136
la;qDr izkar cfUn;kas dks ifjoh{kk ij NksM+uk vf/kfu;e] 1938
¿la;qDr izkar vf/kfu;e la[;k 8] 1938À
THE UNITED PROVINCES PRISONERS RELEASE ON PROBATION
ACT, 1938
[U. P. ACT No. VIII OF 1938]
137
la;qDr izkar cfUn;kas dks ifjoh{kk ij NksM+uk vf/kfu;e] 19381
¿la;qDr izkar vf/kfu;e la[;k 8] 1938À
,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk vuqdwfyr rFkk ifj’d`r
¿xouZj us 14 flrEcj] 1938 dks Lohd`fr iznku dh rFkk xouZesUV vkQ bafM;k ,sDV]
1935 dh /kkjk 75 ds v/khu 24 flrEcj] 1938 dks izdkf”kr2 gqvkAÀ
izkarh; ljdkj }kjk vf/kjksfir “ krksZa ij dfri; cfUn;ksa dks NksM+us dh O;oLFkk djus
ds fy;s
vf/kfu;e
;g b’Vdj gS fd dfri; ekeyksa eas cfUn;kas dks dkjkokl dh ml vof/k ds ] ftlds
fy;s mUgsa n.Mkfn’V fd;k x;k gks] lekIr gksus ds iwoZ dkjkxkj us l”krZ NksM+us dh O;oLFkk dh
tk;(
vr% ,rn}kjk fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&&
1&& ¼1½ ;g vf/kfu;e la;qDr izkar cfUn;kas dks ifjoh{kk ij NksM+uk vf/kfu;e]
1938 dgyk;sxkA
laf{kIr uke] foLrkj
vkSj izkjEHk
¼2½ bldk foLrkj3 lEiw.kZ ¿mRrj izns”kÀ4 eas gksxk A
¼3½ ;g ml fnukad 5 dks izkIr gksxk ] ftls ¿jkT; ljdkjÀ 6 vf/klwpuk }kjk rnFkZ
fu;r djsa A
2&& n.M izfdz;k lafgrk] 1898 dh /kkjk 401 esa fdlh ckr ds gksrs gq;s Hkh] tgka
dksbZ O;fDr dkjkokl ds n.Mkns”k ds v/khu dkjkxkj eas ifj:) gks vkSj mlds iwoZo`Rr vkSj
dkjkxkj eas mlds vkpj.k ls ¿jkT; ljdkjÀ 6 dks ,slk izrhr gks fd ;fn mls dkjkxkj ls
NksM+ fn;k tk;s rks mlds vijk/k djus ls izfojr jgus dh rFkk “kkfUre; thou O;rhr djus
dh laHkkouk gS] ogka ¿jkT; ljdkjÀ 6 ykblasl }kjk mls bl “ krZ ij NksM+s tkus dh vkKk ns
ldsxh fd mls fdlh ljdkjh vf/kdkjh ds ;k fdlh O;fDr ds tks mlh /keZ dk vuq;k;h gks
ftl /keZ dk vuq;k;h og canh gS] vFkok fdlh ,sls /keZ fujis{k laLFkk ds ;k mlh /keZ dh
ftl /keZ dk vuq;k;h o g canh gks] fdlh ,slh lkslk;Vh ds fy;s ¿jkT; ljdkjÀ 6 }kjk bl
iz;kstu ds fy;s ekU;rk nh x;h gks] i;Zos{k.k vkSj izkf/k dkj ds v/khu j[k fn;k tk;s] ;fn
,slk vU; O;fDr] laLFkk vFkok lkslk;Vh mls vius izHkkj eas ysus ds fy;s lger gks A
ljdkj }kjk
vf/kjksfir “krkZas ij
ykblsUl }kjk NksM+us
dh mldh “kfDRk
1- mn~ns”;kas vkSj dkj.kksa ds fooj.k ds fy;s xtV i`’B 152 nsf[k;s(
2- xtV 1938 [k.M 7 i`’B la[;k 72&74 nsf[k;s A
3- bl vf/kfu;e dk foLrkj bl lkj.kh ds LrEHk 1 eas mfYyf[kr {ks=ksa eas LrEHk 2 eas mfYyf[kr vf/kfu;e ;k
vkMZj ds v/khu fd;k x;k gS vkSj bls {ks=ksa eas] LrEHk 3 esa mfYyf[kr foKfIr] ;fn dksbZ gks] ds v/khu ml
fnukad ls tks izR;sd ,sls {ks= ds lkeus LrEHk 4 eas mfYyf[kr gS] izo`Rr fd;k x;k gS A
{ks= vf/kfu;e vFkok vkns”k] ftuds
vUrxZr izlkfjr fd;s x;s
foKfIr] ;fn dksbZ gks]
ftuds vUrxZr izHkkoh
fd;k x;k
frfFk ftlls
izHkkoh] fd;k x;k
1 2 3 4
1& ftyk jkeiqj eTMZ LVsV~l ¼ykt½ ,sDV 1949 && 31 tqykbZ] 1949
2& ftyk cukjl cukjl ¼,Iyhds”ku vkQ ykt½
vkMZj 1949
la0 3262 ¼1½¼2½]
fnukad 30 uoEcj]
1949
30 uoEcj] 1949
3& ftyk fVgjh x<+oky ¼,Iyhds”ku vkQ ykt½ vkMZj
1949
rnSo rnSo
4- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk ¼;wukbVsM izkfoUlst½ ds fy;s izfrLFkkfir A
5] ;g vf/kfu;e 15 tuojh 1939 dks izo`Rr gqvk] xtV 1938 Hkkx&8 i`’B 1287 ij vf/klwpuk la[;k 3436
N&1651 ¼7½&37 fnukad 17 fnlEcj 1938 nsf[k;s A
6] ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk ¼izkfof”k;y xouZesaV½ ds fy;s izfrLFkkfir A
138
¿la;qDr izkar cfUn;kas dks ifjoh{kk ij NksM+uk vf/kfu;e] 1938À ¿/kkjk 3&7À
Li’Vhdj.k&& bl /kkjk eas in ^^dkjkokl ds n.Mkns” k** ds vUrxZr tqekZuk nsus eas
O;frØe gksus ij dkjkokl rFkk n.M iz fdz;k lafgrk] 1898 ds v/;k; 8 ds v/khu izfrHkwfr
nsus esa O;frØe gksus ij dkjkokl Hkh gSA
1898 dk 5
3&& /kkjk 2 ds mica/kksa ds v/khu iznRr ykblsal ml fnuakd rd ftl rd fd
;g O;fDr] ftls NksM+k x;k gS mlds dkjkokl dks izkf/kd`r djus okys okja V ds vkns”k d s
fu’iknu eas ml n”kk eas dkjkxkj ls mUeksfpr fd;k x;k gksrk tc mls ykblsal ij NksM+k
u x;k gksrk] vFkok tc rd fd ykblsal izfrlag`r u fd;k tk;s] bueas ls tks Hkh iwoZrj gks]
izo`Rr jgsxkA
Ykkblsal izo`Rr jgus
dh dkykof/k
4&& ml dkykof/k dh] ftlds nkSjku dksbZ O;fDr bl vf/kfu;e ds mica/kksa ds
v/khu fdlh ,sls ykblasl ij tks izo`Rr gks] dkjkxkj ls v uqifLFkr jgs] x.kuk mlds
n.Mkns”k dh dkykof/k laxf.kr djus ds iz;kstukFkZ rFkk n.Mkns”k ds ml ifjgkj dh ek=k
dks laxf.kr djus ds iz;kstukFkZ ] tks ,sls ifjgkjksa ds laca/k eas izo`fRr fdlh fu;e ds v/khu
mls vf/kfuf.kZr fd;k tk ldrk gks] dkjkokl dh ml dkykof/k ds Hkkx ds :Ik eas dh
tk;sxh] ftlds fy;s mls n.Mkfn’V fd;k x;k FkkA
n.Mkns”k dh dkVh
xbZ dkykof/k dks
laxf.kr djus ds
fy;s NksM+ tkus dh
dkykof/k dh x.ku k
dkjkokl ds :Ik eas
fd;k tkuk
5&& /kkjk 2 ds mica/kksas ds v/khu iznRr ykblsal ,sls izi= eas gks xk rFkk mueas
,slh “krZs vUrfoZ’V gksxh] tks fd ¿jkT; ljdkjÀ1 lkekU; ;k fo”ks’k vkns”k }kjk vFkok rnFkZ
cuk;s x;s fu;eksa }kjk fufnZ’V djsA
Ykblsasl dk izi=
6&& ¿jkT; ljdkjÀ1 /kkjk 2 ds micU/kksa ds v/khu iznÙk fdlh ykblsUl dks ,sls
dkj.kksa ls] tks ys[kc) fd;s tk;saxs] fdlh Hkh le; izfrlag`r dj ldsxh %
Ykkblsal izfrlagj.k
djus dh “kfDr
izfrca/k ;g gS fd ykblsal bl vk/kkj ij fd mldh fdlh “krZ dk mYya?ku fd;k
x;k gS] lEc) O;fDr dks ml ftys ds ] ftleas og ml le; fuokl dj jgk gks] ftyk
eftLVªsV ds le{k viuk ekeyk izLrqr djus dk volj fn;s fcuk izfrlag `r ugha fd;k
tk;sxkA
¼2½ mi/kkjk ¼1½ ds mica/kksa ds v/khu fn;s x;s izfrlagj.k ds v kns”k eas og fnukad
fofufnZ’V gksxk tc ls ykblsal izo`Rr ugh a jg tk;sxk vkSj og ml O;fDr ij] ftldk
ykblasl izfrlagr fd;k x;k gks] ,slh jhfr ls rkehy fd;k tk;sxk ] tks fd ¿jkT; ljdkjÀ1
fu;e }kjk fofgr djsaA
7&& ¼1½ ;fn dksbZ O;fDr fdlh ,sls ljdkjh vf/kdkjh vFkok /keZfujis{k laLFkk
vFkok lkslk;Vh ;k O;fDr ds] ftlds izHkkj eas mls /kkjk 2 ds mica/kksa ds v/khu j[kk x;k
gks] i;Zos{k.k ;k izkf/kdkj ls Hkkx fudys] ;k ;fn dksbZ O;fDr ] ftldk ykblsal /kkjk 6 ds
mica/kksa ds v/khu izfrlagr dj fn;k x;k gks] izfrlagj.k ds vkns”k esa fofufnZ’V fnukad dks
;k mlls iwoZ ml dkjkxkj dks ftlls mls NksM+k x;k Fkk] fcuk oS/k dkj.k ds] ftls lkfcr
djus dk Hkkj mlh ij gksxk] okil vkus esa vlQy jgsxk] rks ,slk O;fDr }kjk fdlh
eftLVªsV }kjk fl) nks’k Bgjk;s tkus ij vius ewy n.Mkns ”k ds vuoflr Hkkx dks dkVu s
dk Hkkxh gksxk vkSj og vfrfjDr dkjkokl ls] ftldh vof/k nks o’ kZ rd gks ldsxh] vFkok
tqekZuk ls tks nks lkS :i;s ls vf/kd u gksxk] vFkok nksuksa ls] Hkh n.Muh; gksxkA
NksM+s x;s mu Qjkj
O;fDr;kas dks tks
i;Zos{k.k ls Hkkx
fudys n.Muh; gksuk
¼2½ mi/kkjk ¼1½ ds v/kh u n.Muh; dksbZ vijk/k n.M izfdz;k lafgrk] 1898 dh
/kkjk 4 dh mi/kkjk ¼1½ ds [k.M ¼p½ ds vFkZ ds vUrxZr laKs; vijk/k le>k tk;sxk A
1898 dk 5
1- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk ¼izkfof”k;y xouZesaV½ ds fy;s izfrLFkkfir A
139
¿la;qDr izkar cfUn;kas dks ifjoh{kk ij NksM+uk vf/kfu;e] 1938À ¿/kkjk 8&9À
8&& ¼1½ ¿jkT; ljdkjÀ 1 fdlh ,sls O;fDr ds ] tks fdlh vf/kfu;e ds v/khu
vijk/k ds fy;s dkjkokl ls n.Mkfn’V gqvk gks] lEiw.kZ n.Mkns” k ;k mlds fdlh Hkkx dk
ml n”kk esa ifjgkj dj ldsxh] tc og vPNs vkpj.k dk gksus rFkk fuokl ds ckjs eas ;k
vU;Fkk ,slh “ krkZsa dk ftUgsa ¿jkT; ljdkjÀ 1 vf/kjksfir djs] ikyu djus ds fy;s ,slh
/kujkf”k dk vkSj mruh vof/k ds fy;s tks jkT; ljdkj fufnZ’V djsa] ,d ;k vf/kd izfrHkqvksa
lfgr ca/ki= fu’ikfnr djsaA
n.Mkns”k dk ifjgkj
djus dh ljdkj dh
“kfDr
¼2½ n.M izfdz;k lafgrk] 1898 dh /kkjk 126] 126&d] 514] 514&d] 514&[k vkSj
515 ds mica/k ;koR”kD;] bl /kkjk ds v/khu izLFkkfir izfrHkqvkas vkSj fn;s x;s ca/k&i=ksa dh
n”kk esa bl izdkj ykxw gksxsa ekuks os mDr lafgrk ds v/;k; 8 ds v/khu izLFkkfir fd;s x;s
vkSj fn;s x;s gksa %
1898 dk 5
izfrca/k ;g gS fd ;fn dksbZ O;fDr] ftlls mDr lafgrk dh /kkjk 126&d ;k
514&d ds v/khu ubZ izfrHkwfr nsus dh vis{kk dh xbZ gks] mls nsus es vlQy jgs] tks jkT;
ljdkj mi/kkjk ¼1½ ds v/khu fn;s x;s v kns”k dks j} dj l dsxh vkSj vkns”k ns ldsxh fd
,sls O;fDr dks vuoflr lEiw.kZ n.Mkns”k ;k mlds mrus Hkkx dks tks ¿jkT; ljdkjÀ 1
fufnZ’V djsa] dkVuk iM+sxkA
¼3½ ;fn mi/kkjk ¼1½ ds v/khu NksM+k x;k dksbZ O;fDr vius ca/ki= dh “ krksaZ dk
ikyu djus esa vlQy jgs rks ¿jkT; ljdkjÀ 1 dksbZ ,slh dk;Zokgh djus ds vfrfjDr ] tks
mDr lafgrk ds v/khu ,sls ca/ki= ds laca/k esa mlds fo:) ;k mlds izfrHkw ;k izfrHkwvksa ds
fo:) dh tk ldrh gks] ;g funs”k ns ldsxh fd mls fQj ls fxj¶rkj fd;k tk;s vkSj mls
mlds vuoflr lEiw.kZ n.Mk ns”k dks ;k mlds ,sls Hkkx dks tks og fufnZ’ V djsa] dkVus ds
fy;s dkjkxkj Hkst fn;k tk;sA
9&& ¿jkT; ljdkjÀ1 bl vf/kfu;e ds laxr fu;e fuEufyf[kr ds laca/k esa cuk
ldsxh&&
fu;e cukus dh
“kfDr
¼1½ mu ykblsalksa ds izi= vkSj “krksZa ds fy;s ftu ij cfUn;ksa dks NksM+k tk
ldsxk (
¼2½ /kkjk 2 esa fufnZ’ V ljdkjh vf/kdkjh dh fu;qfDr] laLFkkvksa vkSj
lkslkbZfV;ksa dks ekU;rk fn;s tkus ds fy;s (
¼3½ ,slh ljdkjh vf/kdkfj;ksa] laLFkkvksa ,oa O;fDr;ksa dh ] ftuds izkf/kdkj
;k i;Zos{k.k eas l” krZ NksMs+ x;s cUnh j[ks tk ldsxk] “ kfDr;kas ,oa drZO;ksa dks
ifjfuf”pr djus ds fy;s (
¼4½ ,sls vi jkf/k;kas ds oxkZs a dks] ftUgas l” krZ NksM+k tk ldsxk rFkk
dkjkokl dh os dkykof/k;ka ] ftuds i'pkr ~ mUgsa b l izdkj NksM+k tk ldsxk]
ifjfuf”pr djus ds fy;s (
¼5½ og jhfr fofgr djus ds fy;s ftlls fdlh ykblasl ds izfrlagj.k dk
vkns”k ml O;fDr ij rkehy fd;k tk;sxk ] ftldk ykblsal izfrlagr fd;k x;k
gks(
¼6½ lkekU;r% bl vf/kfu;e ds lHkh iz;kst uksa dks dk;kZfUor djus ds
fy;sA
1- ,MsIVs”ku vkQ ykt vkMZj] 1950 }kjk ¼izkfof”k;y xouZesaV½ ds fy;s izfrLFkkfir A
140
THE UNITED PROVINCES PRISONERS RELEASE ON PROBATION
ACT, 19381
[U. P. ACT No. VIII OF 1938]
Adapted and modified by the Adaptation of Laws Order, 1950
[Received the assent of the Governor on September 14, 1938, and was published 2
under section 75 of the Government of India Act, 1935, on September 24, 1938]
AN
ACT
to provide for the release of certain prisoners on conditions imposed by the
Provincial Government.
Whereas it is expedient to provide for the con ditional release from prison of
prisoners in certain cases before the completion of the term of imprisonment to wh ich they
have been sentenced; it is hereby enacted as follows :
Short title,
extent and
commencement
1- (1) This Act may be cal led the United Provinces Prisoners Release on Probation
Act, 1938.
(2) It extends3 to the whole of [Uttar Pradesh]4.
(3) It shall come into force on su ch date 5 as the [State Gov ernment]6 may by
notification appoint in this behalf.
Act V of 1898
Power of
Government to
release by
licence on
conditions
imposed by it
2- Notwithstanding anythin g containe d in section 401 of the Code of Criminal
Procedure, 1898, where a person is confined in prison under a sentence of
imprisonment, and it appears to the [State Government] 6 from his antecedents and his
conduct in the prison that he is likely to abstain from crime and lead a peaceable life,
if he is released from prison, the [State Government]6 may by licence permit him to be
released on cond ition that he be placed under the supervision or authority of a
Government Officer or of a person professing the same religion as the pri soner, or
such secular institution or such society belonging to the same religion as the prisoner
as may be recognized by the [State G overnment]6 for this purpose, provided such
other person, institution or society is willing to take charge of him.
----------------------------------------------------------------------------------------------------
1- For S. O. R., Bee Gaz. 1938, Pt. VII, p. 152.
2- See Gaz. 1938, Pt. VII, pp. 73-74.
3- This Act has been extended to the areas mentioned in column 1 of this table under the Act or
Order mentioned in column 2 and enforced in areas under notification, if any, mentioned in
column 3 with effect from the date mentioned in column 4 against each such area ;
Area Act or Order under which
extended
Notification, if
any, under which
enforced
Date from
which enforced
1 2 3 4
1. Rampur District Merged States (Laws)Act,
1949
.. July 31, 1949
2. Banaras District Banaras (Application of
laws) Order, 1949
No.3262(1)(2), d.
Nov. 30, 1949
Nov.30 1949
3. Tehri Garhwal District Tehri-Garhwal (Do.)
Order, 1949
Ditto Ditto
4- Subs. by the A. O. 1950 for [the United Provinces].
5- The Act came into force on Jan. 15,1939, see not. no. 3436/VI-1651(7).37, date December. 17,
1938, in Gaz. 1938, Pt. VIII, p. 1287.
6- Subs. by the A. O. 1950 for [Provincial Government].
141
[The United Provinces Prisoners Release on Probation Act, 1938] [Section 3-7]
Act V of 1898
Explanation-- The expression "senten ce of imprisonment" in this section shall
include imprisonment in default of payment of fine and imprisonment for failure to
furnish security under Chapter VIII of the Code of Criminal Procedure 1898.
Period for
which licence
is to be in
force
3- A licence granted under the provisions of section 2 shall be in force until the
date on which the person released would, in the execution of the order of warrant
authorizing his imprisonment, have been discharged from prison bad he not be en
released on licence, or until the licence is revoked, whichever is earlier.
Period of
release to be
reckoned as
imprisonment
for computing
period of sen -
tence served
4- The period during which a person is absent from prison under the provisions of
this Act on a licence which is in force shall be re ckoned as a part of the period of
imprisonment to which he was sente nced, for the purpose of computing the period
of his sentence a nd for the purpose of computing the amo unt of remission of
sentence which might be awarded t o him un der any rule in force relating to such
remissions.
Form of licence 5- A licence gran ted under the provisions of sect ion 2 shall he in such form and
shall contain such conditions as the [State Government] 1 may, by general or special
order or by rules made in this behalf, direct.
Power to
revoke licence
6- (1) The [State Government] 1 may at any time for reasons to be recorded in
writing revoke a licence granted under the provisions of section 2 :
Provided that no lic ence shall be revoked on t he groun d of the breach of a
condition of the licence wit hout giving an opportunity to the person concerned to
represent his ca se before the District Magis trate of the district in whic h he is
residing at the time.
(2) An order of revocation passed under t he provisions of subsection (1) shall
specify the date with effect from which the licence shall cease to be in force, and
shall be served, in such manner as the [State Government] 1 may, by rule prescribe,
upon the person whose licence has been revoked.
Released
absconders
who escape
from
supervision to
be punishable
Act V of 1898
7- (1) If any person escapes fr om the supervision or authority of a Gover nment
officer or secular institution or a society or p erson in whose Charge he has been
placed under the provisions of section 2, or if any person whose licence has been
revoked under the pro visions of section 6, fails, without lawfu l excuse, the burden
of proving which shall be upon him to return to the pris on from which he was
released, on or before the date specified in the order of revocation, such person shall
on conviction by a magistrate be liable to serve the unexpired portion of his original
sentence add shall also be pu nishable with imprisonment for a further tel l in which
may extend, to tw o years or with fine not exceeding rupees two hundred, or with
both.
(2) An offence punishable under sub -section (1) shall be Cloned to be a
cognizable offence within the meaning of clause (j) of sub section (1) of section 4
of the Code of Criminal Procedure, 1898.
---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
1- Subs. by the A. O. 1950 for [Provincial Government].
142
[The United Provinces Prisoners Release on Probation Act, 1938] [Section 8-9]
Power to
Government to
remit sentence
Act V of 1898
8- (1) The [State Government] 1 may remit the whole or a part of the sentence of
a person sentenced to imprison for an off ence under any Act, on such person
entering in to a bond, with one or more sureties, in such amount and for such
period as the [State Government] 1 may direct, to be of good behavior a nd to
observe such conditions as to residence or otherwise as the [State Government]1
may impose.
(2) The provisions of sections 126, 126-A, 514, 5l4 -A, 514-B and 515 of the
Code of Criminal Procedur e, 1898, shall, so far as they may be, apply in the case
of sureties o ffered and bonds given under this section as if they had been offered
and given under Chapter VIII of the said Code :
Provided that if any person required under section 126 -A or 514-A of the said
Code to furnish fresh security fails to furnish the same the [State Government] 1
may cancel the order passed under su b-section (1) and order that such person shall
serve the whole or so much of his unexpired sentence as the [State Government] 1
may direct.
(3) If any person released under sub-section (1) fails to observe the conditions
of his bond, the [State Government] 1 may direct that he be re -arrested and sent to
prison to serve the whole or such part of his unexpired sentence as it may direct, in
addition to any proceedings that may be taken against him or his surety or sureties
in respect of such bond under the said Code.
Power to make
rules
9- The State Government may make rules consistent with this Act------
(1) For the form and conditions of licences on which prisoners may be
released;
(2) For the appointment of Government officer, the recognition of
institutions and societies referred to in section 2;
(3) For defining the powers and duties of Government officers,
institutions or persons, under whose authority or supervision, conditionally
released prisoners may be kept;
(4) For defining the classes of offenders who may be condit ionally
released, and the periods of imprisonment after which they may be so
released;
(5) For prescribing the manner in which an order of revocation of a
licence shall be served on the person whose licence is revoked;
(6) Generally for carrying into effect all the purposed of this Act.
-----------------------------------------------------------------------------------------------
1- Subs. by the A.O. 1950 for (provincial Government).
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