| Statement of Objects and Reasons. - Under the existing law contained in section 401(1) of the Criminal Procedure Code, the release of a prisoner on probation is subject to the acceptance by him of the conditions of release, the continuance of the period of probation depends on his continued acceptance of the conditions. This is difficult to work in such a manner as to make release upon standard conditions systematic and as to foster any system of after care.
It is sought to remove from jail influences those prisoners, whether adolescent or adult, whose antecedents or conduct while under restraint give promise that they will justify the privilege of conditional release, with opportunities of earning their own livelihood and of having their families with them. It is hoped that private philanthropic societies or invididuals will be forthcoming to take charge of such persons and find them employment but Government proposes to set the example by establishing two farms of its own in the Nili Bar Colony on which conditionally released prisoners will be employed in agricultural work.
Punjab Government Gazette, 1926, Part I, page 543.
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