GURDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD . Having regard to the factors that the petitioner is a first offenders; has suffered the distance of litigation and is in his prime of youth being 32 years of age, as also that the opium recovered from his possession was not special reasons to deny the benefit of probation to the petitioner. Let the petitioner execute a bond in the terms of Section 4 of the probation of Offendered Act operative for a period of three years in the sum of Rs. 5,000/ - with two sureties of the like amount before the trial Magistrate requiring him to come and receive sentence when called upon by the Court to do so and in the meantime to keep peace and be of good behaviour. The petitioner is directed to pay Rs. 500/ - as costs of litigation under Section 5 of the probation of Offenders Act. This petition is allowed in these terms. Petition allowed.