BHOLA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition was admitted to a hearing to consider only the question of release of the petitioner on probation. His learned counsel in this regard places firm reliance on the latest decision of this Court in , (1986) 1 Chand LR (Cri) 649, wherein the accused had been found guilty of possessing 40 bottles of illicit liquor and was released on probation for the following reasons :

(2.) THUS following the reasons in Joginder Singh's case (1980 Cri LJ 1218) (Punj and Har) (FB) (supra), with which indeed I am bound, I found no ground to release the petitioner on probation who has been found to be in possession of 35 bottles of illicit liquor merely on the ground that he happens to be a person of 22 years of age and as per the stand of his learned counsel is a first offender. This petition thus fails and is dismissed. Petition dismissed.