- (1.) HEARD learned Amicus Curiae and counsel for the State.
(2.) W .P.(PIL) No. 2774 of 2013 has been registered as Public Interest Litigation, in view of the order passed by the Coordinate Bench of this Court in I.A. No.1105 of 2013 passed in Criminal Appeal(DB)No.1088 of 2012 and in consequence thereof, five committees were constituted to look into the affairs in the Central Jail in the State of Jharkhand and thereafter matter has been referred to this Court. Thereafter Division Bench observed that in view of the well research work report prepared by the members of the committees, the matter is required to be placed for treating it as a Public Interest Litigation. In view of the above order, this Court issued notice to the State vide order dated 10th May, 2013.
(3.) LEARNED counsel for the State submitted that though he received instruction but even before filing any affidavit in this Public Interest Litigation, the State wants to take some steps so that State may show it's seriousness in implementation of some reforms in the various jails.;