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Report No. 135 Chapter VIII Mobile Courts 8.1. Mobile Court.- In the reference made to the Law Commission one of the questions posed for consideration relates to mobile courts for the trial of women prisoners. The suggestion made in this regard, in paragraph 478 of the Report of the National Expert Committee on Women Prisoners, is to the effect that "Nari Bandi Griha Adalats" should be established in the nature of mobile courts, as an immediate modality for rendering speedy redress to women in custody. It has been stated that whereas the Family Court or Women's Court can be the stable permanent mechanism, the Mobile Adalat or Court is required as an immediate, as well as instant, corrective stop. The further suggestion is that such camps and courts should be held urgently and routinely in order to clear the backlog of pending cases. According to the suggestion, the Mobile Adalat should be conducted on a district-wise or cluster-wise basis, so as to cover all prisons and non-prison custodial institutions. The objective envisaged in the suggestion is to provide speedy justice to women in custody.    |
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