Section 11 in The M.P. Prisoner's Leave Rules, 1989
11. [ Arrest of a prisoner in event of breach of conditions. [[Substituted by Notification F. No. 3-5-2009-III-Jail-335, dated 5-2-2009. Prior to substitulion it was as under:-
'11. Arrest of prisoners in the event of breach of conditions.- A prisoner who does not return to the jail before the evening lock-up of the date fixed for his return shall be deemed to have escaped and intimation of such escape, with a descriptive roll of the prisoner, information regarding his usual address and the addresses which he intended to visit during the leave and such other available information as will facilitate his capture, shall be given by the Superintendent immediately to the District Magistrate and the District Superintendent of Police of the District in which the jail is situated and the District Mug .rale and the District Superintendent of Police shall be requested to arrest the prisoner. If the prisoner belongs to a district other than one in which the jail is situated, a similar intimation shall also be given to the District Magistrate and the District Superintendcni of Police of that District.']](1)If any prisoner does not present himself on the evening of fixed dale of his return, he shall he treated as prisoner at large and an FIR shall be registered against him at the Police Station in whose jurisdiction concerning jail (where prisoner was expected to surrender) is situated, and concerned Station House Officer shall put up challan against escaped prisoner. Station House Officer shall initiate necessary actions as per provisions contained in Sections 82 and 83 of Criminal Procedure Code and information regarding such actions shall be sent to Jail Superintendent by him.(2)If negligence regarding registering the FIR in case of such offence has been shown by police in spite of having received information from Superintendent of Jail under Rule 11 of the Madhya Pradesh Prisoner's Leave Rules, 1989, Police Superintendent shall inform Inspector General of Prisons after registration of such crime of the concerned Police Officer under Section 221 of Criminal Procedure Code.(3)In the event of escape of prisoner during the period of leave, case shall be registered against the guarantor at concerned Police Station for abetment.(4)In the event of escape of prisoner during leave Jail Superintendent shall submit application before the Court of Tahsildar for initiating actions regarding forfeiture of his security as well as attachment of gurantor's assets. On this application. Tahsil Court shall take necessary actions for attachment of assets.]
