Delhi High Court registers suo motu petition on delay by Jail Superintendents in accepting bail bonds
“The delay at the instance of the Jail Superintendent in accepting Bail Bonds is not acceptable to the conscience of this Court.”
Prisoners
Delhi HC directs State to pay revised minimum wages to Tihar Jail prisoner as per order dated 20-04-2023 passed by Office of Commissioner (Labour), Govt. of Delhi
“There is no justification as to why revised minimum wages have been implemented from 14-11-2023 and not from the date when the minimum wages have been increased and implemented in Delhi.”
Delhi High Court issues directions to increase awareness about social, developmental schemes for prisoners and their dependents
“By ensuring that convicts, undertrials, and their dependents are aware of and can access benefits designed for their welfare will be crucial in rehabilitation and social reintegration.”
“A death in custody is a slur on a civilised State and completely unacceptable”; Meghalaya HC fixes quantum of compensation for custodial deaths
“The next and kin of the deceased prisoner will be entitled to a sum of Rs.15 lakh if the victim was below 30 years of age; a sum of Rs.12 lakh if the victim was below the age of 45 years but above the age of 30 years and, a sum of Rs.10 lakh if the victim was above 45 years of age, as on the date of death”.
Delhi High Court dismisses PIL filed praying for an amendment in Delhi Prison Rules, 2018 to allow visit of the legal counsel to their clients in Delhi prisons more than twice a week
In matters of policy, the Courts do not substitute their own conclusion with the one arrived at by the Government merely because another view is possible.
‘Furlough not a legal right’: Supreme Court explains difference between Parole and furlough
“Although furlough can be claimed without a reason, the prisoner does not have an absolute legal right to claim furlough.”
Premature release of convicts who have undergone imprisonment of more than 14 yrs, and less than 14 yrs: With whom lies the power? SC discusses
Supreme Court: A Division Bench of Hemant Gupta and A.S. Bopanna, JJ. disposed of a criminal appeal holding, inter alia, that if
Gau HC | Court directs High Powered Committee to consider temporary release of female jail inmates with children
Gauhati High Court: The Division Bench of Sudhanshu Dhulia, CJ. and Achintya Malla Bujor Barua, J., took up a PIL in relation
Bom HC| Do not insist on production of Aadhar Cards by correctional home inmates for Vaccination, HC directs State
Bombay High Court: The Division Bench of Dipankar Datta, CJ., and G. S. Kulkarni, J. had addressed a suo motu case on
Limit arrests, release prisoners on parole: Read Supreme Court directions on containing COVID-19 spread in overcrowded prisons
India has more than four lakh prison inmates. Some of the prisons in India are overburdened and are housing inmates beyond optimal capacity.
NHRC | Notice to Chief Secy and Inspector General of Prisons, M.P. on prison inmates’ rights violation and inhuman behavior
The National Human Rights Commission issues notices to the Chief Secretary and the Inspector General of Prisons, Madhya Pradesh after taking suo
Del HC | Convicts in Delhi Prisons to be paid revised wages along with disbursement of arrears
Delhi High Court: Jyoti Singh, J., addressed an issue with regard to revised wages for prisoners in Delhi Prisons. Purpose of the present
COVID-19 and Supreme Court – April roundup
Functioning of courts Supreme Court issues guidelines on functioning of courts through video conferencing Release of prisoners Ensure that prisoners released on
COVID-19| No prisoner shall be released without taking appropriate steps if he/she has suffered from coronavirus disease
Supreme Court: After the Court had, on March 23, 2020, directed each State/Union Territory to constitute a High Powered Committee to determine which
COVID-19| SC refuses to pass blanket order for release of prisoners above 50 years of age on parole
Supreme Court: A bench of Chief Justice S A Bobde and Justices L Nageswara Rao has refused to pass any blanket order
COVID-19| Ensure that prisoners released on parole are not left stranded due to lockdown: SC to Centre
Supreme Court: The bench of SA Bobde, CJ and L. Nageswara Rao, J has asked the Union of India to ensure that
Coronavirus (COVID-19)| Overcrowding of prisons is serious concern; Consider releasing prisoners on parole/bail: SC to States/UTs
“Having regard to the provisions of Article 21 of the Constitution of India, it has become imperative to ensure that the spread
Notice issued to Uttar Pradesh Govt over reported spread of AIDS among prisoners in the jails of the State
National Human Rights Commission: NHRC has taken suo motu cognizance of a media report that twenty-four prisoners have tested positive for HIV in