BRIJ LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE relief proposed to be granted to the petitioner, of which notice was issued, is not being opposed. The petitioner was found having in his possession one Kg and 10 gms of opium. The quantity of the opium not being very large and the petitioner being a first offender having no previous conviction to his discredit, I find no reason to deny him the benefit of probation. Let him execute a bond in the terms of Section 4 of the Probation of Offenders Act in the sum of Rs. 3,000/ - with one surety of the like amount, operative for a period of one year binding himself to come and receive sentence when called upon to do so and in the meantime, to keep the peace and be of good behaviour. This petition is partially allowed in these terms. Petition party allowed.