391. In all cases in which an under-trial prisoner who has been admitted to the jail is released by the Court instead of being sent back to the jail, whether after discharge or acquittal, or after conviction and infliction of a sentence of whipping or of fine or of imprisonment till the rising of the Court, an intimation shall at once be sent to the superintendent of the jail on the remand warrant (Form No. 153 on Schedule V). Before releasing the prisoner the Court shall examine the warrant under which he was produced, and if there is a memorandum attached to it stating that the prisoner has to be produced under warrant in another Court, the Court shall call upon the officer in charge of the police, escort to produce that warrant, and if it is in order, shall, instead of releasing the prisoner, send him back to jail under the same escort, and shall make a note of the circumstances in the intimation.
