- When in the opinion of the Superintendent any of the following offences are established against any prisoner, he shall refer the case to the Magistrate exercising jurisdiction for enquiry in accordance with the Code of Criminal Procedure, 1973 : -Superintendent any of the following offences are established against any prisoner, he shall refer the case to the Magistrate exercising jurisdiction for enquiry in accordance with the Code of Criminal Procedure, 1973 : -(1)offences punishable under sections 147, 148 and 152 of the Indian Penal Code;(2)offences punishable under sections 222, 223 and 224 of the Indian Penal Code.(3)offences punishable under section 304-A, 309,325 and 326 of the Indian Penal Code, and(4)any offence triable exclusively by the Court of.Session.Note. The offences specified in the above paragraph are : -Section 147 - rioting;" 148 - rioting armed with a deadly weapon;" 152 - assaulting or obstructing or using criminal force to a public servant, when suppressing riot or threatening or attempting to do so;" 222 - intentional omission to apprehend on the part of a public servant, or intentionally aiding or suffering to escape any person lawfully committed to custody;" 223 - escape negligently suffered by a public servant;" 224 - resistance or obstruction to lawful apprehension or escape or attempt to escape from lawful custody;" 304-A - causing death by a rash or negligent act;" 309 - attempt to commit suicide ;" 325 - voluntarily causing grievous hurt; and" 326 - voluntarily causing grievous hurt by dangerous weapons or means.
