Supreme Court: Brief Service Breaks Do Not Bar Ad Hoc Employees From Regularisation  ||  SC: Arbitral Awards May Be Challenged By Legal Representatives Only U/S 34, Not Via Article 227  ||  SC Stressed Caution in Uniformed Service Appointments and Restored Dismissal of an Unfit Constable  ||  Supreme Court: Higher Qualifications Cannot Replace the Required Minimum Experience Criteria  ||  Delhi High Court: Bank's Guard Post Involves Handling Arms, Strict Background Disclosure is Essential  ||  Delhi High Court: CARA Must Obtain Foreign Clearances Before Issuing NOC For Inter-Country Adoption  ||  Punjab & Haryana HC: Grounds of Arrest Need Not Be Reissued For a Second Arrest in the Same FIR  ||  Chhattisgarh HC: Valid Caste Certificate Required To Prove SC/ST Act Offences; Oral Claim Not Enough  ||  Supreme Court Directs Preventive Detention to Curb Illegal Mining in Chambal Sanctuary  ||  SC: Courts Must Frame Points For Determination and Give Reasoned Judgments in Ex Parte Cases    

"Can't Keep Prisoners Like Animals": Supreme Court on Overcrowding in Jails - (31 Mar 2018)

Supreme Court has said that prisoners cannot be kept in jail like animals, after it was informed that many of the over 1,300 prisons across the country were overcrowded, even to the extent of more than 600 per cent.

Tags : SUPREME COURT   JAILS  

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