284. Procedure to be followed to secure transfer of confessing prisoner from one jail to another.
- If it is desirable that a prisoner be removed from one jail to another for the purpose of verifying his confession, the following procedure should be followed :-(i)When the two prisons are in the same province, application should be made to the Inspector-General of Prisons to direct the transfer under section 29(2) of the Prisoners Act, 1900 (III of 1900).(ii)When the two prisons are in territories under two different Provincial Governments, application should be made to the Provincial Government concerned for securing the transfer under section 29(1) of the Act referred to above.It will also meet the circumstances if proceedings are instituted against the confessing prisoner in the district to which he is to be removed and an order is then applied for under section 37 of the Act to the Court having jurisdiction in the form set forth in the Second Schedule of the Act. This procedure should be followed also in the case of all other prisoners, who are accused in the gang case. The removal of prisoners confined beyond the limits of the appellate jurisdiction of the High Court can be effected in the manner laid down in section 40 of the Act.
