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Judgment
The petitioner has preferred the criminal misc. petition under Section 482 of the code of Criminal Procedure, 1973 against impugned order dated 10.04.2017 passed by Additional Chief Judicial Magistrate, Sangariya, in Criminal Case No. 220/2004 under Section 3 / 25 of Arms Act by which he ordered to be sent petitioner behind the Jail in pursuance of conviction and sentence of order dated 18.02.2011 and to extend the time to file bond as ordered by appellant court dated 19.08.2014 in the Criminal Appeal No.2/2011 namely Sheoqut Ali @ Shoki Vs State of Rajasthan.
The benefit of probation given to the petitioner vide order dated 19.08.2014 is extended until 15.07.2017. However, the petitioner shall be under an obligation to comply with all other terms & conditions as mentioned in the order dated 19.08.2014 which include submitting a bond of Rs. 10,000/- before the said
date. Since, the petitioner has already been taken into custody in the same case arising out of order dated 19.08.2014 for non-fulfillment of condition of filing the bond, therefore, the Jail Authority i.e. the concerned Superintendent of Jail is directed to enable the petitioner to fill the personal bond before the said date in case he chooses to do the same. If the petitioner files such bond through the Jail Superintendent before 15.07.2017 than he shall be entitled to the same benefits of probation as ordered by the learned court below vide order dated 19.08.2014.
Accordingly, the Criminal Misc. Petition is disposed of.