Report No. 78

1.4. Previous studies.-

The general question of prison administration in India has been the subject-matter of study more than once during the last seventy years or so.1 Some though not all, of these studies, discuss the question of overcrowding in prisons and the problem of the growing number of under-trial prisoners. When the Code of Criminal Procedure was last reviewed, the topic of bail, alongwith other topics forming part of that Code, received due attention in the Law Commission.2 But the question now under consideration was not posed in the pointed form in which it has now presented itself.

1. Paras. 1.16 to 1.22, infra.

2. Law Commission of India, 41st Report (Code of Criminal Procedure, 1898), Chapter 39.