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Report No. 135 8.5. Reduction of number of women prisoners.- This does not, of course, mean that in this sphere one should abandon all efforts at improvising the legal position regarding speedy and smooth trial of cases relating to worm in custody. Elsewhere in this report, suggestions have been offered for e certain changes in the substantive criminal law, the law of procedure an relating to mental health institutions. In this context, we attach importance to the law relating to the grant of bail to women, on w made specific suggestions in the appropriate chapter.1 If these suggestion are carried out, then it should be possible to bring down the number of women in custody; and, if that happens, the question of providing mobile courts would not survive, even if the creation of such a facility is regarded as practicably As far as possible, the objective should be to see that the number of women under-trial prisoners is kept within the minimum. Our suggestion to amend the law relating to probation2 should also be viewed in that perspective. Such an amendment, would result in reducing the number of women entering the prison after conviction. 1. Chapter II, supra. 2. Chapter V, supra.    |
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