R D UPADHYAY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) By order dated March 19, 1996 this Court had given certain directions to the Delhi Administration in the matter of grant of bail in respect of under trial prisoners who are undergoing imprisonment in respect of various offences. Nearly two years have elapsed since the passing of the said order. This period would have given an idea to the authorities regarding the impact of the order on the general law and order situation. We, therefore, direct the Commissioner of Police, Delhi to submit a report in the form of an affidavit indicating the impact of the directions contained in the said order of this Court on the general law and order situation in the National Capital Region of Delhi. While submitting the said report the Commissioner will also indicate as to whether any of the persons who has been released in pursuance of this direction has repeated the offence after his release. The said affidavit may be filed within six weeks.

(2.) As regards the other State Governments/Union Territories to whom notices have been issued it is directed that each State Government/Union Territory shall file an affidavit indicating the present position relating to various categories of under-trial prisoners in the various jails in the State/Union Territories and the period of imprisonment undergone by the under-trial prisoners. The said affidavit shall be filed within six weeks.

(3.) Shri Kapil Sibal, the learned Amicus Curiae states that he will file a statement indicating how the various categories of offences should be dealt with in the matter of release of under-trial prisoners on bail.