Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 373 in Punjab Jail Manual, 1996

373. Procedure when a prisoner has not been identified.

- On receipt of information from the police that a prisoner has not been identified, the Superintendent of Jail will cause the word "Unidentified" to be entered prominently in red ink on the prisoner's history ticket, warrant and in the admission register. When such a prisoner receives or despatches a letter, the Deputy Superintendent who is required to open and inspect all such correspondence, shall make a note of the name and address of the sender or addressee as the case may be, and if any facts mentioned in the communication which may afford a clue to the identity of the prisoner, he shall forward the same through the Superintendent of the Jail to the Superintendent of Police of the district from which the prisoner was received.The Deputy Superintendent shall similarly communicate to the Superintendent of Police the names and addresses of relatives or friends who visit the prisoner in jail.