Section 12 in Punjab Prisoners (Attendance In Courts) Rules, 1969
12. Duty of Police to provide escort of prisoners.
- [(Section 9(2)(c)(f) and (g)]. - (1) The escort of prisoners under the Act shall be undertaken by the police, whenever an order for the production of prisoner to give evidence or to answer a charge, under the Act, is received from a competent court by the Superintendent of Prisons. Such Officer shall (unless such order may be and is disobeyed under the authority of provisions of section 6 of the Act) send a copy of court's order to the Superintendent of Police in whose jurisdiction such a prison is situated, who thereupon shall cause the necessary police guard to be detailed in accordance with the terms of the order and prisoner shall be made over to the custody of this guard. Such Superintendent of Police shall be responsible for providing the escort hereinafter described and, for safe custody of the prisoner named in such order until he is re- delivered to a prison. Whenever a prisoner is produced before a court, situated outside the district in which he is confined the officer in-charge of the prisoner shall report the fact of such production to the District Magistrate and the Superintendent of Police of the district, from which the prisoner is so produced.(2)When undertrial prisoners are excused from wearing handcuffs, the strength of escort shall be two Constables for each undertrial prisoner with Head Constable as in the scale laid down in rule 8 except for journeys made in police vans when the usual strength of escort may be provided where an escort is required in case of dangerous prisoners, a special guard shall be supplied.Note. - Dangerous Prisoners will mean as defined in the note to rule 11.
