Section 3 in The M.P. Prisoners' Release on Probation Rules, 1964
3. Classes of prisoners not to be released.
- The following classes of prisoners shall not be released under Act,-(a)Those convicted of offences under the Madhya Bharat Vagrants and Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952, or any law in force in any region of the State corresponding to the said Act, or the Explosive Substances Act, 1903, or under the following chapters or sections of the Indian Penal Code :"Chapters V-A, VI and VII and Sections 216-A, 224 and 225 (if it is a case of an escape from a jail), 231, 232, 303, 311, 328, 364, 376, 382, 386 or 389, 392 to 402, 413, 549, 460 and 489-A".(b)Those convicted under Section 7 of the Act or who are serving the unexpired sentence under sub-section (3) of Section 8 of the Act or whose licence has been previously revoked on account of the breach of the conditions of the licence;(c)[* * *] [Omitted by Notification No. F. 12-1-87-III-Jail, dated 12-6-1989.](d)Those convicted by a Court-martial;(e)Those whose applications for temporary release under Section 31-A of the Prisoners Act, 1900 or rules thereunder have been rejected;(f)Those who have been prosecuted and convicted for the breach of the rules under Section 31-A of the Prisoners Act, 1900.Explanation. - [Omitted] [Omitted by Notification No. F. 12-1-87-III-Jail, dated 12-6-1989.].
