352. Petition for appeal or application for revision to High Court or Supreme Court how to be forwarded.
(1)A petition of appeal or an application for revision addressed or purporting to be addressed to the High Court or a petition of appeal or special leave to appeal addressed to the Supreme Court of India, by a prisoner shall together with the accompanying documents, be forwarded in a sealed envelope by the Superintendent with the utmost expedition to the Registrar of the High Court of Bombay, Goa Bench at Panaji, or to the Registrar, Supreme Court of India, New Delhi, as the case may be. The Superintendent shall at the same time also forward a copy of such petition or application to the Inspector General.(2)On receipt of intimation of the intention of a convicted criminal prisoner (whether under sentence of death or otherwise) to lodge an application for special leave to appeal to the Supreme Court of India, in accordance with the Supreme Court Rules, 1960, the Superintendent shall immediately report the fact, by the quickest mode of communication available, to the Government in the Home Department.
