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The Punjab and Haryana High Court directs subordinate judicial authorities to ensure compliance of granting Bail
The Punjab and Haryana High Court have directed the subsidiary judicial establishment to devise a trustworthy mechanism to keep informed the contact details of all the On Duty Magistrates on the authorized website of the court, throughout the lockdown period, so that fulfilment of bail orders can be made certain.
- The above mentioned directions was given by Justice Harnaresh Singh Gill in a miscellaneous request produced by an Under Trial prisoner, who has already been granted bail previously on two different occasions, by the Additional District Judge and by the Sessions Judge in February and March 23rd respectively, had not been released from prison.
- This Under Trial prisoner had pointed out that the supposed orders granting bail have not been uploaded on the website and copies thereof had not been given to him. Therefore, in complete ignorance of the orders granting standard bail and various guidelines issued by the Supreme Court, till this date, this Under Trial prisoner had not been released on bail.
- In these situations, the High Court ordered, all the District & Sessions Judges within the States of Punjab, Haryana and U.T., Chandigarh, shall make a method, clearly providing on their authorized websites, the contact numbers and e-mails of the authorities on duties so that the fulfilment of the orders granting bail could be made. They are also asked to upload the orders passed by the Courts in their personal Sessions Divisions, previous to or on the date of lockdown. However, while doing so, there shall be strict observance of the precautionary measures as circulated by this Court in the wake of deadly disease Covid-19.
- In view of the Supreme Court directions to de-congest prisons, the court ordered that all the orders surrendering bail must be put to result without delay.
- Keeping in view the existing situation in the country on account of the outburst of deadly disease Covid-19, and further taking into consideration the guiding principle issued by the Supreme Court thereby directing all the states to think about releasing some prisoners on parole to reduce congestion in Jails, All the Subordinate Courts in the States of Punjab, Haryana and U.T., Chandigarh to let go the accused, who have previously been granted bail either by this Court or by the Subordinate Courts.
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