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Karnataka High Court Asks State Government to Submit Report on Prison Facilities - (20 Jun 2019)

CIVIL

Karnataka High Court has asked the State Govt to submit a comprehensive report on the facilities provided to the prisoners in jails across the State based on last year’s Supreme Court directives. The Court directed the government advocate to provide details on the availability of washrooms, facilities extended to women prisoners with children, quality of food and visitation facilities. The status report should also include details on the medical facilities available at prisons.

Tags : KARNATAKA HIGH COURT PRISON FACILITIES

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