TH. PREMLATA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The prayers numbers No.2 to 7 are as follows:-

(2.) The PIL has been filed for the above stated reliefs based on the direction of the Hon'ble Supreme Court in R.D. Upadhyay v. State of Andhra Pradesh and ors. (W.P(C) No.559 of 1994) dated 13.11.2014. In this case, notice was issued on 11.9.2015 and thereafter, it has been adjourned from time to time and the respondents No.1, Principal Secretary (Home), Govt. of Manipur and the respondent No.2, the Superintendent, Manipur Central Jail, Imphal have filed an affidavit dated 26.11.2015. In response to the affidavit of the respondents No.1 and 2, the petitioner filed a rejoinder affidavit dated 5.8.2016. Thereafter, the respondent No.2 has filed another affidavit dated 6.4.2017 and the respondent No.1 filed another additional affidavit on 4.11.2017. There is also a Jail Inspection Report dated 08.5.2017 and in that the Additional Director General of Police (Prisons), Manipur has given details of the Special Packages for inmates of the Jails.

(3.) On 28.8.2018, the following order was passed:-