XXX Vs. IN RE - THE STATE OF ASSAM

JUDGEMENT

(1.) On the next date, Mr. R. Dhar, learned Additional Senor Government Advocate, appearing for the State respondent shall apprise this Court as to how many jails are presently there in Assam and the number of inmates in these jails and, out of the inmates, how many have been infected by corona virus and also about the measures the jail authorities have taken to take care of such patients/jail inmates.

(2.) List on 03.05.2021.

(3.) A copy of this order be given, free of cost, to Mr. R. Dhar, learned Additional Senor Government Advocate appearing for the State respondent.