NATASHA NARWAL Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Prathiba M. Singh, J 1. This hearing has been done through hybrid mode.

(2.) The instant writ petition was filed by the Petitioners- Ms. Natasha Narwal and Ms. Devangana Kalita, two undertrial persons, who were lodged in Tihar Jail at the time when the writ petition was filed. The petition was filed during the COVID-19 pandemic. They had sought several reliefs in this writ petition in view of the suspension of certain prison rules, change in prison rules owing to the pandemic and the requirement for isolation which was prescribed during the said period.

(3.) The reliefs sought in the writ petition are as under: