512. Escapes to be immediately reported to the Bureau. [§ 12, Act V, 1861].
- When a person whose finger-print slip is on record or an undertrial prisoner whose finger-print slip has already been prepared for search is declared a proclaimed offender, or escapes from jail or lawful custody, or absconds after committing some offence, intimation of the fact or the finger-print slip of the undertrial prisoner already prepared, shall immediately be sent by the Court officer to the local bureau as well as to the foreign bureaux direct informing each bureau of the names of the various bureaux to which such reports or finger-print slips have been sent. If such a person evades surveillance or is lost sight of or if such an undertrial prisoner escapes or absconds before he has been sent to the Court, the officers-in-charge of the police-stations concerned shall immediately inform the Court officer to enable him to send the required information. When communicating such information, the name, cast, parentage and residence of the individual, the number and the date of the First Information Report and the name of the police-station at which it is registered, shall be quoted. If the prisoner's finger-print slip has not been tested it shall be forwarded with the report. Whenever such a person is arrested, surrenders, or is no longer required for some other reasons, the Court Officer shall immediately inform at the Bureaux concerned.
