently enacted the Mental Health Act, 1987, and a reference will be made here to such provisions of that Act as are important for the present purpose.