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Report No. 154 12. Inspection of jails (1) A judicial officer preferably a lady officer (where one is available) to be nominated by the Sessions Judge, or where a Lady Judicial Officer is not available, a Male Judicial Officer accompanied by a Lady Social worker, shall, at places other than the Headquarters of the Court of Sessions, at least once in every two months, make a surprise visit to jails for inspection, with a view to: (i) providing female prisoners opportunity to communicate their grievances; (ii) ascertaining the conditions in the jails and verifying whether the requisite facilities are being provided and the provisions of the law are being observed; (iii) bringing to the notice of the Sessions Judge lapses, if any, on the part of the officers-in-charge of jails, on the above matters and shall prepare a report of every such inspection. (2) The Sessions Judge shall carry out similar inspections of the jails located at the Headquarters of the Court of Sessions. (3) The Sessions Judge shall forward copies of the inspection reports relating to inspections under this scheme to the Commissioner of Police (or other corresponding officer), the Inspector-General (Prisons) and the State Government and may make such recommendations as may be required on the facts and in the circumstances of the case. (4) If the authorities fail to carry out the recommendations of the Sessions Judge, the matter shall be brought to the notice of the High Court for suitable action.    |
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