AMIT KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) IN this public Interest Litigation, the petitioner, who was an inmate of Birsa Munda Central Jail, Ranchi, has brought to the notice of this Court the present condition of the inmates. It is alleged that the Jail authorities are violating the human rights by not providing them with appropriate prescribed food, medicine, sanitation etc.

(2.) A counter affidavit has been filed on behalf of the respondents, wherein, they have tried to deny the allegations, made in the writ petition.

(3.) LIST this case under the same heading on 17th May, 2006 at 4.00 p.m.