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State of Haryana - Section

Section 11 in Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007

11. Bonds. sections 10(2)(a) and 10(2)(b).

(1)
(a)On receipt of the release warrant, the Superintendent of Jail shall inform the prisoners concerned and such member of the prisoner's family as prisoner may specify in that behalf for making arrangements for the execution of the personal bond and surety bond in Form-C and D respectively for securing the release. A copy of the release warrant shall also be sent by the Superintendent of Jail to the District Magistrate.
(b)The Superintendent of Jail shall also immediately forward to the Officer-Incharge of the police station within whose jurisdiction die place or places to be visited by the prisoners is or are situated, a copy of the warrant and release certificate in Form-E. The Officer Incharge of the Police Station shall keep a watch of the conduct and activities of the Prisoners.
(2)
(a)In ease of convicts of offences of murder, rape, rape with murder, murder for dowry, dacoity and the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985) or any other heinous crime surety shall be from one lac rupees to two lac rupees as per discretion of the releasing authority accepting the surely bonds etc.
(b)In other cases surety shall be from 'twenty thousand rupees to one lac rupees as per the discretion of the releasing authority accepting the surety bond etc.
(3)Under section 3(2)(b) a convict shall be granted parole only for once either under section 3(1)(b) or section 3(l)(d) and not for both separately during the calendar year except as provided under rule 8 as above.Form A-1[See rule 3(1)](To be supplied to a prisoner or any adult member of family free of charge)Application by the prisoner to the Superintendent of Jail for temporary release (parole) under section 3 of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988.(To be filled in by the prisoner or an adult member of his family)Central Jail______________District Jail_____________
1. No. and name of the prisoner :  
2. Father's Name :  
3. Caste :  
4. Residence, Village/Mohalla or Town/PoliceStation/ District :  
5. Reasons for release :  
(Signature or thumb impression of the applicant).Declaration by the PrisonerI hereby declare that I request to be released temporarily (parole) under section 3 of the haryana Good Conduct Prisoners (Temporary Release) Act, 1988, and on being so released shall faithfully comply with the conditions of my release.(Signature or thumb impression of die applicant).(To be filled in by the Superintendent of Jail) Casual/Habitual-Number of previous convictions, if any-
1. Number and name of the prisoner      
2. Age Years Offence  
3. Sentencing Court      
4. Period of sentence Fine if any- Fine, realizedor not      
5. Date of sentence      
6. Period actually spent in Jail upto the date ofapplication Year Months Days
7. Remission earned Year Months Days
8. Unexpired period Year Months Days
9. Probable date of release      
10. Physical and mental condition of the prisoner      
11. Conduct in Jail Date of last jail offence(Details of offence committed in jail are enclosed)      
12. Date when parole was last granted Date whenparole was last rejected      
13. Is the prisoner eligible for release in everyrespect?      
14. Superintendent of Jails recommendations      
15 Any additional remarks      
Entries checked with warrantDatedSuperintendent Central/District Jail___________Form A-2[See rule 3(1)1(To be supplied to a prisoner or any adult member of family free of charge)Application by the prisoner to the Superintendent of Jail for temporary release (furlough) under section 4 of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988.(To be filled in by the prisoner or an adult member of his family)Central Jail_____________District Jail____________
1. No. and name of the prisoner :  
2. Father's Name :  
3. Caste :  
4. Residence, Village/Mohalla or Town/PoliceStation/ District :  
5. Reasons for release :  
(Signature or thumb impression of the applicant).Declaration by the PrisonerI hereby declare that I request to be released temporarily (furlough) under section 4 of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988, and on being so released shall faithfully comply with the conditions of my release.(Signature or thumb impression of the applicant).(To be filled in by the Superintendent of Jail) Casual/Habitual-Number of previous convictions, if any-
1. Number and name of the prisoner      
2. Age Years Offence  
3. Sentencing Court      
4. Period of sentence Fine if any- Fine, realizedor not      
5. Date of sentence      
6. Period actually spent in Jail upto the date ofapplication Year Months Days
7. Remission earned Year Months Days
8. Unexpired period Year Months Days
9. Probable date of release      
10. Physical and mental condition of the prisoner      
11. Conduct in JailDate of last jailoffence(Details of offence committed in jail areenclosed)      
12. Date when parole was last granted Date whenparole was last rejected      
13. Is the prisoner eligible for release in everyrespect?      
14. Superintendent of Jails recommendations      
15 Any additional remarks      
Entries checked with, warrantDatedSuperintendent Central/District Jail____________Form-B[See rule 3(2)]Warrant for the temporary release of prisoners under section 3 or 4 of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988.Whereas___________________________at present confined in ___________Jail_____________under warrant dated the __________day of___________signed by_____________has applied for his temporary release:-And whereas the releasing authority is satisfied that the applicant is entitled to be released under the Act;Now, therefore, release authority hereby authorizes the temporary release of the said prisoner from custody for a period of__________________weeks subject to the conditions specified below:-
(1)The prisoner shall during the period of his temporary release reside at Village_____________________________________________________________________District_______________________________.He shall not without obtaining the prior permission of District Magistrate visit any place not specified in the release warrant during the said period.
(2)At the time of his release on the________________________________the prisoner shall give to the District Magistrate_____________________full particulars of the place where he intends to reside during the period of temporary release and shall keep the District Magistrate informed of any subsequent changes of his residence during the said period.
(3)The prisoner shall during the period of temporary release keep peace and maintain good behaviour.
(4)At the expiry of the said period of___________weeks for which the prisoner has been temporary released the said prisoner_________________son of _____________________________shall surrender himself to the Superintendent of the jail from which he is so released to undergo the unexpired portion of his sentence.
(5)The prisoner shall, before his release on________________furnish to the Satisfaction of the District Magistrate_________________bond and two sureties in the sum of________________Rs.__________________(each) for faithfully observance of the conditions specified in the release warrant.
(6)When the surety furnished becomes insolvent or dies the Government may order the prisoner to furnish fresh surety immediately and if such surety is not furnished, the Government may proceed as if there had been a non-compliance of the conditions of this order.
(7)In addition to the action under sub-sections (2) and (3) of section 8 of the said Act, the amount of the bond shall stand forfeited to Haryana Government in case any condition of the bond is in the opinion of the Government not fulfilled.Given under my hand this ______________day of_______________Seal RegisteredSignature of Releasing Authority
Endst. No. GI/G Dated
A copy is forwarded to:-
(1)The Superintendent____________________Jail_________________
(2)The District Magistrate___________________for execution and necessary action.Signature of Releasing AuthorityI____________________________________son of_____________________ hereby acknowledge receipt of the above warrant and understand the conditions specified in the above warrant of release and I accept them.Signature or Thumb Impression of the Prisoner.Form-C[See rule 11(1)(a)]Personal BondIn the Court of the District Magistrate____________________This Bond is made on the______________by me____________________(name of the prisoner).Whereas the Governor of Haryana (hereinafter referred to as "the Government"), is pleased to order my release on parole/furlough for a period of_____________________ weeks/days commencing from________________________and ending on_____________under section______________________of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988, on the Condition of my furnishing a personal bond and a surety bond, each for a sum of Rs.__________________, to observe the conditions specified below:Now, therefore, I do hereby bind myself to faithfully observe all the conditions mentioned here below and in case of my making default in observing any of them, I bind myself to forfeit to the Government the sum of Rs._______________________.
(1)I shall during the period of my temporary release reside at village/town_____________tehsil_____________________district______________ and shall not without obtaining the permission of the District Magistrate____________visit any place not specified in the release warrant.
(2)I shall during the period of my temporary release keep peace and maintain good behaviour.
(3)At the expiry of the period of______________________________ weeks/days for which I have been temporarily released I shall surrender myself to the Superintendent Jail_______________to undergo the unexpired portion of my sentence.
(4)At the time of my release on parole/furlough I shall give to the District Magistrate _______________full particulars of the place where I intend to reside during the period of my temporary release and shall keep him duly informed of any subsequent change of my residence during the said period.
(5)In case any of my sureties becomes insolvent or dies, I shall furnish fresh surety immediately.Signature or thumb Impression of the prisoner.Accepted for and on behalf of the Governor of Haryana._______________________Form-D[See rule 11(1)(a)]Surety BondIn the Court of the District Magistrate____________________This Bond is made on the____________________________by________________________(1st surety) and__________________________(2nd surety) (hereinafter collectively referred to as the "sureties").Whereas the Governor of Haryana (hereinafter referred to as "the Government"), is pleased to order the release of_______________________________(hereinafter referred to as the "prisoner") on parole/furlough for a period of_________________ weeks/days commencing from_________________and ending on_____________under section__________________of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988, on the condition of the prisoner furnishing a bond as well as a surety bond, each for the sum of Rs._________________________to observe the conditions on which the prisoner has been temporarily released;And whereas the prisoner has on____________________________executed a personal bond for the sum of Rs._______________________to observe the conditions specified therein.Now, therefore, the sureties jointly and severally do hereby bind themselves to forfeit to Government the sum of Rs.________________________________________ in case the prisoner makes a default in observing any of the conditions specified in his personal bond.Signature of the first surety.Accepted for and on behalf of the Governor of Haryana Governor of HaryanaSignature of the second surety.Form-E[See rule 11(1)(b)Certificate of conditional release under section 3 or 4 of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988.In exercise of the powers conferred by section___________________________of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988, the releasing authority has, subject to the conditions hereinafter set forth, directed, the release of prisoner_____________son of__________________, caste___________________age_____________resident of village__________________________police station____________________, district________________, prisoner number______________at present confined in the jail for______________________days in pursuance of warrant dated ______________. He has been permitted to visit the below noted places following the specified route:-Proceed from___________________________to____________________or_________________________via______________________return from________________________to__________________________or_______________________via____________________________Conditions to be observed by the released prisoners