Tukaram Vitthal Jadhav vs The Deputy Inspector General Of ...
2021 Latest Caselaw 2979 Bom

                                                                         6.cri.w.p.71.2021.odt
                                              1

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH : NAGPUR

                       CRIMINAL WRIT PETITION NO.71/2021

          Tukaram Vitthal Jadhav,
          C-5340, Central Prison,
          Age : 35 Yrs., Amravati.                           ..... PETITIONER

                                    // VERSUS //

 1.     The Deputy Inspector General of Prisons,
        Nagpur.

 2.     The Superintendent of Prison, Amravati.               .... RESPONDENTS

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          Shri Tarun Parmar, Appointed Advocate for petitioner.
          Miss. H. N. Jaipurkar, APP for respondents.
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                               CORAM :            SUNIL B. SHUKRE AND
                                                  AVINASH G. GHAROTE, JJ.

DATED : 15/02/2021

ORAL JUDGMENT : (PER:- SUNIL B. SHUKRE, J.)

1] Heard learned counsel for the petitioner and learned APP

who appears by waiving notice for respondents.

2] Heard. Rule. Rule made returnable forthwith.

3] Heard finally by consent of the learned counsel appearing

for the parties.

4] The main prayer in this petition is about directing the

6.cri.w.p.71.2021.odt

respondent to allow the petitioner to use the coin box facility to converse

with the members of family. We are of the opinion that in view of the

communication dated 30.03.2020 issued to all the Jail Authorities by

Special Inspector General of Police (Prisoners) East Region, Nagpur, such

prayer can be granted.

5] The Writ Petition is allowed. The respondents are directed

to provide facilities of phone conversation to the petitioner and other

prisoners in accordance with the communication dated 30.03.2020 as

Covid pandemic has not been officially declared to come to an end so far.

6] Remuneration of Rs.2,500/-(Rs.Two Thousand Five

Hundred only) be paid to the learned appointed counsel.

Rule accordingly.

(AVINASH G. GHAROTE, J) (SUNIL B. SHUKRE J.)

Sarkate.