412. Prisoners for default in furnishing security.
- If a prisoner who is detained under sentence of imprisonment in default of furnishing security: -(a)is in danger of death from sickness not produced or aggravated by his wilful act, whatever be the term of his unexpired sentence, or(b)is in such state of health as, in the opinion of the Superintendent to render it highly unlikely that he will, during the period for which he is ordered to be detained commit a breach of the peace, or be not of good behaviour within the meaning of sections 107, 109 and 110 of the Code of Criminal Procedure, 1973, the Superintendent shall refer his case with full particulars to the District Magistrate of the District in which he was ordered to furnish security, in case the order is passed by an executive magistrate, or to the Court of Sessions, in case the order has been passed by a Judicial Magistrate for necessary orders of release under Section 123 of the Code of Criminal Procedure, 1973 (2 of 1874). All such release cases shall be reported immediately to the Inspector General along with a descriptive roll, in duplicate, of the prisoner so released.
