483. Jailor to be informed of the despatch of desperate characters. [§ 12, Act V, 1861].
- The Court officer shall inform the jailor by means of a separate report, for the information of the Jail Superintendent, when any undertrial prisoner or convict sent to jail is a desperate character, or when his offence is particularly heinous or if he has ever suffered from lunacy. Ordinarily this information will be obtainable from the chargesheet or chalan sent in by the police with the prisoner [see regulation 272(b)(vii)].
