Section 7(d) in Rajasthan Prisons (Shortening of Sentences) Rules, 1958
(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.
