Section 1(4) in The Uttarakhand (Suspension of Sentences of Prisoners) Rules, 2017
(4)These rules shall apply to the prisoners convicted by the court of Uttarakhand for such offence on which the executive power of the State extends whether they are detained within the State of Uttarakhand or outside the State under judicial custody of outside the State, but it shall not apply to:(A)The prisoners convicted for such offence to which the executive power of the State does not extend.(B)The convicted prisoners who have other criminal cases pending against them before the (sic other) court (sic courts).(C)The convicted prisoners who have been sentenced for such offence where suspension of sentence is not admissible in any law.
