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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(3) in Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007

(3)Under section 3(2)(b) a convict shall be granted parole only for once either under section 3(1)(b) or section 3(l)(d) and not for both separately during the calendar year except as provided under rule 8 as above.Form A-1[See rule 3(1)](To be supplied to a prisoner or any adult member of family free of charge)Application by the prisoner to the Superintendent of Jail for temporary release (parole) under section 3 of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988.(To be filled in by the prisoner or an adult member of his family)Central Jail______________District Jail_____________
1. No. and name of the prisoner :  
2. Father's Name :  
3. Caste :  
4. Residence, Village/Mohalla or Town/PoliceStation/ District :  
5. Reasons for release :  
(Signature or thumb impression of the applicant).Declaration by the PrisonerI hereby declare that I request to be released temporarily (parole) under section 3 of the haryana Good Conduct Prisoners (Temporary Release) Act, 1988, and on being so released shall faithfully comply with the conditions of my release.(Signature or thumb impression of die applicant).(To be filled in by the Superintendent of Jail) Casual/Habitual-Number of previous convictions, if any-
1. Number and name of the prisoner      
2. Age Years Offence  
3. Sentencing Court      
4. Period of sentence Fine if any- Fine, realizedor not      
5. Date of sentence      
6. Period actually spent in Jail upto the date ofapplication Year Months Days
7. Remission earned Year Months Days
8. Unexpired period Year Months Days
9. Probable date of release      
10. Physical and mental condition of the prisoner      
11. Conduct in Jail Date of last jail offence(Details of offence committed in jail are enclosed)      
12. Date when parole was last granted Date whenparole was last rejected      
13. Is the prisoner eligible for release in everyrespect?      
14. Superintendent of Jails recommendations      
15 Any additional remarks      
Entries checked with warrantDatedSuperintendent Central/District Jail___________Form A-2[See rule 3(1)1(To be supplied to a prisoner or any adult member of family free of charge)Application by the prisoner to the Superintendent of Jail for temporary release (furlough) under section 4 of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988.(To be filled in by the prisoner or an adult member of his family)Central Jail_____________District Jail____________
1. No. and name of the prisoner :  
2. Father's Name :  
3. Caste :  
4. Residence, Village/Mohalla or Town/PoliceStation/ District :  
5. Reasons for release :  
(Signature or thumb impression of the applicant).Declaration by the PrisonerI hereby declare that I request to be released temporarily (furlough) under section 4 of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988, and on being so released shall faithfully comply with the conditions of my release.(Signature or thumb impression of the applicant).(To be filled in by the Superintendent of Jail) Casual/Habitual-Number of previous convictions, if any-
1. Number and name of the prisoner      
2. Age Years Offence  
3. Sentencing Court      
4. Period of sentence Fine if any- Fine, realizedor not      
5. Date of sentence      
6. Period actually spent in Jail upto the date ofapplication Year Months Days
7. Remission earned Year Months Days
8. Unexpired period Year Months Days
9. Probable date of release      
10. Physical and mental condition of the prisoner      
11. Conduct in JailDate of last jailoffence(Details of offence committed in jail areenclosed)      
12. Date when parole was last granted Date whenparole was last rejected      
13. Is the prisoner eligible for release in everyrespect?      
14. Superintendent of Jails recommendations      
15 Any additional remarks      
Entries checked with, warrantDatedSuperintendent Central/District Jail____________Form-B[See rule 3(2)]Warrant for the temporary release of prisoners under section 3 or 4 of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988.Whereas___________________________at present confined in ___________Jail_____________under warrant dated the __________day of___________signed by_____________has applied for his temporary release:-And whereas the releasing authority is satisfied that the applicant is entitled to be released under the Act;Now, therefore, release authority hereby authorizes the temporary release of the said prisoner from custody for a period of__________________weeks subject to the conditions specified below:-