Punjab Good Conduct Prisoners (Temporary Release) Act, 1962
The Punjab Good Conduct Prisoners (Temporary Release) Act, 1962
Punjab Act No. 11 of 1962
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An Act to provide for the temporary release of prisoners for good conduct on certain conditions.
Be it enacted by the Legislature of the State of Punjab in the Thirteenth Year of the Republic of India as follows :-
- Short title, extent and commencement.- (a) The Act may be called the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962.
(b) It extends to the whole State of Punjab.
(c) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
- Definitions.- In this Act, unless the context otherwise requires, -
(a) "District Magistrate" means the District Magistrate of the District within whose jurisdiction the prisoner after his temporary release under this Act, is likely to reside during the period of his release;
(b) "member of prisoner's family" means the husband, wife, son, daughter, father, mother, brother and sister of the prisoner;
(c) "prescribed" means prescribed by the rules made under this Act;
(d) "prisoner" means a person confined in prison under a sentence of imprisonment;
(e) "Superintendent of Jail" means the Superintendent of the Jail in which the prisoner is undergoing his sentence of imprisonment.
- Temporary release of prisoners on certain grounds.- (1) The State Government may, in consultation with the District Magistrate and subject to such conditions and in such manner as may be prescribed, release temporarily for a period specified in sub-section (2) any prisoner if the State Government is satisfied that -
(a) a member of the prisoner's family had died or is seriously ill; or
(b) the marriage of the prisoner's son or daughter is to be celebrated; or
(c) the temporary release of the prisoner is necessary for ploughing, sowing or harvesting or carrying on any other agricultural operation on his land and no friend of the prisoner or a member of the prisoner's family is prepared to help him in this behalf in his absence;
(d) it is desirable to do so for any other sufficient cause.
(2) The period for which a prisoner may be released shall be determined by the State Government so as not to exceed -
(a) where the prisoner is to be released on the ground specified in clause (a) of sub-section (1), four weeks;
(b) where the prisoner is to be released on the ground specified in clause (b) or clause (d) of sub-section (1), four weeks; and
(c) where the prisoner is to be released on the ground specified in clause (c) of sub-section (1), six weeks.
(3) The period of release under this section shall not count towards the total period of the release of a prisoner.
(4) The State Government may by notification authorise any officer to exercise its power under this section in respect of all or any of the grounds specified therein.
- Temporary release of prisoners on furlough.- (1) The State Government or any other officer authorised by it in this behalf may, in consultation with the District Magistrate and subject to such conditions and in such manner as may be prescribed, release temporarily, on furlough, any prisoner who has been sentenced to a term of imprisonment of not less than five years, and who -
(a) has, immediately before the date of his temporary release undergone imprisonment for a period of three years, excluding remissions; and
(b) has not during such period committed any jail offence and has earned at least three annual good conduct remissions:
Provided that nothing herein shall apply to a prisoner who -
(i) is a habitual offender as defined in clause (3) of section 2 of the Punjab Habitual Offenders (Control and Reform) Act, 1952, or
(ii) has been convicted of robbery or dacoity or such other offences as the State Government may, by notification, specify.
(2) The period of furlough for which a prisoner is eligible under sub-section (1) shall be three weeks during the first year of his release and two weeks during each successive year thereafter.
(3) Subject to the provisions of clause (d) of sub-section (3) of section 8 the period of release referred to in sub-section (1) shall count towards the total period of sentence of a prisoner.
- Exclusion of certain days in computing period under sections 3 and 4.- For the purpose of calculating the period of temporary release of a prisoner under sections 3 and 4, the days of departure from and arrival at the prison shall be excluded.
- Prisoners not entitled to be released in certain cases.- Notwithstanding anything contained in sections 3 and 4, no prisoner shall be entitled to be released under this Act if, on the report of the District Magistrate, the State Government or any officer authorised by it in this behalf is satisfied that his release is likely to endanger the security of the State Government or the maintenance of public order.
- Journey expenses of poor prisoners to be borne by State Government.- If, on the report of the District Magistrate, the State Government is satisfied that a prisoner's family cannot bear the expenses of his journey from and to the prison after his temporary release under this Act the expenses may be borne by the State Government to such extent and in such manner as may be prescribed.
- Liability of prisoners to surrender on expiry of release period and consequences of over-staying.- (1) On the expiry of the period for which a prisoner is released under this Act, he shall surrender himself to the Superintendent of the Jail from which he was released.
(2) If a prisoner does not surrender himself as required by sub-section (1) within a period of ten days from the date on which he should have so surrendered, he may be arrested by any police officer without a warrant and shall be remanded to undergo the unexpired portion of his sentence.
(3) If a prisoner surrenders himself to the Superintendent of the Jail from which he was released within a period of ten days of the date on which he should have so surrendered, but fails to satisfy the Superintendent of Jail that he was prevented by any sufficient cause from surrendering himself immediately on the expiry of the period for which he was released, all or any of the following penalties shall, after affording the prisoner reasonable opportunity of being heard, be awarded to him by the Superintendent of the Jail, namely:
(a) a maximum cut of five days' remission for each day of overstay;
(b) stoppage of canteen concession for a maximum period of one month;
(c) withholding concession of either interviews or letters or both for a maximum period of three months;
(d) the period of temporary release on furlough of the prisoner under section 4 shall not be counted towards his sentence;
(e) warning;
(f) reduction from the status and grade of "Convict Watchman" or "Convict Overseer".
- Penalty for failure to surrender.- Any prisoner who is liable to be arrested under sub-section (2) of section 8, would be punishable with imprisonment of either description which may extend to two years or with fine or with both.
Explanation :- The punishment in this section is in addition to the punishment awarded to the prisoner for the offence for which he was convicted.
- Power to make rules.- (1) The State Government may by notification make rules for carrying out the purposes of this Act.
(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for -
(a) the execution by the prisoner (including the sureties) of bond for his good behaviour during the release period and for his surrender on the expiry of such period;
(b) the amount for which and the form and manner in which such bonds shall be furnished;
(c) the forfeiture of the amount of bonds in case of breach of any of its terms;
(d) the conditions on which and the manner in which prisoners may be released temporarily under this Act;
(e) the manner in which the District Magistrate shall be consulted before a prisoner is released;
(f) the extent to which and the manner in which journey expenses of poor prisoners shall be borne by the State Government.
- Repeal and Savings.- The Pepsu Good Conduct Prisoner (Temporary Release) Act, 1954 (Pepsu Act No. 11 of 1954), is hereby repealed:, is hereby repealed:
Provided that such repeal shall not affect -
(a) the previous operation of the Act so repealed or anything duly done or suffered thereunder; or
(b) any right, privilege, obligation or liability acquired or incurred under the Act so repealed; or
(c) any penalty, forfeiture or punishment incurred in respect of any offence committed against the Act so repealed; or
(d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;
and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed:
Provided further that anything done or any action taken under the Act so repealed shall be deemed to have been done or taken under the corresponding provision of this Act and shall continue to be in force accordingly unless and until superseded by anything done or any action taken under this Act.
