Report No. 78
8. Arrangements for detention
(25) There should be separate institutions for the detention of under-trial prisoners, the induction of a large population of under-trial prisoners in a building essentially meant for convicts being undesirable. However, the creation of such institution is a matter of long-term planning and of financial implications. Other steps to reduce the number of under-trial prisoners may therefore have to be taken.1
(26) The question of providing for bail hostels for persons who, though ordered to be released on bail, cannot offer bail, has not been considered in the Report as a part from its financial implications and need for long-term planning, its prospects in the present conditions are rather remote.2
(27) A lot needs to be done to improve the conditions of detention in prisons. The Report, however, refrains from going into this matter, being outside the scope of the reference.3
H.R. Khanna,
Chairman.
S.N. Shankar,
Member.
T.S. Krishnamoorthy Iyer,
Member.
P.M. Bakshi,
Member-Secretary.
New Delhi,
Dated: 2nd February, 1979.
1. Paras. 8.1 and 8.2.
2. Para. 8.3.
3. Para. 8.4. 6. 7.
Back
