610. [ Reference to Magistrate. [Government of India Resolution No. 12-500-510 dated 31st August, 189.]
- When in the opinion of the Superintendent any of the following offences are established against any prisoner, he shall refer the case to the Magistrate exercising jurisdiction for enquiry in accordance with the Code of Criminal Procedure, 1898:-](1)offences punishable under sections 147, 148 and 152 of the Indian Penal Code;(2)offences punishable under sections 222, 223 and 224 of the Indian Penal Code;(3)offences punishable under section 304-A, 309, 325 and 326 of the Indian Penal Code; and(4)any offence triable exclusively by the Court of Session.Note - The offences specified in the above paragraph are :-Section 147 - rioting;Section 148 - rioting armed with a deadly weapon;Section 152 - assaulting or obstructing or using criminal force to a public servant, when suppressing riot or threatening or attempting to do so;Section 222 - intentional omission to apprehend on the part of a public servant, or intentionally aiding or suffering to escape any person lawfully committed to custody;Section 223 - escape negligently suffered by a public servant;Section 224 - resistance or obstruction to lawful apprehension or escape or attempt to escape from lawful custody;Section 304-A - causing death by a rash or negligence act;Section 309 - attempt to commit suicide;Section 325 - voluntarily causing grievous hurt; andSection 326 - voluntarily causing grievous hurt by dangerous weapons or means.
