UNDER TRIAL PRISONERS OF CENTRAL PRISONS FT DISTRICT PRISONS IN KARNATAKA STATE Vs. INSPECTOR GENERAL OF PRISONS

JUDGEMENT

(1.) In this matter what had been questioned by one of the prisoners in Mysore Central Jail was the inadequate facilities made for their subsistence when prisoners were taken out for purpose of attending Court either as accused or as witnesses away from Mysore City. Among other complaints, complaint is of not getting food when they returned late in the evening or that what was given to them was not adequate while attending the Courts to sustain them for the whole of the day.

(2.) This Court appointed a Court Commissioner to gather the information from the prisoners concerned as well as the Superintendent of Central Jail, Mysore. The Commissioner submitted a report.

(3.) The statement of objections also had been filed on behalf of the respondents. But this Court was not satisfied with the statement of objections filed on February 8, 1989. This Court directed the learned Government Pleader to file an additional statement of objections meeting some of the specific allegations made by the prisoners in the statement made to the Court Commissioner.