Allow Cookies!
By using our website, you agree to the use of cookies
A batch of PILs, regarding the lack of facilities for the proper medical treatment of the prisoners, were disposed of on Thursday, by the Bombay High Court after state accepted most of the suggestions made by the portioners.
Division bench of the Bombay high court comprising of the Chief Justice Dipankar Datta and Justice M. S. Karnik, was informed by the Advocate General of Maharashtra that the state has accepted the suggestion to conduct random testing of the inmates in the jails, hence the court directed the prison authorities to implement the measures for random testing of the inmates.
The petitioner’s council suggested that the definition of ‘high risk patients’ should be as per the standard operation procedures issued by the National Centre Disease Control (NCDC) for contact tracing of covid-19 cases.
The court observed that it is not possible for the court to accept the submission of petitioners council that the definition of ‘high risk prisoners’ should be made by the SOP by NCDC for contract tracing of the covid-19 cases.
The advocate general told the court that it is the ultimate aim of the state and prison authorities to test all the prisoners, but it would not be possible for the authorities to do so immediately, due to the unprecedented situation and challenges faced by the state to reach out and help and to provide medical aid to the ones already affected by the virus, the resources have to be distributed evenly.
Justice Karnik said that the court is satisfied by the measures taken by the state at present, the state has accepted most of the suggestions made by the petitioners. He also added that whenever an inmate shows signs of any discomfort such inmate should be tested immediately.
The court finally directed the state to comply with the suggestions made by the petitioners and accepted by the state.
86540
103860
630
114
59824