REENA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present petition has been moved by the Petitioner, who is the sister of Mr. Raghwendra Pratap Singh, an Indian national who has been arrested in Uzbekistan. The stand of the Petitioner is that consular access has not been provided to him and his wife is also unable to meet him. The petition also seeks appointment of a lawyer for defending his case in the Uzbekistan courts, supply to him all the official documents relating to his arrest, detention, investigation, as also documents relating to the licensing, approvals of the medicine 'Dok1 Max'. The prayers sought in this writ petition are as under:

(3.) Notice was issued in this Petition and the UOI was directed to file a status report. Vide Order dtd. 14/2/2023, further time was sought and the following directions were passed: