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 370 in Punjab Jail Manual, 1996

370. No prisoner to be admitted at night.

- No prisoner shall, except on transfer from another jail, be admitted into any jail before sunrise and after sunset.Provided this restriction will not apply in the case of -
(i)women under-trial prisoners, who shall be admitted in Jails at whatever time presented for admission by the Police and on all days including Sunday and jail holidays.
(ii)and Male under-trial prisoners, in respect of whom it is reported by the Police on their warrants by a red ink entry that they have got to be identified in an identification parade, who shall be admitted in jails at all hours on all days including Sunday and Jail Holidays.
Note. - All prisoners including under-trials returning from courts will be admitted in the jails after lock-out till half an hour after the working hours of the courts as prescribed by Government from time to time.