RE- INHUMAN CONDITIONS IN 1382 PRISONS (JI) versus .

Citation: [2016] 7 S.C.R. 1001 · Decided: 03-10-2016 · Supreme Court of India · Bench: MADAN B. LOKUR · Disposal: Directions issued
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[2016) 7 S.C.R. 1001 
RE - INHUMAN CONDITIONS IN 1382 PRISONS (JI) 
A 
(Writ Petition (Civil) No. 406 of2013) 
OCTOBER 03, 2016 
[MADAN B. LOKUR AND R.K. AGRAWAL, JJ.] 
Constitution of India - Art. 21 - Right to life - Right to live 
with dignity - Inhuman conditions in prisons - Over-crowding in 
prisons to the extent of more than 150% of the permissible limit - In 
spite of direction of Supreme Court, prison authorities not able to 
take effective steps for reducing over-crowding in jails - Held: 
Prisoners, both under-trials and convicts, have certain fundamental 
rights and human rights, which cannot be ignored - The States and 
the lnspedor General of Prisons directed to prepare a viable Plan 
of Action for reducing the prison population - Union Government 
through Ministry of Home Affairs directed to obtain status of 
compliance of orders passed - Prison - Under trial prisoners -
Convict prisoners. 
Juvenile Justice - Prison Manual - Manual for juveniles in 
custody -
Preparation of - Delay - Held: Minist1y of Women and 
Child Development to expedite the preparation of the Manual and 
ensure it is ready on or before 30'1' November, 2016 - Jzn1enile Justice 
(Care and Protection of Children) Act, 2015. 
D. Bhuvan Mohan Patnaik v. State of Andhra Pradesh 
(1975) 3 SCC 185: 1975 (2) SCR 24; State of 
Maharashtra v. Prabhakar Pandurang Sangzgiri AIR 
1966 SC 424: 1966 SCR 702; Sunil Batra v. Delhi 
Administration (1978) 4 SCC 494: 1979 (1) SCR 392; 
Charles Sobraj v. Supdt., Central Jail, Tihar (1978) 4 
SCC 104: 1979 (1) SCR 512; Francis Coralie Mullin 
"Administrator, Union Territory of Delhi (1981) 1 SCC 
608: 1981 (2) SCR 516; Nilabati Behera v. State of 
Orissa (1993) 2 SCC 746: 1993 (2) SCR 581; D.K. 
Basu v. State of W.B. (1997) 1 SCC 416: 1996 (10) 
Suppl. SCR 284; Mehmood Nayyar Azam " State of 
Chhattisgarh (2012) 8 SCC 1: 2012 (8) SCR 651 -
relied on. 
Re-Inhuman conditions in 1382 prisons v. (2016) 3 SCC 
700: 2016 (1) SCR 1090 - referred to. 
1001 
B 
c 
D 
E 
F 
a 
H 
1002 
A 
B 
c 
D 
E 
F 
G 
H 
SUPREME COURT REPORTS 
(2016] 7 S.C.R. 
Case Law Reference 
2016 (1) SCR 1090 
referred to 
Parat 
1975 (2) SCR 24 
relied on 
Para8 
1966 SCR 702 
relied on 
Para8 
1979 (1) SCR 392 
relied on 
Para 9 
1979 (1) SCR 512 
relied on 
Para 10 
.1981 (2) SCR 516 
relied on 
Para 10 
1993 (2) SCR 581 
relied on 
Para 10 
1996 (10) Suppl. SCR 284 
relied on 
Para 10 
2()12 (8) SCR 651 
relied on 
Para 10 
CIVIL ORIGINAL JURISDICTION : Writ Petition (C) No. 406 
of2013 
Under Article 32 of the Constitution oflndia. 
Gaurav Agrawal, (AC), Adv., for the Petitioner. 
Neeraj Kishan Kaul,ASG., Ms. V. Mohana, Sr. Adv., C.D. Singh, 
Suryanarayana Singh, Mahaling Pandarge, Sanchar Anand, A. 
Mariarputham, AA Gs., Ms. Sushma Manchanda, R.M. Bajaj, Ms. Bi nu 
Tamta, G.S. Makker, B.K. Prasad, Ashok Kumar Singh, D. Mahesh 
Babu, Kamal Mohan Gupta, Samir Ali Khan, Chandra Prakash, Kuldip 
Singh, Guntur Prabhakar, M~. Prer11a Singh, Shuvodeep Roy, (for Mis 
Corporate Law Group), Rudreshwar Singh, Gautam Singh, Krishna Kant 
Dubey, M.S. Doabia, S.S. Rawat,Apoorv Kurup, V.C. Shukla,Anshuman 
Srivastava, Apoorva Bhumesh, Ms. Hemantika Wahi, Ms. Puja Singh, 
Ms. Aagam Kaur, Sanjay Kumar Visen, Ms. Pragati Neekhra, Sunil 
Fernandes, Puneeth K.G., Ms. Astha Sharma, Tapesh Kumar Singh, 
Mohd. Waquas, Adity Pratap Singh, Lagnesh Mishra, Parikshit P. Angadi, 
V.N. Raghupathy, Mishra Saurabh, Nishant Katneshwarkar, Sapam 
Biswajit Meitei, Naresh Kumar Gaur, Ms. Linthoin Gambi Thongam, 
Ashok Kumar Singh, K.N. Madhusoodhanan, Pragyan Sharma, Shikhar 
Garg, T. G. Narayanan Nair, Mrs. K. Enatoli Serna, Edward Belho, Amit 
Kumar Singh, K. Luikang Michael, Balaji Srinivasan, Ms. Anindita Pujari, 
Santosh Kumar, Pranav Kumar, Apoorv Singhal, S.S. Shamshery, Amit 
Sharma, Prateek Yadav,Ankit Raj, Ms. Ruchi Kohii, Ms. Aruna Mathur, 
Yusuf Khan, Avneesh Arputham, Ms. Anuradha Arputham, (for Mis 
RE - INHUMAN CONDITIONS JN 1382 PRISONS (II) 
Arputham Aruna & Co.), Gopal Singh, Rituraj Biswas, Ms. Varsha 
Poddar, B. Balaji, Muthuvel Palani, A. Arvind, S. Udaya Kumar Sagar, 
Baskula Athik, Ms. Pragati Neekhra, Utkarsh Sharma, Ashutosh Kumar 
Sharma, Ms. Rachana Srivastava, Sukrit R. Kapoor, Soumik Ghosal, 
Parijat Sinha, Balasubramanian, K.V. Jagdishvaran, Mrs. G Indira, 
Franklin C«esar Thomas, Chand Qureshi, M.P. Siddiqui, V.G. Pragasam, 
T.N. Rama Rao, Hitesh Kumar Sharma, T. Veera Reddy, Advs. for the 
Respondents. 
The Order of the Court was del
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