Section 5(1) in U.P. (Suspension Of Sentence Of Prisoners) Rules, 2007
(1)The application for suspension of sentences may be submitted in prescribed Form I by the prisoner himself or by a member of the family or a close relative of the prisoner in duplicate through the Superintendents of the Jail concerned, who shall forward one copy of it along with his comments and Jail reports in Form II to the Government and another copy to the District Magistrate concerned.
