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Judgment
I.S. Tiwana, J. (Oral)
This has to be read in the context of my earlier order dated December 10, 1986.
Report of the District Probation Officer, Ferozepur, has been received and is to the following effect :
"Keeping in view the first offence and the family circumstances of the offender, the most suitable remedy for his reformation is that he should be released on probation under Section 4(3) of the Probation of Offenders Act, 1958, for the period of at least two years under the supervision of Probation Officer. In this way his family can be saved from starvation and he can be reformed."
Keeping in view the above noted facts and the details of his antecedents as mentioned in the different columns of the proforma (Form No. III) prescribed for the purpose, and more particularly the fact that there is no previous conviction, I find it to be a fit case where the petitioner be released on probation under Section 4(3) of the Act. I, therefore, direct that he be released on probation under the supervision of the District Probation Officer (Charan Singh, P.P.S.) on his executing a bond in the sum of Rs. 3,000/ with one surety to be of good behaviour and not to use intoxicants for a period of two years.
Petitioner released.