RAI SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) I have seen the report of the Probation Officer. From the record I find that he has recommended the case of the Petitioner for release on probation. He certifies the character of the Petitioner to be good. He is certified to be of good behaviour and has one son Bala Ram aged about 57 years lives with him. The Gram Panchayat has also certified his character/behaviour to be good and there is nothing adverse against the Petitioner which would dis -entitle him for the grant of probation. The Probation Officer has interacted with the Petitioner and states in his report that he is a sober and truthful person which fact has been ascertained by him on inquiry.

(2.) KEEPING in view the report of the Probation Officer and the fact that the Petitioner is now aged about 78 years, I direct that the Petitioner be released on probation subject to his furnishing personal bond in the sum of Rs. 50,000/ - with one surety of the like amount to the satisfaction of the learned Judicial Magistrate, Nurpur undertaking that he shall keep good behaviour for a period of two years and shall not indulge in any anti social/criminal activities. During this period, he shall be supervised by the Probation Officer, who shall interact with the Petitioner. The Petitioner is directed that he will undertake that in case of violation of any of the conditions imposed, the sentence imposed upon him shall revive and his bonds shall be forfeited. He shall also undertake that he shall receive and serve any sentence in case of any violation of the condition of the bond so executed by him. The bonds shall be furnished by the Petitioner within a period of four weeks from the date when this order is first presented to the learned trial Court. The petition is accordingly disposed of.