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Challenges to women in prison and their children

Authored By: Rajshavi sonker

Babasaheb Bhimrao Ambedkar Central University

ABSTRACT 

According to NATIONAL COMMISSION RECORDS BUREAU (NCRB), 1,543 prisoners have 1,779 children. Many of the women face  significant social and mental challenges due to their incarceration . Some  of the women give birth while in the prison . Children up to age six  years are permitted to live with their mothers in the prisons. However,  once they exceed the prescribed obstacles, obstacles faced by the child  of an incarcerated mother demand urgent attention. Special care must be  provided to meet their necessities, including education, sanitation, and  overall well-being, especially if the child is female . Every citizen of  India is entitled to equal rights and dignity, and fostering the healthy  growth of such children ensures the safeguarding of their rights and  protection . L. well-being, wellbeing of the children . As a society, we  must collectively work to address these challenges. The government and  other stakeholders must ensure access to counseling, therapy, support,  proper education, and age-appropriate interventions for these children.  Such measures can effectively address the challenges faced during their  confinement, counseling, therapy support, and proper education.

INTRODUCTION 

Human rights are universal . Every human or citizen of India is born with their  inherent rights and dignity equally . These are moral claims that are inherent in all  individuals for their humanity . In every democratic society, incarceration means  the person is confined behind the bars or the person who commits a crime. It is the  legal process by which a person is detained or put behind bars in jail. The purpose  of giving incarceration is to penalize the person and set an example for society so  that the other people cannot try to commit the same crime; to rehabilitate and reform the person and prepare the person to reintegrate and contribute to society; and to protect other people in the society by from isolating them in the prison . The  incarceration of women is rising globally, and often overlooked is the situation of  their children. Women prisoners, who represent the global prison population, face  many obstacles . According to recent studies, the number of women in prison is growing at a faster rate than that of men in many of the countries . According to  NATIONAL COMMISSION RECORDS BUREAU (NCRB), 1,543 prisoners  have 1,779 children . The women are often incarcerated for no -violence offenses such as drug-related crimes or petty theft, usually linked to poverty, trauma, or  coercion . Many women are victims of domestic violence, human trafficking,  sexual abuse, etc. In many countries there are no provisions for incarcerated  women to keep their children with them, even when the child is an infant. When it  comes to the mother and child units, they do exist, and there may be a possibility of limited and fewer resources. The mother and their children living together in  prison negatively affect their emotional and social well-being. 

IMPACT ON CHILDREN 

  1. Emotional and Mental Distress 

Children may suffer from health problems and experience physical ailments,  trauma, and depression. feeling of loneliness, sadness, anxiety, anger, guilt, shame  to face society and their friends and feel insecure due to separation from their  mother and family. 

  1. Academic Difficulties 

difficulties in concentrating in school activities, poor academic performance, and constant absenteeism due to emotional distress.  

  1. Anti -Behavior

Stigma or depression of having a mother in prison, which can also lead to self isolation, or the reason may not allow to form the relationship and feeling of  insecurity to lose their parents. 

  1. Behavioral Problem 

Children may develop a feeling of aggression, anger, fighting, stealing, and  substance abuse

  1. Discrimination:

A child may experience discrimination at school and in society among their  friends. 

CAUSES WHICH LEADS TO THE IMPACT ON CHILDREN 6. It depends on the child.  

  1. The impact on the child of the incarcerated mother depends upon the quality of  the relationship that was established prior to the incarceration of the mother, which  can affect the child’s response to the situation.  
  2. Availability of family support or caregivers to the child, which may lessen the  negative impact.

RIGHTS OF CHILDREN OF INCARCERATED WOMEN  1. RIGHTS UNDER LEGAL FRAMEWORK 

JUVENILE JUSTICE (CARE AND PROTECTION OF CHILDREN) ACT, 2015: 

This act provides protection, care, and rehabilitation to those children who are needed, including  those whose parents are incarcerated.  

Special provisions for children who are living with them till the age of six years. 2. THE PRISONS ACT, 1894 & MODEL PRISON MANUAL (2016): 

Section 27 (1) states that women prisoners must be kept apart from the male prisoners.

It  must be ensured that there should be a child-friendly facility in prison for the children living with  their mothers. 

It also ensures provision of healthcare, protection, and education for the children. 3. CONSTITUTIONAL RIGHTS 

ARTICLE 14 – This article provides the right to equality. 

ARTICLE 15 states that it allows the state to make special provisions for women and their  children. This means that women prisoners must not be discriminated against in medical care or protection from abuse and violence. 

ARTICLE 21 – The right to life and personal liberty also includes the right to dignity. 

ARTICLE (39) & (f)—this article ensures that children are not exploited and receive  opportunities for development.  

4.RIGHT TO STAY WITH THEIR MOTHER 

Children below six years are permitted to live with their incarcerated mother.

Proper living  conditions and nutrition must be ensured.  

5.RIGHT TO HAVE ALTENATIVE CAREGIVER  

Living in prison may harm the child, so the child should be placed in the relative’s place or  any other state -run institution.

  1. PROCTECTION FROM STIGMA 

Efforts should be made to protect the child from mental trauma and stigma by giving  counseling, therapy, and rehabilitation to the child. 

7 . RIGHT TO EDUCATION  

Children living in the prison should have access to education. 

When the child turns six years of age, then they should be sent to their relatives’ place or to  the institutions run by the state under the Juvenile Justice Act (2015), ensuring their  developmental safety. 

It should be ensured that the child gets vaccinated and medical care and a balanced diet  properly. 

RECOMMENDATIONS 

There should be a strict enforcement of the judicial guidelines and the juvenile justice act.

The awareness towards the rights of these children should get increased. 

There should be foster care and institutional support when the child gets separated from the  incarcerated mother.  

Improving prison conditions for women and providing access to the programs that support  their reintegration into society. 

A child-centered approach should be followed.  

LITERATURE REVIEW  

  1. CHILDREN IN THE PRISON WITH THEIR MOTHER 
  • Children with their mothers in prison face many challenges, for instance, inadequate food, healthcare problems, mental trauma, and recreational facilities. The court held that the child  should get a separate unit of food, utensils, and clothing according to the change in climate. If the  mother dies in jail itself. Then it should be sent to an approved institution, run by the state social  welfare department. (R.D. Upadhyay V. State of Andhra Pradesh and Others)  
  • A study also highlights that there should be a child-friendly environment in prison.

        2. LEGAL FRAMEWORK 

  • In Indian Context The provisions are laid down in the Juvenile Justice Act, 2015, & guidelines  in the Model Prison Manual, 2016, which aim to protect the mother and child, but their implementation remains inconsistent. 
  • In an International Context The international provisions of the UN Convention on the Rights of  the Child (1989) state that a child’s interest must be considered primarily in parental  incarceration. 
  1. ALTERNATIVES TO INCARCERATION 
  • non-custodial measures

The United Nations office o probation, probation etc. • In India the court directed  the need of legal assistance to prisoners on lookups and protect them from  maltreatment, torture and ill treatment (Sheela Barse v. State of Maharashtra,  1983). 

RESEARCH PROBLEM 

My paper study is based on the long -term impact of maternal incarceration on  children in India. 

There should be a gender -sensitive prison facility, which needs to be tailored in  accordance with the needs of women and their children. (Sheela berse v. State of  Maharashtra, 1982) 

Lack of nutritious food provided to the pregnant women, which leads to the  harm of the health of the mother and child both. 

HYPOTHESIS OF THE STUDY 

The hypothesis related to my paper is that inconsistency in implementation of  provisions, the absence of maternal care in prison, inadequacy of food and  nurturing, and inadequacy of facilities. 

RESEARCH METHODOLOGY 

My paper uses qualitative data and the research has been done on the analytical  method and the factors that bring the topic into controversy, which made it a 

debatable topic . The data has been taken from various articles, journals, and case  studies .  

FINDINGS  

1-In legal framework the research studies to explore the impact of maternal  incarceration wellbeing of children particularly in in countries like India .  

2-Custodial violence is one of the major issues that is highlighted in this paper.  Sheela berse v. State of Maharashtra, 1983 

CONCLUSION 

The intersection of incarcerated women and children’s well-being is a significant  area that requires the attention of lawmakers, researchers, and civil so prisoner’s prisoner and children. 

REFERENCES 

Down-to-earth, https://www.downtoearth.org.in/governance/why-children ofincarcerated-parents-need-special-attention-82451  

Md. Imran Wahab, Protection of children with mothers in prison, Legal Service  India.  

Utkarsh Anand, Babies born in Bengal prisons: Women Were Pregnant When  They entered jail, SC Told, Hindustan Times  

https://www.hindustantimes.com/india-news/babies-born-in-bengal-prisons womenwere-pregnant-when-entered-jails-sc-told-101707850933660.html  

Constitution of India. Article .14 

Constitution of India. Article 15

Constitution of India. Article 21  

Constitution of India. Article 39 (f) .  

Prisoners Act 1947 and Model Prison Manual 2016  

Government of India guidelines, Ministry of Home Affairs, volume number  17013/9/2006-PR, on 15 May 2006. 

Tabish Ahsan, Prayas, Children Of Women prisons The Invisible trial 2,018

Sheela Berse Vs. State of Maharashtra, 1982 SC 1054 .  

R. D. Upadhay v. State of Andhra Pradesh and others.

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