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Report No. 135 2.26. Specific proposals regarding female prisoners: power to be given to High Court.- Approaching the matter from the above angle, we propose the insertion in the Code of Criminal procedure of certain specific provisions as to female prisoners. Our scheme contemplates that the High Court be vested with the power to ensure that the safeguards to be so inserted are complied with, and we regard this provision as a key provision which will guide and control the working of all the remaining safeguards that we recommend in this behalf. Accordingly, our first recommendation in this regard is that the High Court on the administrative side should be vested with a power to direct the Sessions Judges to satisfy themselves that female prisoners are protected and properly looked after in accordance with the various provisions that we are going to recommend. Further, the High Court should have power to take such measures as may be desirable in order to move the State Government to take necessary action (for ensuring compliance with those provisions).    |
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