Calcutta High Court (Appellete Side)
WP/8573W/2018 on 12 August, 2020
Author: Subhasis Dasgupta
Bench: Subhasis Dasgupta
1 1 12.08.2020 (Video Conference) Kole/Saswata WP 8573 (W) of 2018 With WP 7252 (W) of 2018 With WP 4510 (W) of 1997 The Court in its own motion:
In Re: Overcrowding in Prison With CAN 3147 of 2020 In WP 5440 (W) of 2020 Mr. Tapas Kumar Bhanja, Adv.
.... Learned Amicus Curiae.
Mr. Indrajit Dey, Adv.
... for the petitioner in WP 5440 (W) of 2020. Mr. Saikat Banerjee, Mr. Arnab Ray, ... for the High Court Administration. Mr. Raghunath Chakraborty, Mr. Meheboob Ahamed, ... for APDR.
We have read the orders dated 13.12.2019 and 31.07.2020. There is no representation on behalf of the State. Though the learned Amicus Curiae and the Learned Counsel for the intervenor have strongly pressed for interlocutory order enabling release on parole or bail or otherwise of people who are terminally ill and housed in the correctional home, we would prefer to hear the State Government in this aspect and therefore this matter is adjourned to be considered tomorrow (13.08.2020) to enable the State Government to make submissions. We also record the submission on behalf of the 2 High Court Administration that in so far as effectuating decisions for release of persons on completion of terms of imprisonment in accordance with the earlier orders and the statutory provisions in the Code of Criminal Procedure, as of now, there is no pendency of any matter on the judicial side.
Post the matter on 13.08.2020.
Communicate a copy of this order to the office of the learned Advocate General today itself.
(Thottathil B. Radhakrishnan, CJ.) (Subhasis Dasgupta, J.)