The Bombay High Court has issued directions to the State Government asking it to equip infrastructure across the State prisons to facilitate e-mulakaat.
A division bench of Chief Justice Devendra Kumar Upadhyaya and Justice Arif S. Doctor acting on a PIL filed in this regard by the People's Union for Civil Liberties has asked the State to implement the provisions contained in the Government Resolution dated 22nd March 2024 in all the prisons throughout the State of Maharashtra and shall also provide adequate infrastructure, wherever required, so that the Government Resolution dated 22nd March 2024 is implemented in its letter and spirit and all the inmates in the prisons are given access to phone calls and e-mulakaat facilities.
The petitioner has prayed for the letter and spirit implementation of the said resolution by the State which provides for a phone call facility and e-mulakaat facility to the prisoners excluding Pakistani prisoners.
"So far as submission of learned counsel for the petitioners in relation to exclusion of Pakistani citizens from operation of the Government Resolution dated 22nd March 2024 is concerned, it is needless to observe that it is always open to the petitioners to challenge any part of the said Government Resolution if any grievance still exists by taking recourse to any remedy, including filing of a writ petition, which may be available to the petitioners in law", the court further observed.
Read Order @LatestLaws.com:
Picture Source :
