(i) Instructions/Guidelines Issued by the Commission (a) Guidelines on premature release of Prisoners See Annual Report 1999-2000, p 183-87 (b) Human Rights in Prisons (c) Medical Examination of Prisoners on Admission to Jail (ii) NHRC Recommends 3 Lakhs Monetary Relief in case of death of an undertrial Prisoner in U. P. (iii) Prison Population Statistic (iv) Prison Administration and Treatment of Prisoners Bill (v) Remedial measures to ameliorate the plight of undertrial prisoners-Letter addressed by the Chairperson, NHRC to Chief Justice of all High Courts dated July 2003 (NHRC) (vi) Research Studies and Project (a) Poor People in Custody (b) Rights of Women Prisoners in Indian Jail: A sociological study (vii) NHRC Annual Reports Containing information on Prisons/Prisoners

NHRC Annual Reports Containing information on "Prisons/Prisoners"
1993-1994	Chapt.5.6 Illustrative Cases Para 15. Alleged torture of prisoners of Naini Central Jail, Allahabad. pages 18 Para 19. Appeal for expeditious arrangements for heart surgery of Harihar Behara lodged in Central Jail, Berhampur, (Orissa) p 21 Chapt.6. Improving jail conditions. p 23-24 Annexure 4. Communication to State Governments U.Ts on promote reporting of custodial deaths and custodial rapes. p 46
1994-1995	Chapt. 3. Priorities Para 3.4 Mistreatment of prisoners p 7 Chapt. 4. Civil Liberties Para 4.14-4.25 Systemic Reform: Prisons and other centres of detention. p 12-16
1995-1996	Chapt. 2 Consolidating the commissions role Para 2.7 Revision of Indian prison Act, 1894. p 3 Chapt 3. Civil Liberties Para 3.28 (D) Systemic reform: Prison and other centres of detention. p 17-20 Para 3.33 Core group was set up to draft model prison bill. p 18 Annexure 1-3. Letter to the Chief Minister of West Bengal on Custodial Deaths. p 77-80
1996-1997	Chapt. 3 Civil Liberties Para 3.45-3.63 (D) Systemic reform: Prisons and Other Centres of Detention. p 24-29 Chapt. 9 Illustrative Cases Case no. XV Compensation due to negligence of authorities of authorities of Central Jail, Madhya Pradesh. p 77 Case no. XVI Release of life prisoners after serving 14 years of Imprisonment in Uttar Pradesh. p 77-79
1997-1998	Chapt 3. Civil Liberties Para 3(G) Systemic Reform: Prisons. p 16 Para 3 (H) Study Health Conditions of Prisoners. p 17 Para 3(I) Formulation of Draft Prison Bill. p 17 Para 3(J) Draft Guidelines for improving prisons conditions. p 18 Para (3) (L-1) Review of Cases of undertrial prisoners. p 18-20 Chapt. 14. Complaint before the Commission. Para 14.6-14.8 Compensation for death of prisoners who died doing prison labour: Uttar Pradesh. p 49-51, 58
1998-1999	Civil Liberties Para 3(G) Systemic Reforms: Prisons. p 19-20 Para 3(H) Human Rights and administration of Criminal Justice. p 20-22 Para 3 (I) Study of Health Conditions of Prisoners. p 23-24 Chapt. 13 Promotion of Human Rights Literacy and awareness Para 3 (J) Visits to Jails. p 23 Para 13 (F) Indo-British Training Project on Human Rights and Prison Management. p 47 Chapt. 16 Complaint before the Commission Para 9 Human Rights violations: Jail Custody. p 76-78 Annexure 3. Prisoners health care: Periodical Medical Examination of under trials/convicted prisoners in various jails in the Country. p 109
1999-2000	Chapt. Civil Liberties Para 3(G) Systemic reforms: Prison. p 31-37 Para 3(I) Visit to Jails. p 39 Chapt. 16 Complaints before the Commission. Para 16 (D) Human Rights Violation: Jail custody. p 118-127 Annexure 5 (b) Letter to Chief Justices of High Courts on undertrial prisoners. p 177-78 Annexure 8 Premature release of Prisoners. p 183-87 Annexure 9 Fixation of tenure for Inspectors General of Prisons. p 189-190 Annexure 11 Letter regarding Mentally ill persons languishing in Prisons. p 193
2000-2001	Chapt. 3 Civil Liberties Para 3 (F) Systemic Reforms: Prisons. p 27-30 Para 3 (H) Visit to Jails. p 32-36
2001-2002	Chapt. 4 Civil Liberties Para 4 (G) Custodial Institutions. p 40-45 Chapt. 9 Research Programmes and Projects Para 9 (D) Rights of Women Prisoners in Indian Jails: A sociological study. p 112 Chapt. 13 Complaint before the Commission Para 13 (D) Illustrative Cases Case no. 1 Custodial Death. p 145 Case no. 16 Death of Dhirender Singh in Jail: Uttar Pradesh. [Case No. 21808/24/99-2000/CD] p 159
2002-2003	Chapt. 4 Civil Liberties Para 4 (F) Human Rights and administration of Criminal Justice. p 61 Para 4 (G) Custodial Institutions. p 62-69 Chapt. 10 Promotion of Human Rights Literacy and Awareness. Para 10 (C) Human Rights and Police Personnel. p 152 Chapt. 13 Complaints before the Commission. Para 13 (C) Illustrative Cases. p 171-185
2003-2004	Chapt. 4 Civil Liberties Para 4 (G) Custodial Institutions. p 33-48 Chapt. 10 Research Programmes and Projects. Para 10.14 Operation Oasis: Mentally ill persons in West Bengal. p 134 Chapt. 15 Complaint Before the Commission. Para 15 D (b) Death in Judicial Custody. p 181 Para 15 D(m) Intimation from IG Prison Delhi Regarding prisoner Shri Charanjeet (Mentally Challenged) (Case No. 3628/2001/02) p 198-99 Annexure 3 Letter of the Chairperson in all Cases of death in the course of police action. p 246-48 Annexure 6 Letter of the Chairperson for reducing the congestion of undertrial in the State prison. p 254-56
2004-2005	Chapt. 3 Civil Liberties Para 3(E) Prison over crowding. p 17 Para 3 (F) Visit to Prisons. p 17 Para 3(G) ATR relating to prison received from States. p 21 Para 3(H) Sensitization of Prison Staff. p 22 Chapt. 4 Complaint before the Commission. Para 4(a) Human Rights Violations by Custodial Institutions. p 27-36 Para 4.180 guidelines for protection of Human rights of mentally ill undertrial Prisoners. p 62-67
2005-2006	Chapt. 3 Civil Liberties Para 3(B) Prison population. p 17 Chapt. 4 Civil and Political Rights. Para 4 (a) Human rights violation by custodial institutions. p 30-39 Para 4(e) Repatriation of two Pakistani Prisoners kept in Jail. p 66
2006-2007	Chapt. 3 Civil Liberties Para 3 (C) Prison Population. p 14 Chapt 4 Civil and Political Rights. Para 4 B1 (a) Cases of human rights violation by custodial institutions. p 31-41
2007-2008	Chapt. 2.11 Inspection of Jails. p 7 Chapt. 5 Civil Liberties Para 5 (C) Conditions in Prison. p 26-29 Chapt. 6 Human Rights Violation Cases Para 6 (a) Custodial deaths. p 35-42 Para 6 (n) Five Innocents Spend 15 years in Jail due to miscarriage of Justice. p 68

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1	Centre/States Acts and Rules on Prisons/Prisoners	Download (30.78 KB)
2	International/Regional Instruments	Download (13.9 KB)
3	Judgements of Supreme Court/High Courts on Prisons/Prisoners	Download (17.47 KB)

In addition to indexing of information, bibliography provides Website address for the Full Text available on Central Legislation, Conventions/Instruments, Supreme Court Judgements & Orders on Prisons/Prisoners and Annual Report/Documents/Cases of National Human Rights Commission, India available on Internet.