Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 732 in Punjab Jail Manual, 1996

732. Serious illness of an unconvicted prisoner.

- Whenever an unconvicted prisoner is seriously ill, the Superintendent shall report the circumstance to the Magistrate engaged in the case or, if the prisoner is awaiting trial before the Sessions court, to the Sessions Judge, in order that if the law permits and the Court thinks proper, the prisoner may be released on bail.