480. Instruction for escorting undertrial prisoners to and from the Court. [§ 12, Act V, 1861].
(a)Prisoners shall be escorted to the Court and back to the jail by the shortest route but, as far as possible, bazars and crowded thoroughfares should be avoided.When possible, they should be conveyed to and from Court in a special conveyance. Class I undertrials should be conveyed in prison vans or in hired public conveyances to ensure their travelling in reasonable comfort and privacy.(b)All prisoners not before the Court shall be escorted back to the jail from the Court one hour before sunset, without waiting for those whose cases nave not been disposed of. The Court officer shall apply to the Armed Inspector for an additional guard for prisoners who have been detained in Court. In the case of undertrial prisoners sent to the jail for the first time it shall be the duty of the Court Police to see that they have their food before they are taken to the jail if they are likely to arrive there too late for the evening meal which is served one hour before sunset.(c)As regards the handcuffing and roping of undertrial prisoners whilst being escorted to and from the Court, see regulation 478.
