WPPIL/58/2021
2021 Latest Caselaw 1857 UK

       IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL


 THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH CHAUHAN
                                AND
            THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA




                WRIT PETITION (PIL) NO. 58 of 2021


                               14th June, 2021


 Between:

 Omveer Singh                                   ...... Petitioner

 and

 State of Uttarakhand and others               ......     Respondents


Counsel for the appellant           :   Mr. Ajay Veer Pundir, learned
                                        counsel
Counsel for respondent 1 & 3        :   Mr. C.S. Rawat, learned Chief
                                        Standing Counsel for the State




 The Court made the following:


 JUDGMENT:      (per Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan)




              By order dated 06.05.2021, this Court had

 passed certain directions to the jail authorities.                       In

 compliance of the said order, a short counter-affidavit

 has been filed by Mr. A.P. Anshuman, Inspector General

 of Prisons, Uttarakhand.
                                 2




2.        According       to    the    counter-affidavit,     as      of

08.06.2021, 2813 inmates have been vaccinated so far.

The   remaining    inmates          shall   be   vaccinated     in    a

systematic manner, and at a rapid speed. However, as

the vaccines are not presently available, inoculation

programme is progressing slowly.


3.        Moreover, the High Powered Committee had

met on 17.05.2021.        The Committee considered parole

of 106 convicts, and interim bail application for 685

under-trial prisoners.         Out of 106 convicts, 92 were

granted parole by the Committee. The next meeting of

the High Powered Committee is scheduled to be held in

June 2021.


4.        With regard to the E-Mulakaat, the Inspector

General submits that by letter dated 06.05.2021, all the

jail Superintendents have been directed to convene the

Video Conferencing through E-Mulakat, or through any

other portal. By letter dated 07.05.2021, the Chairman

of the Bar Council has also been informed that, in case,

the   prisoners   wish     to    have       conference   with        the

Advocates or the family members, they can use the

facility of E-Mulakaat.
                            3




5.         Therefore, the directions issued by this Court

have been duly complied with.          Hence, no further

direction needs to be issued by this Court.


6.         The writ petition stands disposed of.




                      _______________________________
                      RAGHVENDRA SINGH CHAUHAN, C.J.




                                  _________________
                                 ALOK KUMAR VERMA, J.

Dt: 14th June, 2021 Negi