NARAYANSAI AASHARAM HARPALANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed to provide him a personal laptop/ ipad/Computer with word processor facility and printer and permit him to put the views of the same within the time slot fixed by the authority and also prayed to quash and set aside/modify the communication dtd. 5/2/2021 (at Annexure-C) with regard to use of mobile and the same may be granted on suitable and terms within the time slot fixed by the authority.

(2.) Heard Mr. Ashish M. Dagli, learned counsel for the Petitioner - convict and Mr. Hardik A. Dave, learned Public Prosecutor assisted by Mr. H.K. Patel, learned APP for the respondent State and its authorities.

(3.) RULE. Learned APP waives service of Rule on behalf of the respective respondents. Considering the facts and circumstances of the case, this matter is taken up for final disposal forthwith.