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The condition of prisons across India has been a topic of discussion for a long time. Things took a turn for the worst in Meghalaya, so much so that,Meghalaya High Court has initiated a suo motu PIL regarding the condition of jails in the state. A notice was issued to the State of Meghalaya and Union of India by Justice AK Mittal and Justice HS Thangkhiew.
The Court found the condition of the inmates at the jail pathetic and absolutely unhygienic. Along with it there was lesser rooms compared to the number of inmates.The condition in the jail is such that it is not easy for a human being to survive.The manner in which they were kept at the rooms found to be so congested and unhygienic to be able to survive for a human being. Along with the State and the Union notice was also given to Commissioner and Secretary Law Department, the Commissioner and Secretary Prisons Department, the Director General of Prison and Union of India through the Secretary of the Ministry of Home Affairs.
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