NEERAJ SEHRAWAT Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) CRL.M.A.2115/2021 (Exemption)

(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- -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.