- (1.) Xx xx xx Dated 1/04/1987we have been taken through the additional affidavit filed by Mr. P. V. Sinari, Inspector general of Prisons, Delhi Jail, New Delhi. We think it appropriate that the learned District Judge, Delhi, should visit Tihar Jail and after visiting the three parts of the jail, he should determine for himself whether the juvenile prisoners are being housed in that part of the jail which is said to have been reserved for them or whether they are to be found in the other two parts of the jail also which house adult prisoners. The learned District Judge will also ascertain whether the conditions in which the juvenile prisoners are kept correspond to the details mentioned in paragraph 4 of the aforesaid additional affidavit. While making the enquiry the learned District Judge will peruse the registers of the Tihar Jail and determine whether any incidents of unnatural assault, including the assault alleged against one Narendra Kumar Upadhyaya in the article by one Ram Narain Kumar published in the Sunday Mail of February 22-28, 1987 took place as mentioned in the article. The learned District Judge will submit his report to this court within one month from today. A copy of this order along with a copy of the additional affidavit and a copy of the article aforesaid shall be sent to the learned District Judge forthwith by the Registry.
(2.) The learned Additional Solicitor General will also ascertain from the Delhi Administration whether it is possible to construct a separate jail for juvenile prisoners in some other part of the metropolis, far removed from the Tihar Jail, where the juvenile prisoners will be detained under the management of a separate group of officers and warders and where appropriate conditions can be maintained for the education and welfare of the juvenile prisoners. The learned Additional Solicitor General will also ascertain from the Delhi Administration whether pending the construction of such jail, it is possible to house the juvenile prisoners in some other existing building for the time being which is far removed from the Tihar Jail.
(3.) The case will be listed on 6/05/1987 along with the report of the learned District Judge.;