COURT ON ITS MOTION Vs. STATE AND ANR

JUDGEMENT

(1.) On the basis of a report submitted by the Chief Metropolitan Magistrate the present writ petition was instituted. The report of the learned Magistrate disclosed a shocking state of affairs which pertain to the use of the cell phones in Tihar Jail despite the jammers and CCTV cameras having been installed in the said jail.

(2.) It is worth noting that a status report was called for from the State, and on the basis of the direction on the previous occasion a status report has been filed. To appreciate the factual scenario in completeness, we reproduce the relevant portion of the status report:

(3.) We may further note with profit that this Court, on earlier occasion, had directed the Director General (Prisons), Tihar Jail to remain personally present today. Pursuant to the said direction, Mr. B.K. Gupta, Director General (Prisons), Tihar Jail is present.