Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 13 in Rajasthan Prisons (Shortening of Sentences) Rules, 1958

13. Supersession and savings.

- The Rajasthan Advisory Board Rules, 1950 are hereby superseded but all orders passed and all other action taken under those rules shall, so far as they are consistent with these rules, be deemed to have been passed or taken under these rules.AppendixForm 1[Rule 10(iv)]Recommendations of Advisory Board............as on......(Place)(date){||-| Convict Register No.| Name, parentage with husband's name, if female| Age on admission| Previous occupation| Residence|-| Village| Police Station| District| Division|-| 1| 2| 3| 4| 5| 6| 7| 8|-|||||||||}
Offence with sections Name of sentencing courts Date of sentence Sentences (in years and months) Sentence served already in years and months
9 10 11 12 13
         
Remission already earned Total of columns 13 and 14 Date of expiry of sentence Previous convictions with dates, offences andplace of each
14 15 16 17
       
Mental and Physical condition reported byMedical Officer (Jails) Special service rendered, if any, such asdetection of escape, impending mutiny, etc. Character and conduct in Jail with Supdt'sopinion reg. Release Remarks
18 19 20 21
       
Checked with warrants and records of remission and certified as correct.
Full Signature of Jailor Signature of Medical Officer Full Signature of SuperintendentCentral/District.......Jail
Date...................... Date......................... Date......................
No. .........   Dated
Forwarded to the District Magistrate/Superintendent of Police for report on the following points as provided in Rule 7 of the Rajasthan Prisons (Shortening of Sentences) Rules, 1958:-(i)The reaction in the locality if the prisoner is released prematurely:(ii)The feelings of the relations of the victim or victims of the offence who suffered at the hands of the accused in the case of premature release:(iii)Whether the life of the accused itself will be safe if he is to be released prematurely:(iv)Any other information material to the case of the prisoner;(v)Whether the prisoner can be released with safety to the community and whether, they are of opinion that the prisoner may be released conditionally or unconditionally. If conditional release is recommended conditions to be imposed may also be indicated.Secretary of the Advisory Board
(Superintendent of| CentralDistrict| Jail
Report of| District MagistrateSupdt. of Police| Jail
Signature of District MagistrateSignature of Supdt. of Police_______________________________________________________________________________________________________________Recommendations of the Advisory BoardNo.................Date.................The Advisory Board considered the case this convict in its meeting held on...........(date) in..........(name) prison and after careful scrutiny of the relevant record and the opinion of the Superintendent, Jail, Medical Officer of Prison, District Magistrate and the Superintendent of Police of........(name) district and taking into account all the factors given in rules 7 and 8 of the Rajasthan Prisons (Shortening of Sentences) Rules, 1958 does hereby make the following recommendations for the premature release of the convict.................(name and convict No.)
1. Circumstances in which offence was committed and sentenceswere awarded .............................
2. Prisoner’s previous history and character in thedistrict where he was resident .............................
3. Prisoner’s conduct in the prison and result ofsentence already undergone .............................
4. Prisoner’s mental and Physical condition in theprison .............................
5. Sentence undergone in years and months .............................
6. Remission earned .............................
7. Total of 5 and 6 .............................
8. Age of Prisoner on the date of report .............................
9. Whether Board agrees with the opinion of DM/SP and Supdt.Central or Dist. Jail .............................
10. Whether conditional/unconditional release recommended andin the former cases conditions to be indicated .............................
11. Final remarks .............................
Place.....................Date......................Signature of the Advisory Board...................Chairman.....................Member.....................Member.....................Member....................SecretaryForm 2(Rule 11)BondWhereas I (name)...................son of.............inhabitant of (place)............ was sentenced to...............imprisonment for a period of..........from .............and...........have been ordered to be released by the State Government before the date of expiry of my normal/period of imprisonment on condition of my entering into a bond to observe the conditions specified hereinafter, I hereby bind myself to the Governor of the State of Rajasthan for the unexpired period of my sentence as follows:-
(1)That I will present myself, within fourteen days from the date of my release, before the Superintendent of Police of the district to which I belong or before the Police Circle Officer who has jurisdiction over my place of residence and will produce copies of the order and the bond executed by me;
(2)That I will submit myself to the supervision of the said Police officer;
(3)That I will keep the said Police officer advised of my place of residence and means of livelihood;
(4)That I will not quit the said district of without the written permission of the said Police officer;
(5)That I will not associate with bad characters or lead a dissolute life:
(6)That I will live honestly and peaceably and will endeavour to earn an honest livelihood;
(7)That I will not commit any offence punishable by any law in force in the Indian Union;
(8)That I will carry out such lawful directions as may from time to time be given by the said Police officer for the due observance of the conditions mentioned above;
(9)That in the case of breach of any of the above conditions on my part, I hereby bind myself to forfeit to the Government of ........the sum of rupees............and to render myself liable to be re-arrested to undergo the unexpired portion of my sentence of imprisonment on date of release.In witness whereof I have appended hereunto my signature/thumb impression this the.......day of..............Witnesses............
(1)
(2)Signature/Thumb Impression