LAWS(GAU)-2021-5-22

XXX Vs. IN RE - THE STATE OF ASSAM

Decided On May 06, 2021
Xxx Appellant
V/S
In Re - The State Of Assam Respondents

JUDGEMENT

(1.) Heard Mr. P.P. Dutta, learned counsel appearing on behalf of Mr. T.J. Mahanta, learned senior standing counsel, Gauhati High Court. Also heard Mr. R. Dhar, learned Additional Senior Government Advocate, Assam, appearing for all the respondents.

(2.) Certain details have been provided by the counsel as to the number of inmates in various jails in Assam. We have noticed that out of total 1303 inmates in central Jail Guwahati, four are children and there are children in other jails as well such as Tezpur, Silchar, Nagaon, Kokrajhar, Goalpara, Hailakandi, Karimganj, North Lakhimpur, Sivasagar, Dhemaji, Udalguri and Special Jail, Nagaon.

(3.) We would like to get the details from the jail authorities as to these children.