 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Repatriation of Prisoners Act, 2003 5. Consideration of request by Central Government.- 1. On receipt of the application under section 4, the Central Government shall direct the officer in charge of the prison, where the prisoner is confined, to furnish such information which in the opinion of that Government is relevant for the purpose of transfer. 2. On receipt of the information under sub-section (1), if the Central Government is satisfied that- a. no inquiry, trial or any other proceeding is pending against the prisoner; b. death penalty has not been awarded to the prisoner; c. the prisoner has not been convicted for an offence under the martial law; and d. transfer of custody of the prisoner to the contracting State shall not be prejudicial to the sovereignty, security or any other interest of India.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back