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PIL filed in HC against assurance given by Govt to UK Courts for Jail facilities for Mallya


16 Mar 2020
Categories: Latest News

There can be no discrimination between VIP and ordinary prisoners, says a Public Interest Litigation (PIL) filed in the High Court of Bombay against special facilities in Jail barracks assured to fugitives like liquor baron Vijay Mallya and bookie Sanjeev Chawla.

The plea filed by Citizens Action Group has urged the court to cancel the assurance given by the Union government to the UK court in extradition proceedings filed against the duo & to declare that no assurance of such discrimination can be made. The petition states the Union government has assured individual cell space for Mallya & Chawla, besides furniture, natural & artificial lights, fans, open grille windows & clean drinking water & toilets. Mallya is also assured television, special dietary requirements & daily videoconference access to lawyers. 

The plea says the special treatment not only violates the rights of existing prisoners, but also the fundamental right under Article 14 (Right to Equality).

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