Section 4(2) in The Prisoners (Attendance in Courts) Act, 1955
(2)Before making an order under sub-section (1), the State Government shall have regard to the following matters, namely:—(a)the nature of the offence for which or the grounds on which the confinement has been ordered in respect of the person or class of persons;(b)the likelihood of the disturbance of public order if the person or class of persons is allowed to be removed from the prison;(c)the public interest, generally.
