ISHU GOVER Vs. U.T., CHANDIGARH

JUDGEMENT

(1.) Case has been taken up for hearing through video- conferencing.

(2.) Prayer in the present petition filed under Section 482 Cr.P.C. is for issuance of appropriate directions to the subordinate judicial authorities and the local administration for better coordination and to work according to the guidelines issued by the Hon'ble Supreme Court and this Court.

(3.) It is the case of the petitioner that in FIR No. 431 dated 24.11.2019 registered under Sections 379 / 411 IPC, at Police Station, Sector 39, Chandigarh, he was granted regular bail by the Additional District Judge, Chandigarh on 19.02.2020. Still further, in another case bearing FIR No. 279 dated 9.12.2019 registered under Section 379-B IPC at Police Station Sadar, Kharar, the petitioner was granted regular bail on 23.03.2020 by the Sessions Judge, SAS Nagar. It is, however, stated that the said orders have neither been uploaded nor copies thereof have been provided to the petitioner. It is, thus, pleaded that in utter ignorance of the orders granting regular bail to the petitioner and various guidelines issued by the Hon'ble Supreme Court, the petitioner has not, till date, been released on bail. In this background, the petitioner has besides, making prayer for his release on bail, has also prayed for issuance of various other directions i.e. to issue a reliable channel or contact number/emails to be flashed and circulated among the general public; to update all the contacts of Judicial Officers on duty on respective days along with their contact numbers/email and address(es) on the official website of the concerned District; to keep the websites of local administration and subordinate judiciary up-to-date with all the recent developments like updating case status, next business date and uploading or handing over the orders passed before or on the date, the lock down was announced. etc.