prison reform

Case BriefsSupreme Court

India has more than four lakh prison inmates. Some of the prisons in India are overburdened and are housing inmates beyond optimal capacity.

Case BriefsSupreme Court

Supreme Court: Showing deep anguish over the increasing number of custodial or unnatural deaths in the prisons across India, the bench of

Case BriefsSupreme Court

Supreme Court:  The Bench of Madan B. Lokur and R.K. Agrawal, JJ showed it’s distress over the conditions prevalent in the prisons