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Judgment
Siddharth Mridul, J
CRL.M.A.2115/2021 (Exemption)
Exemption granted subject to all just exceptions.
The application is disposed of accordingly.
W.P. (CRL.) 280/2021
The present writ petition under Article 226 of the Constitution of India instituted on behalf of the petitioners prays as follows: -
“a) Issue a Writ of Habeas Corpus or any other appropriate writ, thereby allowing the Petitioner Nos.2 and 3 to meet Petitioner No.1 in
jail twice every week, in accordance with the Rules governing the name;
b) pass any other order or direction as this Hon’ble Court deems fit and proper in favour of the petitioner in the interest of justice.â€
Mr. Rahul Mehra, learned Standing Counsel (Criminal) appearing on behalf of Government of NCT of Delhi on advance notice, on instructions
from Mr. Prashant Verma, Officer-in-Charge (Legal) Delhi Prisons, Tihar Headquarters states that w.e.f. 05.02.2021 and 08.02.202, the Delhi Police
are permitting 01 physical legal interview with an Advocate and 01 physical mulaakaat with a relative, respectively, to all the inmates every week. In
addition, it is stated that 01 virtual legal interview with an Advocate and 01 virtual mulaakaat with a relative is also being permitted to every inmate,
subject to certain guidelines. Mr. Mehra lastly states that prison authorities are hopeful of reverting back to the position vis-Ã -vis mulaakaats that
existed prior to the onset of Covid-19 pandemic i.e. 02 physical mulaakaats and 02 physical interviews to all inmates every week from 01.04.2021,
subject to the pandemic remaining under control.
In view of the foregoing, Mr. Rudro Chatterjee, learned counsel appearing on behalf of the petitioners does not press this petition any further.
The petition is disposed of accordingly.