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State of Rajasthan - Section

Section 21 in Rajasthan Prisons (Shortening of Sentences) Rules, 2006

21. Remarks

Checked with warrants and records of remission and certified as correct.
Full Signature of Jailor Date   Signature of Medical Officer Date   Full Signature of SuperintendentCentral/District.............Jail Date
Forwarded to the District Magistrate for report on the following points as provided in Rule 7 of the Rajasthan Prisons (Shortening of Sentences Rules, 2006;
(i)The reaction in the locality if the prisoner is released prematurely;
(ii)The feelings of relations of the victim or victims of the offence who suffered at the hands of the accused in the 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 prisoner;
(v)Whether the prisoner can be released with any risk to the society and whether they are of opinion that the prisoner may be released conditionally or unconditionally. If conditional release is recommended conditions to be imposed may also be indicated.
Secretary of the Advisory Board(Superintendent of Central Jail ..............)DistrictReport of District MagistrateSuperintendent of PoliceSignature of Superintendent of PoliceSignature of District MagistrateRecommendation of the Advisory Board
No .............. Dated ...............
The Advisory Board considered the case of this convict in its meeting held on...... (dated) in.......... (name) prison and after careful scrutiny of the relevant record and the opinion of the Superintendent, Jail, Medical officer of Prison. District Magistrate and the Superintendent of Police of .......(name) district and taking into account all the factors given in rules 7 and 8 of the Rajasthan Prisons (Shortening of Sentences Rules 2006 does hereby make the following recommendation for premature release of the convict... name and convict No. ..........