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Report No. 135 8.4. Small number of women prisoners.- Besides this, the number of women prisoners under trial in a particular district jail or sub-jail whose cases are ripe for trial, would not be so large that one court, sitting the whole day, would be utilised to dispose of a large number of cases. In other wordy, if the facility suggested is created, the proportionate benefit likely to result therefrom would be negligible. Again, if the idea is to combine a number of district jails, there would be problems of jurisdiction and personnel. It appears doubtful whether the suggestion will yield a positively fruitful result when all the aspects mentioned above are taken into account.    |
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