IN RE-INHUMAN CONDITIONS IN 1382 PRISONS vs. .

1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION WRIT PETITION (CIVIL) No.406 OF 2013 RE-INHUMAN CONDITIONS IN 1382 PRISONS O R D E R We have seen the Note of Hearing submitted by learned amicus curiae . We have heard learned amicus curiae as well as learned Additional Solicitor General and other learned counsel. There are six issues for consideration today: 1. Under Trial Review Committee It is stated by Mr. Surinder S. Rathi, Director, NALSA that the Standard Operating Procedure (SOP) for Under Trial Review Committee is ready. Learned amicus curiae says that he will look into it and perhaps have some further discussion with NALSA. In any event, the SOP will be finalized on or before th 30 June, 2018. As soon as the SOP is finalized, it should be circulated to all the District Judges and Under Trial Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2018.05.10 16:59:08 IST Reason: Review Committees for implementation. If and when there are some constraints in the implementation of the SOP, it should be brought to the 2 notice of NALSA so that necessary or corrective measures can be taken. No further orders are required to be passed on this issue. We compliment Mr. Rathi and others in NALSA associated in the drafting of the SOP and place on record our appreciation for their efforts. 2. Overcrowding in Prisons It appears from the Note given by learned amicus curiae that the issue of overcrowding in prisons is not being taken seriously by the prison authorities. There are several prisons where the overcrowding is well beyond 100% and in some cases it exceeds 150%. In our opinion, this matter should be considered by each High Court independently with the assistance of the State Legal Services Authority/ High Court Legal Services Committee so that there is some sanity in the overcrowding in prisons since it involves violation of human rights. Under the circumstances, we request the Chief Justice of every High Court to take up the issue of overcrowding in prisons as a suo moto writ petition. The Secretary General should send a copy of this order to the Registrar General of every High Court for necessary steps in this regard and report back to us. 3. Vacancies in the prisons staff From the Note of learned amicus curiae , we find that 3 once again there is little interest being shown by the prison authorities and the State Governments to recruit staff in prisons. This, of course, has its own impact on prison administration. Looking to the Note of learned amicus curiae , we are of opinion that this matter should also be taken up by each High Court. Accordingly, we request the Chief Justice of every High Court to take up this matter as a suo moto writ petition. The Secretary General should send a copy of this order to the Registrar General of every High Court for necessary steps in this regard and report back to us. 4. Women prisoners and their children Learned Additional Solicitor General informs us that the Ministry of Women and Child Development, Government of India is conducting a study through the National Commission for Women and the National Law University, Delhi on women prisoners and their children. He says that as per his information the Study will be completed th by 30 June, 2018 and the Ministry would thereafter like to look into the Study and take necessary steps. He further says that the consideration will take about 2 or 3 weeks. nd For this purpose, list the matter on 2 August, 2018. 5. Training Manuals The Bureau of Police Research and Development has 4 prepared some training manuals for the prison officers and prison warders. We expect the National Police Academy and the State Police Academies to take advantage of the excellent effort put in by the Bureau of Police Research and Development and conduct training courses appropriately. As and when the Bureau of Police Research and Development feels it necessary to prepare other training manuals for the benefit of the prison staff, it is, of course, at liberty to do so, but should bring it to the notice of learned amicus curiae for information. No further orders are required to be passed on this issue. 6. Open Prisons It is stated by learned Additional Solicitor General that steps are being taken to encourage setting up of open prisons. In fact, Model Rules called the Model Uniform Rules for the Administration of Open Correctional Institutions have been framed. As far as the Union of India is concerned, these Rules are final. Learned Additional Solicitor General says that these Model Rules will be circulated to all the State Governments for notification and implementation. We expect that on receipt of these Model Rules, necessary steps will be taken by the State Governments to notify and implement these Rules faithfully and 5 sincerely. It is submitted by learned amicus curiae that there are already 63 open prisons in different parts of the country, but the existing capacity is not being fully utilized. We expect the State Governments concerned to not only try and utilize the existing capacity of these open prisons and if necessary increase the existing capacity of these open prisons in due course of time. The State Governments and Union Territory Administrations should also seriously consider the feasibility of establishing open prisons in as many locations as possible. nd List the matter on 2 August, 2018. .............................J. (MADAN B. LOKUR) .............................J. (DEEPAK GUPTA) NEW DELHI MAY 08, 2018 6 ITEM NO.3 COURT NO.4 SECTION PIL-W S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Writ Petition(s)(Civil) No(s).406/2013 RE-INHUMAN CONDITIONS IN 1382 PRISONS Date : 08-05-2018 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Gaurav Agrawal, Adv. (A.C.) For Petitioner(s) By Post For Respondent(s) Mr. A.N.S. Nadkarni, ASG Ms. Vibha Dutta Makhija, Sr. Adv. Mr. R.M. Bajaj, Adv. Ms. Binu Tamta, Adv. Mr. R. Bala, Adv. Ms. Sushma Suri, AOR Mr. B.K. Prasad, Adv. Ms. Sushma Manchanda, Adv . Mr. M.K. Maroria, Adv. Ms. Aarti Sharma, Adv. Mr. Santosh Kr. Vishwakarma, Adv. Mr. B.V. Balaram Das, Adv. For States of Andhra Pradesh Mr. Guntur Prabhakar, Adv. Ms. Prerna Singh, Adv. Mr. Gautam Prabhakar, Adv. Assam Mr. Shuvodeep Roy, Adv. Mr. Sayooj Mohandas M., Adv. Bihar Mr. M. Shoeb Alam, Adv. Ms. Fauzia Shakil, Adv. Mr. Ujjwal Singh, Adv. Mr. Mojahid Karim Khan, Adv. Chhattisgarh Mr. Atul Jha, Adv. Mr. Sandeep Jha, Adv. Mr. Dharmendra Kumar Sinha, Adv. Goa Mr. Anshuman Srivastava, Adv. Mr. S.S. Rebello, Adv. 7 Apoorva Bhumesh, Adv. Gujarat Ms. Hemantika Wahi, AOR Ms. Mamta Singh, Adv. Ms. Vishakha, Adv. Ms. Shodhika Sharma, Adv. Ms. Pallavi Baghel, Adv. H.P. Mr. Ajay Marwah, Adv. Mr. Mool Singh, Adv. Haryana Mr. B.K. Satija, Adv. Mr. Sanjay Kr. Visen, Adv. J&K Mr. M. Shoeb Alam, Adv. Ms. Fauzia Shakil, Adv. Mr. Ujjwal Singh, Adv. Mr. Mojahid Karim Khan, Adv. Jharkhand Mr. Tapesh Kumar Singh, AOR Mohd. Waquas, Adv. Mr. Aditya Pratap Singh, Adv. Karnataka Mr. V.N. Raghupathy, AOR Mr. Parikshit P. Angadi, Adv. Kerala Mr. C.K. Sasi, Adv. Madhya Pradesh Mr. Saurabh Mishra, AAG Mr. Arjun Garg, Adv. Maharashtra Mr. Mahaling Pandarge, Adv. Mr. Nishant R. Katneshwarkar, Adv. Manipur Mr. Leishangthem Roshmani KH., Adv. Ms. Maibam Babina, Adv. Meghalaya Mr. Ranjan Mukherjee, AOR Mr. Daniel Stone Lyngdoh, Adv. Mr. K.V. Kharlyngdoh, Adv. Mizoram Mr. K.N. Madhusoodhanan, Adv. Ms. Nitya Madhusoodhanan, Adv. Mr. T. G. Narayanan Nair, AOR Nagaland Mrs. K. Enatoli Sema, AOR Mr. Edward Belho, Adv. Mr. Amit Kumar Singh, Adv. Mr. K.Luikang Michael, Adv. Mr. Z.H. Isaac Haiding, Adv. Odisha Ms. Anindita Pujari, Adv. 8 Ms. Kavita Bhardwaj, Adv. Mr. Ashok Panigrahi, AOR Punjab Ms. Uttara Babbar, Adv. Ms. Akanksha Choudhary, Adv. Ms. Bhavana Duhoon, Adv. Rajasthan Mr. S.S. Shamshery, AAG Mr. Amit Sharma, Adv. Mr. Sandeep Singh, Adv. Mr. Ankit Raj, Adv. Ms. Ruchi Kohli, Adv. Ms. Pragati Neekhra, Adv. Sikkim Ms. Aruna Mathur, Adv. Mr. Avneesh Arputham, Adv. Ms. Anuradha Arputham, Adv. Ms. Simran Jeet, Adv. for M/s Arputham Aruna & Co. Tripura Mr. Shuvodeep Roy, Adv. Mr. Rituraj Biswas, Adv. Tamil Nadu Mr. M. Yogesh Kanna, Adv. Ms. Sujatha Bagadhi, Adv. Uttar Pradesh Ms. Aishwarya Bhati, AAG Mr. Garvesh Kabra, Adv. Uttarakhand Ms. Rachana Srivastava, AOR Ms. Monika, Adv. Ms. Sudipta, Adv. West Bengal Mr. Suhaan Mukerji, Adv. Mr. Harsh Hiroo Gusahanbi, Adv. Mr. Vishal Prasad, Adv. Ms. Astha Sharma, Adv. Mr. Amjid Maqbool, Adv. Mr. Amit Verma, Adv. For PLR Chambers and Co. A&N Islands Mr. Bhupesh Narula, Adv. Mr. K.V. Jagdishvaran, Adv. Mrs. G. Indira, Adv. Chandigarh Mr. M.S. Doabia, Adv. Mr. S.S. Rawat, Adv. Puducherry Mr. V.G. Pragasam, AOR Mr. S. Prabu Ramasubramanian, Adv. Mr. S. Manuraj, Adv. 9 Mr. T.N. Rama Rao, Adv. Mr. Hitesh Kumar Sharma, Adv. Mr. T. Veera Reddy, Adv. Ms. Ritu Kumar, Adv. Ms. Pragya Singh, Adv. Mr. Satya Mitra, Adv. Mr. Kamal Mohan Gupta, AOR Mr. P. Venkat Reddy, Adv. Mr. Prashant Kr. Tyagi, Adv. for M/s. Venkat Palwai Law Associates 26542/18 Mr. Pukhrambam Ramesh Kumar, Adv. Mr. Himanshu Agarwal, Adv. Mr. Yash S. Vijay, Adv. UPON hearing the counsel the Court made the following O R D E R In terms of the signed reportable order, six issues have been considered. nd List the matter on 2 August, 2018. I.A. No.26542 of 2018 (filed by Dr. Anup Surendranath) th List the application on 8 August, 2018. (SANJAY KUMAR-I) (JAGDISH CHANDER) AR-CUM-PS COURT MASTER (Signed reportable order is placed on the file)