Prisoner Archives | SCC Times

Conviction for committing sexual offences no ground for denying benefit of furlough to an otherwise eligible prisoner: Delhi High Court

“Ironically, the concerned SHO in his report on one hand mentions that the petitioner’s behaviour is satisfactory, but in the same breadth, also mentions that he can have adverse impact on law, order and security in the area, without assigning any reasons.”

Case Briefs High Courts

Whether denial of conjugal rights to a prisoner amounts to violation of Art. 21 of the Constitution of India? Madras HC answers in light of “extraordinary circumstances”

Madras High Court: Expressing that, a convict cannot enjoy all the liberties as are available to a common person, otherwise there would

Case Briefs High Courts

Tri HC | Jail Manual concerning search of inmates updated after complaint of warder’s misbehaviour with under trial prisoner

Tripura High Court: The Division Bench of Indrajit Mahanty, CJ. and SG Chattopadhyay, J., took up a petition which was registered on

Case Briefs High Courts

Sikk HC | Does dismissal of the writ petition in limine act as res judicata against the proceedings before the NHRC? Court answers in suicide case of undertrial

Sikkim High Court: Bhaskar Raj Pradhan, J., dismissed a writ petition filed by the State seeking a writ for setting aside the

Case Briefs High Courts

Chh HC | Does forfeiture of earned remission of a convict without giving reasonable opportunity of hearing would amount to violation of fundamental right under Art. 21 Constitution of India? HC observes

Chhattisgarh High Court: Sanjay K Agrawal J., allowed the petition and held that forfeiture of earned remission of a convict is violative

Case Briefs High Courts

Del HC | Prisoner who wished to appear for final year B.A Examination online was permitted to do so; Jail Superintendent directed to provide necessary gadgets

Delhi High Court: Suresh Kumar Kait, J., while addressing a bail application directed the Jail Superintendent to provide the necessary gadgets for the

Case Briefs High Courts

‘Surrendering on time’ considered as positive factor while considering grant of bail to under-trial

Gujarat High Court: A Single Judge Bench comprising of B.N. Karia, J. allowed a bail application giving consideration to the previous record