NATASHA NARWAL Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This hearing has been done through video conferencing. The present petition has been filed by the Petitioners, who are under-trial prisoners, currently locked in the Central Jail-6 Tihar, seeking certain directions for provision of certain facilities in the jail. Vide last order dated 3rd May 2021, this court had issued directions to the ld. Counsel appearing for GNCTD to seek instructions on certain additional issues which were raised by the Petitioners in CM APPL. 15720/2021, which was taken on record on the said date. The said issues concerned tele-calling facilities, vaccination facilities for inmates in CJ-6, Tihar Jail as well as the facility for emulaqaats, amongst others.

(2.) Pursuance of the last order dated 3rd May, 2021, Mr. Narayan, ld. Counsel for GNCTD has sought instructions on the issues of tele-calling facilities in the jail, vaccination of inmates, as also e-mulaqaats, monthly calling charges and intermingling issues.

(3.) Both parties have made their submissions on these issues today. After hearing ld. Counsels appearing for the parties, the following directions are issued: