33. Release, on recognizance, by order of High Court, of prisoner recommended for pardon.
- The High Court may, in any case in which it has recommended to [the Governor] [Substituted by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965 for 'Sadar-i-Riyasat'.] the granting of a free pardon to any prisoner, permit him to be at liberty on his own recognizance.Part-IX Provisions for requiring the Attendance of Prisoners and obtaining their Evidence.Attendance of prisoners in Court.
