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Utt HC | Covid 19 infection, vaccination and precautions in the prisons; Court issues directions, forms committee

Uttaranchal High Court: The Division Bench of Raghvendra Singh Chauhan, CJ. and Alok Kumar Verma, J., have been hearing a series of petitions after a PIL which was filed on 03-05-2021 regarding the submission of a report with regard to the number of jails, the population of each jail in both the categories of under-trial prisoners and convicted prisoners, the number of the prisoners, who have come down with Covid19, the availability of the medical facilities for dealing with those, who are suffering from Covid-19, the number of staff, which is equally affected by Covid-19, the facilities available for quarantining the affected persons, the medical facilities available within the jail, the availability of oxygen tanks, oxygen beds and ventilators, if any, the availability of protective gears such as PPE kits, masks and gloves. The I.G. Prisons, was directed to be present before this Court on 06-05-2021.

On 06-05-2021 the I.G. prisons, informed the Court that there were 6,647 inmates, who were housed in different jails throughout the State out of which 4,474 were under-trials prisoners, while 2173 were convicted. He further furnished all the information sought to by the Court. He informed the Court in accordance with the directions of the Supreme Court in Suo Motu In RE: Contagion of Covid 19 Virus In Prisons, W.P. (C) No. 1 of 2020, a High Powered Committee was constituted by the Uttarakhand State Legal Services Authority by order dated 26-03-2020. The Court after perusing the information submitted had given certain direction:

The case was next heard on 14-06-2021.

As per the directions issued by the Court on 06-05-2021 a short counter-affidavit had been filed by I.G. Prisons, Uttarakhand according to which 2813 inmates have been vaccinated so far. It was informed that the remaining inmates shall be vaccinated in a systematic manner, and at a rapid speed. However, as the vaccines were not presently available, inoculation programme is progressing slowly. The Committee considered parole of 106 convicts, and interim bail application for 685 under-trial prisoners. Out of 106 convicts, 92 were granted parole by the Committee. With regard to the E-Mulakaat, the I.G. submitted that all the jail Superintendents have been directed to convene the Video Conferencing through E-Mulakat, or through any other portal.

The Court while disposing of the petition held that the directions issued by this Court had been duly complied with. Hence, no further direction needed to be issued by this Court.[Omveer Singh v. State of Uttarakhand, 2021 SCC OnLine Utt 561, decided on 14-06-2021]


Suchita Shukla, Editorial Assistant has reported this brief.


Counsel for the appellant: M. Ajay Veer Pundir

Counsel for respondent 1 & 3: Mr C.S. Rawat

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