The Division Bench of the Patna High Court, comprising Chief Justice Sanjay Karol and Justice Mohit Kumar Shah in the case of LAW Foundation v. The State of Bihar & Ors has granted two weeks time to the State Government to file affidavit in a PIL regarding separate lock-ups for transgenders in all the police station of Bihar .
Background of the Case
The Petitioner is a Non Governmental Organization (NGO) named Law Foundation has filed a PIL for seeking directions from the Court to the Respondent State to create separate cell and Lock-ups for the person belonging to Transgenders community in the State of Bihar.
Reasoning and Decision of the Court
The Court looking into the grievance of the situation expounded that we request him to appear in the matter and file response within a period of two weeks from today. The Court was also informed that despite repeated calls, none has entered appearance on behalf of the State.
The Court listed the matter on 08.04.2022 for next hearing.
Case Details
Case: - Civil Writ Jurisdiction Case No.2658 of 2022
Petitioner: - LAW Foundation
Respondent: - The State of Bihar & Ors
Judge: Chief Justice Sanjay Karol and Justice Mohit Kumar Shah
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