Section 253 in Criminal Rules of Practice and Circular Orders, 1990
253. Batta to acquitted prisoners:
- Courts are authorised to grant batta and travelling expenses at the rates prescribed for second class witness to persons :(1)Who are acquitted or discharged and released from custody or who having been arrested under Section 390 of the Code, are subsequently released ; and(2)Who are released under Section 360 of the Code, or wider the Probation of Offenders Act, to enable them to return to their places of residence, provided that such persons reside at a distance of more than 10 kilometres from the place where they are released from custody and are not possessed of sufficient means so to return.
