AMRIK SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) WHEN the petitioner was released on probation on the ground that he was a first offender and a poor man who has small children to keep, it appears that it was unnecessary for the learned Additional Sessions Judge to put the petitioner under the supervision of a Probation Officer for two years. The petitioner was also made to pay a large sum as costs of the prosecution. Keeping these circumstances in view, the order regarding the petitioner remaining under the supervision of the Probation Officer is set aside while maintaining the parent order under revision. Petition accepted.