Gauhati High Court
X-X-X vs In Re The State Of Arunachal Pradesh And 3 ... on 18 October, 2023
Author: Chief Justice
Bench: Chief Justice
Page No.# 1/2
GAHC010047222018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : PIL(Suo Moto)/2/2018
X-X-X
X-X-X
VERSUS
IN RE THE STATE OF ARUNACHAL PRADESH AND 3 ORS
REP. BY THE SECRETARY, DEPTT OF HOME, CIVIL SECRETARIAT,
ITANAGAR, ARUNACHAL PRADESH, PIN- 791111
2:THE DIRECTOR GENERAL OF POLICE
POLICE HQ
CHANDRANAGAR
ITANAGAR
ARUNACHAL PRADESH
PIN- 791111
3:THE SUPERINTENDENT OF POLICE
DIST- LOHIT
TEZU
ARUNACHAL PRADESH
PIN- 792001
4:THE OFFICER-IN-CHARGE
TEZU POLICE STATION
TEZU
DIST- LOHIT
ARUNACHAL PRADESH
PIN- 792001
5:THE GOVERNMENT OF INDIA
MINISTRY OF HOME AFFAIRS (INTERNAL SECURITY)
NEW DELHI.
6:THE STATE OF NAGALAND
Page No.# 2/2
THE STATE OF NAGALAND
7:THE STATE OF MIZORAM
THE STATE OF MIZORA
Advocate for the Petitioner : MR S S DEY
Advocate for the Respondent : GA, AP
BEFORE
HONOURABLE THE CHIEF JUSTICE
HONOURABLE MR. JUSTICE KARDAK ETE
ORDER
Date : 18.10.2023.
Mr. D. Das, learned Advocate General, Mizoram; Ms. T. Khro, learned Additional Advocate General, Nagaland and Mr. B.D. Goswami; learned Additional Advocate General, Arunachal Pradesh pray for and are granted four weeks time to file their respective affidavits in compliance to the directions given by this Court on 30.08.2023.
Mr. H.K. Das, learned standing counsel for the Gauhati High Court points out from the affidavit filed on behalf of the State of Assam that the e-Prisons App is not properly functioning in real time and that there is a gap of about 24 to 48 hours in collating the biometric data of the prisoners.
Ms. R. Baruah, learned counsel associated to Mr. D. Saikia, learned Advocate General, Assam submits that the process of updating the e-Prisons App is underway and the issues are likely to be ironed out within next four weeks.
Re-notify on 29.11.2023.
JUDGE CHIEF JUSTICE Comparing Assistant