NATSHA NARWAL Vs. SUPERINTENDENT CENTRAL JAIL 6

JUDGEMENT

(1.) Consequent to the filing of various FIRs, charging the petitioner with having committed various offences - with which the present petition is not required to be burdened - the petitioner is lodged in Jail No. 6, Tihar Prison Complex, Delhi since 28th May, 2020.

(2.) By the present petition, the petitioner sought various facilities, i.e. daily access to her counsel by way of video-conferencing, permission to communicate with her family and friends regularly in accordance with the Delhi Prison Rules, 2018 (hereinafter referred as "the Delhi Prison Rules") and access to books and reading material.

(3.) Notice was issued, in this writ petition, on 18th June, 2020, on which date Mr. Rahul Mehra, learned Sr. Standing Counsel (Crl.), GNCTD fairly submitted that he would ensure that all facilities, which were permissible under the Delhi Prison Rules, would be made available to the petitioner.