SANDEEP MEHTA,DEVENDRA KACHHAWAHA,J. - (1.) Vide order dated 05.03.2020, we had formulated the following questions/issues to be answered by the State through Mr. Farzand AN, learned G.A.-cum-A.A.G: - "1. Whether the authorities are holding the requisite number of meetings to consider the cases of the convicts for being sent to the Open Air Camp in accordance with the requirements of the statutes. 2. Whether suitable amendments have been entered in various prison rules so as to synchornize the same with the amendments brought around in the penal statutes viz. Penal Code and POCSO etc.3. Whether steps have been taken to enhance the available accommodation in the Open Air Camps for keeping pace with the increase in number of convicts. 4. Whether appropriate steps have been taken by the State Government for prison reforms in compliance of the Supreme Court judgment in the case of In Re: Inhuman Conditions in 1382 Prisons: AIR 2016 SC993."
(2.) By the same order, we had observed that Mr. Farzand AN would be at liberty to take assistance from the Criminologist and Researcher Ms. Smita Chakraborty. However, unfortunately, the matter never came to be listed thereafter.
(3.) Alongwith this matter, two more writ petitions, namely, D.B. Civil Writ Petition No.17019/2018 (Indrajeet Singh Vs. State of Rajasthan) and D.B. Civil Writ Petition No.98/2019 (Smt. Bhanwri Vs. State of Rajasthan), have been tagged, in which also the issues regarding prison reforms have been taken up.;