Allahabad High Court: A Division Bench of Shashi Kant Gupta, and Saurabh Shyam Shamshery, JJ., asked the State Government to ensure that persons who have tested negative and completed their quarantine period should be released from the Quarantine Centres.

Present matter was registered on a letter received by an Advocate, Shaad Anwar seeking release of members of Tablighi Jamaat quarantined in Uttar Pradesh.

Pursuant to Court’s Order dated 21st May, 2020, Advocate Shaad Anwar furnished the details of 45 members of Tablighi Jamaat who were sent to the quarantine centre within the  State of Uttar Pradesh.

The said matter was again taken up on 29th May, 2020 by which State was directed to furnish all the details pertaining to the members of Tablighi Jamat, who were quarantined, released after completing the quarantine period or have yet not been released despite completing tenure of quarantine. Further the State was also asked to give reasons for not release of such persons.

Update in the matter

State in today’s hearing provided the details that, total of 3001 Indians as well as 325 foreigners who were the members of Tablighi Jamaat were quarantined.

Further, all the 3001 members of Tablighi Jamat, who were Indians, have been released after competing the quarantine period, however, 21 members out of them have been detained in Jail, as such, none of the members of the Tablighi Jamat are in Quarantine Centers.

Additional Advocate General, Manish Goyal submitted that members of Tablighi Jamaat who were quarantined in the centres within the State of U.P. have returned to their respective States barring a few who have made their own private arrangements for stay.

Thus, in view of the statement made by the Additional Advocate General Court accepted the stand of State, however it would be open for the petitioner to approach the appropriate forum in case it discovers later on that some members of Tablighi Jamat are still detained in the Quarantine Center despite completing the requisite period of quarantine.

In a parting remark, Court added that,

Persons, who have completed their quarantine period and have tested negative can not be further detained in the Quarantine Centers against their wishes. It would be in violation of personal liberty under Article 21 of the Constitution of India.

Thus, State Government is directed to ensure that persons who have completed their quarantine period be released from the Quarantine Centres provided they have tested negative.

Bench also directed the Chief Secretary, State of Uttar Pradesh to set up a three members committee in every district to ensure smoother, greater and more effective functioning of the Quarantine Centers.

With the above observations, petition was disposed of.[Shaad Anwar v. State of U.P., 2020 SCC OnLine All 682 , decided on 30-05-2020]

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.