HIGH COURT ON ITS OWN MOTION Vs. STATE OF MAHARASHTRA
LAWS(BOM)-2021-6-1
HIGH COURT OF BOMBAY
Decided on June 02,2021

HIGH COURT ON ITS OWN MOTION Appellant
VERSUS
STATE OF MAHARASHTRA Respondents

JUDGEMENT

- (1.) At the outset, Mr.Kumbhakoni, learned Advocate General for the State of Maharashtra files a compilation of documents titled as "Prisons Information". The same is taken on record.
(2.) The compilation contains facts and figures in respect of the prisoners released on interim bail and emergency parole as per the guidelines of the High Powered Committee (HPC), the number of temporary prisons and Covid Care Centres set up by the prison authorities, the number of prisoners as well as staff of the prisons who have tested positive, have undergone RT- PCR tests as well as have been vaccinated, the details in respect of communication facilities made available at the correctional homes as well as the steps taken to fill up vacant posts of medical officers and para-medical staff. The breakup of the facts and figures, pre and post 12th May 2021, have been indicated in a chart forming part of the compilation.
(3.) We are informed by Mr.Desai, learned senior advocate appearing for the People's Union for Civil Liberties that he has been provided a copy of the compilation this morning. He has, thus, prayed for some time to look into the same and to revert. We propose to grant him time.;


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