Neeraj Sehrawat And Ors vs Govt. Of Nct Of Delhi
2021 Latest Caselaw 459 Del

#S-25



     IN THE HIGH COURT OF DELHI AT NEW DELHI



                                Judgment Delivered On : 10.02.2021



W.P.(CRL) 280/2021
NEERAJ SEHRAWAT AND ORS                               ..... Petitioners
                           versus
GOVT. OF NCT OF DELHI                                 ..... Respondent
Advocates who appeared in this case:
For the Petitioners:       Mr. Rudro Chatterjee, Advocate with Mr.
                           Shariq Nisar, Mr. Sanawar and Mr. Jatin
                           Bhatt, Advocates

For the Respondent:        Mr. Rahul Mehra, Standing Counsel
                           (Criminal)



CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI

                           JUDGMENT

SIDDHARTH MRIDUL, J (via Video Conferencing) CRL.M.A.2115/2021 (Exemption) Exemption granted subject to all just exceptions. The application is disposed of accordingly.

W.P. (CRL.) 280/2021

1. 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."

2. 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-à-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.

3. In view of the foregoing, Mr. Rudro Chatterjee, learned counsel appearing on behalf of the petitioners does not press this petition any further.

4. The petition is disposed of accordingly.

SIDDHARTH MRIDUL JUDGE

ANUP JAIRAM BHAMBHANI JUDGE

FEBRUARY 10, 2021/dn

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