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This High Court has asked State Govt. to File a Reply Seeking to Restore the Conjugal Visits for Prison Inmates with Social Distancing during Lockdown Period.[Read Order]


Human Rights of Prison Inmates
03 Jun 2020
Categories: Latest News Case Analysis

On Friday, 29-05-2020 the High Court of Allahabad issued a Notice to State Govt. Of U.P. directing it to make arrangements so that the inmates can meet their family friends while following Social Distancing Norms.

The Lucknow Bench has asked the Govt. To file a Counter Affidavit within 10 days. The PIL entitled Shiva Pandey v. State of U. P. and Ors. seeks to uphold the Rights of Prisoners to have contact with their near and dear ones.

 The Inmates are Human Beings above all boundaries and so the “Crime should be hated and not the Criminal “. As rightly said by the Hon'ble Supreme Court Justice Krishna Aiyer “Imprisonment does not spell farewell to Fundamental Rights although, by a realistic re-appraisal, Courts will refuse to recognize the full panoply of Part III enjoyed by a free Citizen”.

The Court has also ordered that the Petitioner shall also file a Rejoinder Affidavit within 3 days.

Read Order @LatestLaws.com



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