Delhi High Court - Orders
Ms Anjana Kumar Advocate & Anr vs State Govt Of Nct Delhi And Ors on 11 November, 2022
Author: Sudhir Kumar Jain
Bench: Sudhir Kumar Jain
$~48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 2637/2022
MS ANJANA KUMAR ADVOCATE & ANR. ..... Petitioners
Through: Mr. Dharmendra Kumar, Mr. Manoj
Kumar, Mr. Nitin Sharma, Mr. Irfan
Hussain, Mr. Chetan Shandilya,
Advocates for petitioners
versus
STATE GOVT OF NCT DELHI AND ORS ..... Respondent
Through: Mr. Yasir Rauf Ansari, ASC for R-1
with Adeeb Ul Hasan, Advocate for
R-1
Mr. Ashok Kumar, Superintendent
Jail and Mr. Pradeep Sharma, Dy.
Superintendent Jail
CORAM:
HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 11.11.2022 CRL.M.A. 23052/2022 (exemption)
1. By way of this application, the petitioner is seeking exemption from filing certified copies/dim of the annexures.
2. The application is allowed and accordingly disposed of. W.P.(CRL) 2637/2022
1. The present petition is filed under Article 226 of the Constitution read with section 482 Cr.P.C. for issuance of certain directions to the respondents with the following directions:-
A. Call for the CCTV footage from the cameras installed at the Entry gate of Jail No 13 Mandoli dated 1- 11-2022 from 3 P.M. till 5 P.M. which is under the control of respondent No 3.
B. Issue a writ of mandamus or any other writ or Signature Not Verified Digitally Signed By:JITENDRA Signing Date:17.11.2022 15:50:10 direction thereby directing the Respondents no 2 to take action on the representation dated 3-11-2022 filed by the petitioners.
C. Direct the respondent 2-3 to initiate departmental action against respondent no 4-5 for not complying with the standing order No 53 dated 27-02-2013 issued by respondent no 2 with respect to Rule 42 of Delhi prison Rule 1988.
D. Issue a writ of mandamus or any other writ or directions to respondent no 1-3 to provide basic facilities of drinking water, seating arrangement and wash room outside the wicket gate for the advocates who visit jail premises for the purposes of legal interview with inmates lodged in jail.
E. Issue a writ of Mandamus or any other writ directing the respondent no 6 to issue a centralized identity Card for all the advocates enrolled all over India by the respondent No 6 since the respondent no 6 is the Apex body and is maintaining the records of the advocates practicing all over India and has started 1ssumg the certificate of practice to the freshly enrolled advocates through Respondent no 7.
F. Pass such further orders that this Hon'ble Court may deem fit and proper in the interests of justice and circumstances of the case.
2. Issue notice.
3. Mr. Yasir Rauf Ansari, Additional Standing Counsel accepts notice on behalf of the respondent nos.1 to 5. Let notice be issued to the respondent nos.6 and 7 through all permissible modes, on taking necessary steps by the petitioner within two weeks, returnable on 23rd February, 2023.
SUDHIR KUMAR JAIN, J NOVEMBER 11, 2022/j/m Signature Not Verified Digitally Signed By:JITENDRA Signing Date:17.11.2022 15:50:10