T NAGIREDDI AND K RAMAKRISHNAREDDI UNDERTRIAL PRISONERS DISTRICT Vs. STATE OF ANDHRA PRADESH HYDERABAD

JUDGEMENT

(1.) This is an application by two under trial prisoners in the District Jail, Secunderabad, for the issue of directions or orders or any other form of writ in regard to the following matters. (a) to supply to the petitioners and others and jail manual: (b) to allow all the news papers, periodicals and books which are not proscribed by the Government to its citizens; (c) not to resort to any sort of censorship of newspapers,. periodicals and other books; (d) to allow the petitioners and others to have a transistor radio and typewriter for use in the jail. It is stated that no allowing books, censoring all the newspapers; not allowing transistor radio and typewriter and non-supply of Jail Manusal are unreasonable restrictions which are against the fundamental rights of the petitioners and also opposed to natural justice and the spirit of the Constitution.

(2.) These request have to be considered in the light of the relevant provisions of the Hyderabad Prisons Act 1954 (Act 29 of 1954) and the rules framed thereunder.

(3.) Section 31 of the Act provides, inter ail, that an unconnected criminal prisoner shall be permitted to maintain himself, and to purchase or receive from private sources at proper hours, writing material. books, newspaper or other necessaries, but subject to examined and to such rules as may be approved by the Inspector General.