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The Division Bench of Cheif Justice DN Patel and Justice Prateek Jalan asked the Delhi government to address the issue brought up in two PIL's. Both the PIL's heared together. High Court requested that the delhi government present a Detailed Report in supplication looking for a course to be given to tihar central jail to permit detainees to have meeting with their legal councelers through video-conferencing. The Petition filed by Adv. Sarthak Maggon and Ajit P Singh the Petition looking to set up a web link for conducting normal 'legal mulakats' telephonically or through video conference to guarantee access to equity to the prisoners. Appeal expresses that, this has prompted delays in both access and organization of equity on the grounds that both the advocetes and prisoners are struggling to establish connection for the purposes of seeking appropriate remedies applicable under law. legal 'mulakat' through the establishment of a web link open to enrollment by advocates will end up being a quantum jump in the improvement and availability to justice by protecting the rights of the inmated to draw in proper lawful councel to speak to the cures accessible as per fair treatment. The delhi government is presented his report contended that telephonic discussion are now being given to the detainees. the delhi government likewise submitted 10- 15 days video conferencing facility will to available for both ( relatives and their legal counsels). The next date for this matter is 07 july 2020. In woman prison jail no 6 the video conference has been alredy started delhi government submitted the report.
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