33. Release, on recognizance, by order of High Court, of prisoner recommended for pardon
.[Any High Court] [Substituted by the Adaptation of Laws (No.2) Order, 1956, for "Any Court which is a High Court for Part A States".] may, in any case in which it has recommended to [Government] the granting of a free pardon to any prisoner, permit him to be at liberty on his own recognizance.
