Section 7 in Rajasthan Prisons (Shortening of Sentences) Rules, 1958
7. Scrutiny by the Advisory Board.
- The Advisory Board before recommending shortening of sentences or premature release of prisoners shall examine the following matters in full and accurate details:-(a)Circumstances in which offence was committed and the punishment awarded by the court:(b)Details of the prisoners previous history and character in the district where the prisoner was resident;(c)Prisoners conduct in the Prison and the result of imprisonment already undergone by him:(d)Opinion of the District Magistrate and the Superintendent of Police of the districts in which the prisoner was convicted and was resident with special reference to the following points:-(i)the reaction in the locality, if the prisoner is released prematurely.(ii)the feelings of the relations of the victim or victims of the offence who suffered at the hands of the accused in case of premature release:(iii)whether the life of the accused itself will be safe, if he is to be released prematurely:(iv)any other information material to the case of the prisoner; and(v)whether the prisoner can be released with safety to the community.
