SC Orders BCI Probe After Party Denies Engaging Advocates in Fraudulent Settlement Case  ||  SC Orders District-Wise Survey to Ensure POSH Act Compliance by Employers  ||  NCLT: No Sale of Assets Below 25% Reserve Price Cut Under Liquidation Regulations  ||  SC Bars Action Against 10-Yr Diesel & 15-Yr Petrol Vehicle Owners in Delhi NCR  ||  SC: Convict Completing Fixed-Term Life Sentence Can Be Freed Without Seeking Remission  ||  SC Appoints Justice Nageswara Rao as Ombudsman of Bihar Cricket Association  ||  SC Seeks NHRC, NCW, NCPCR Replies on Pleas Against Islamic Divorce Practice 'Talaq-e-Hasan'  ||  SC Seeks NHRC, NCW, NCPCR Replies on Pleas Against Islamic Divorce Practice 'Talaq-e-Hasan'  ||  Delhi HC: Income Tax Evasion Complaint Not Premature Despite Pending Reassessment  ||  Patna HC:Before Harshest Punishment, Authority Must Consider Officer’s Reply    

Bombay High Court Takes Suo Motu Cognisance of Covid-19 Surge in Prisons - (19 Apr 2021)

CRIMINAL

Bombay High Court has taken suo motu cognisance of the surge in Covid-19 cases in various prisons across Maharashtra based on newspaper reports. The Court has directed the State to provide information on the status of these COVID-19 cases, among staff and prison inmates, the measures taken and proposed to be taken to control the spread of the virus in the prisons, and measures to decongest jails.

Tags : BOMBAY HIGH COURT   COVID-19 SURGE IN PRISONS  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved