Gujarat High Court
Kominbhai Mansingbhai Raval (Ninama) vs State Of Gujarat on 17 September, 2025
NEUTRAL CITATION
R/CR.RA/643/2009 ORDER DATED: 17/09/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL REVISION APPLICATION NO. 643 of 2009
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KOMINBHAI MANSINGBHAI RAVAL (NINAMA)
Versus
STATE OF GUJARAT
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Appearance:
MR MA KHARADI(1032) for the Applicant(s) No. 1
MR HARDIK DAVE, PP WITH MR. NIRAJ SHARMA, APP for the
Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE R. T. VACHHANI
Date : 17/09/2025
ORAL ORDER
1. The present criminal revision application has been filed by the petitioner being aggrieved and dissatisfied with the judgment and order dated 15.05.2009 passed by the learned Judicial Magistrate, First Class, Jhalod in Criminal Case No. 1242 of 2003 whereby he has been convicted and sentenced for the offence punishable under Sections 354 of the Indian Penal Code and sentenced to suffer S.I. for one year and fine of Rs.1000/-, in default, S.I. for two months in Criminal Case no.1242 of 2003. The same came to be challenged in appeal before the learned Sessions Judge and the appeal was also dismissed.
2. The brief facts of the case are on 04.09.2003, an FIR bearing Cr. No. I-108 of 2003 was registered at Limdi Police Station for an offence punishable under Section 354 of the Indian Penal Code. The informant alleged that after completing her labour work, while she was returning home, the petitioner met her on the road and attempted to outrage her modesty. During the ensuing scuffle, the informant sustained injuries on the neck and chest, described as nail bites. After the completion of the Page 1 of 10 Uploaded by MR.KAUSHAL.M. RATHOD(HCD0078) on Mon Sep 22 2025 Downloaded on : Mon Sep 22 22:10:02 IST 2025 NEUTRAL CITATION R/CR.RA/643/2009 ORDER DATED: 17/09/2025 undefined investigation, a charge sheet was filed and the case was committed to the competent Court having jurisdiction to try. The learned Magisterial Court after leading the evidence produced before the Court convicted the petitioner and sentenced aforesaid which has remained unsuccessful before the learned first appellate Court.
3. Learned advocate for the petitioner Mr.Kharadi submitted that the alleged offence dates back to 2003, and since then, the petitioner has not been involved in any illegal activities nor any further complaints have been made against him. It was further submitted that efforts were made before the learned Magistrate to seek the benefit of probation under Section 360 of the Criminal Procedure Code, but the petitioner voluntarily withdrew the application. Having exhausted all remedies, the petitioner has now preferred this revision application. He has further submitted that considering the considerable lapse of time since the alleged offence and the petitioner's conduct, he may be given the benefit under the Probation of Offenders Act, as the petitioner is ready and willing to abide any of the conditions as may be imposed by this Hon'ble Court.
4. Learned Public Prosecutor Mr. Hardik Dave appearing for the respondent - State submitted that under Section 360 of the Code of Crimiinal Procedure, it is not mandatory for the court to call for a report from the probation officer before granting probation. The court may exercise its discretion after considering the facts, gravity, and nature of the offence as well as the punishment awarded. He would submit that this Page 2 of 10 Uploaded by MR.KAUSHAL.M. RATHOD(HCD0078) on Mon Sep 22 2025 Downloaded on : Mon Sep 22 22:10:02 IST 2025 NEUTRAL CITATION R/CR.RA/643/2009 ORDER DATED: 17/09/2025 undefined Court may pass appropriate order considering the facts and circumstances of the case.
5. In background of above submissions, if the facts of the case is seen, it indicates that present petitioner is charged for the offence punishable under Section 354 of the IPC and the learned trial Court recorded evidence of the prosecution witnesses after the petitioners/accused pleaded not guilty and claimed to be tried. Further statement of the petitioners/accused was recorded, whereby the petitioners/accused has denied their involvement in the offence. The learned trial Court, after hearing both the parties, convicted the petitioners/accused for the aforesaid offences which has been unsuccessfully challenged before the learned first appellate Court. To be noted further that, petitioner - org. accused had also tried to get the benefit of Probation of Offenders Act, but has not successful and therefore now seeks to extend such benefits.
6. At this stage, this Court may refer to the relevant observations made by the Hon'ble Allahabad High Court in case of Soney Lal Pasi Vs. State of U.P. passed in Criminal Revision No. 2820 of 2003 has also released the accused persons convicted under sections 323, 324, 354 IPC on probation after giving benefit of section 4 of the Probation of Offenders Act considering the decision of the Hon'ble Apex Court. The relevant observations made in paragraph 6 to 14 reads thus:
"6. Learned counsel for the revisionist has relied upon the judgment in the case of Subhash Chand & others Vs State of UP (2015 Law Suit (All) 1343) and the judgment passed in Criminal Revision No. 1319 of 1999 (Hargovind & Others vs. State of U.P.) passed by this Court on 11.01.2019.
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Section 3 of the Probation of Offenders Act reads as follows:
"3. Power of court to release certain offenders after admonition.- When any person is found guilty of having committed an offence punishable under section 379 or section 380 or section 381 or section 404 or section 420 of the Indian Penal Code, (45 of 1860) or any offence punishable with imprisonment for not more than two years, or with fine, or with both, under the Indian Penal Code, or any other law, and no previous conviction is proved against him and the court by which the person is found guilty is of opinion that, having regard to the circumstances of the case including the nature of the offence, and the character of the offender, it is expedient so to do, then, notwithstanding anything contained in any other law for the time being in force, the court may instead of sentencing him to any punishment or releasing him on probation of good conduct under section 4 release him after due admonition.
Explanation.- For the purposes of this section, previous conviction against a person shall include any previous order made against him under this section or section 4."
7. Thus, this was the bounden duty of the learned trial court and also the appellate court to consider why they did not proceed to grant the benefit of Probation of Offenders Act. Section 4 of the Probation of Offenders Act reads as follows:
"4. Power of court to release certain offenders on probation of good conduct.-(1) When any person is found guilty of having committed an offence not punishable with death or imprisonment for life and the court by which the person is found guilty is of opinion that, having regard to the circumstances of the case including the nature of the offence and the character of the offender, it is expedient to release him on probation of good conduct, then, notwithstanding anything contained in any other law for the time being in force, the court may, instead of sentencing him at once to any punishment direct that he be released on his entering into a bond, with or without sureties, to appear and receive sentence when called upon during such period, not exceeding three years, as the court may direct, and in the meantime to keep the peace and be of good behaviour:
Provided that the court shall not direct such release of an offender unless it is satisfied that the offender or his surety, if any, has a fixed place of abode or regular occupation in the place over which the court exercises jurisdiction or in which the offender is likely to live during the period for which he enters into the bond.
(2)Before making any order under sub-section (1), the court shall take into consideration the report, if any, of the probation officer concerned in relation to the case.
(3) When an order under sub-section (1) is made, the court may, if it is Page 4 of 10 Uploaded by MR.KAUSHAL.M. RATHOD(HCD0078) on Mon Sep 22 2025 Downloaded on : Mon Sep 22 22:10:02 IST 2025 NEUTRAL CITATION R/CR.RA/643/2009 ORDER DATED: 17/09/2025 undefined of opinion that in the interests of the offender and of the public it is expedient so to do, in addition pass a supervision order directing that the offender shall remain under the supervision of a probation officer named in the order during such period, not being less than one year, as may be specified therein, and may in such supervision order, impose such conditions as it deems necessary for the due supervision of the offender.
(4) The court making a supervision order under sub-section (3) shall require the offender, before he is released, to enter into a bond, with or without sureties, to observe the conditions specified in such order and such additional conditions with respect to residence, abstention from intoxicants or any other matter as the court may, having regard to the particular circumstances, consider fit to impose for preventing a repetition of the same offence or a commission of other offences by the offender.
(5) The court making a supervision order under sub-section (3) shall explain to the offender the terms and conditions of the order and shall forthwith furnish one copy of the supervision order to each of the offenders, the sureties, if any, and the probation officer concerned.
8. A similar provision finds place in the Code of Criminal Procedure. There, Section 360 provides:
360. Order to release on probation of good conduct or after admonition :
(1) When any person not under twenty- one years of age is convicted of an offence punishable with fine only or with imprisonment for a term of seven years or less, or when any person under twenty- one years of age or any woman is- convicted of an offence not punishable with death or imprisonment for life, and no previous conviction is proved against the offender, if it appears to the Court before which he is convicted, regard being had to the age, character or antecedents of the offender, and to the circumstances in which the offence was committed, that it is expedient that the offender should be released on probation of good conduct, the Court may, instead of sentencing him at once to any punishment, direct that he be released on his entering into a bond with or without sureties, to appear and receive sentence when called upon during such period (not exceeding three years) as the Court may direct and in the meantime to keep the peace and be of good behaviour:
Provided that where any first offender is convicted by a Magistrate of the second class not specially empowered by the High Court, and the Magistrate is of opinion that the powers conferred by this section should be exercised, he shall record his opinion to that effect, and submit the proceedings to a Magistrate of the first class, forwarding the accused to, or taking bail for his appearance before, such Magistrate, who shall dispose of the case in the manner provided by sub- section (2).
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(2) Where proceedings are submitted to a Magistrate of the first class as provided by sub- section (1), such Magistrate may thereupon pass such sentence or make such order as he might have passed or made if the case had originally been heard by him, and, if he thinks further inquiry or additional evidence on any point to be necessary, he may make such inquiry or take such evidence himself or direct such inquiry or evidence to be made or taken.
(3) In any case in which a person is convicted of theft, theft in a building, dishonest misappropriation cheating or any offence under the Indian Penal Code (45 of 1860 ), punishable with not more than two years' imprisonment or any offence punishable with fine only and no previous conviction is proved against him, the Court before which he is so convicted may, if it thinks fit, having regard to the age, character, antecedents or physical or mental condition of the offender and to the trivial nature of the offence or any extenuating circumstances under which the offence was committed, instead of sentencing him to any punishment, release him after due admonition.
(4) An order under this section may be made by any Appellate Court or by the High Court or Court of Session when exercising its powers of revision.
(5) When an order has been made under this section in respect of any offender, the High Court or Court of Session may, on appeal when there is a right of appeal to such Court, or when exercising its powers of revision, set aside such order, and in lieu thereof pass sentence on such offender according to law: Provided that the High Court or Court of Session shall not under this sub- section inflict a greater punishment than might have been inflicted by the Court by which the offender was convicted.
(6) The provisions of sections 121, 124 and 373 shall, so far as may be, apply in the case of sureties offered in pursuance of the provisions of this section.
(7) The Court, before directing the release of an offender under sub-
section (1), shall be satisfied that an offender or his surety (if any) has a fixed place of abode or regular occupation in the place for which the Court acts or in which the offender is likely to live during the period named for the observance of the conditions.
(8) If the Court which convicted the offender, or a Court which could have dealt with the offender in respect of his original offence, is satisfied that the offender has failed to observe any of the conditions of his recognizance, it may issue a warrant for his apprehension. (9) An offender, when apprehended on any such warrant, shall be brought forthwith before the Court issuing the warrant, and such Court may either remand him in custody until the case is heard or admit him to bail with sufficient surety conditioned on his appearing Page 6 of 10 Uploaded by MR.KAUSHAL.M. RATHOD(HCD0078) on Mon Sep 22 2025 Downloaded on : Mon Sep 22 22:10:02 IST 2025 NEUTRAL CITATION R/CR.RA/643/2009 ORDER DATED: 17/09/2025 undefined for sentence and such Court may, after hearing the case, pass sentence.
(10) Nothing in this section shall affect the provisions of the Probation of Offenders Act, 1958 (20 of 1958 ), or the Children Act, 1960 (60 of 1960 ), or any other law for the time being in force for the treatment, training or rehabilitation of youthful offenders. Again, Section 361 reads as below:
"361. Special reasons to be recorded in certain cases.- Where in any case the Court could have dealt with-
(a) an accused persons under section 360 or under the provisions of the Probation of Offenders Act, 1958 (20 of 1958), or
(b) a youthful offender under the Children Act, 1960 (60 of 1960), or any other law for the time being in force for the treatment, training or rehabilitation of youthful offenders, but has not done so, it shall record in its judgment the special reasons for not having done so."
9. These statutory provisions very emphatically lay down the reformatory and correctional object of sentencing and obligates the trial court as well as appellate courts to give benefit of probation in fit cases as provided under law. Unfortunately, this branch of law has not been much utilized by the trial courts. It becomes more relevant and important in our system of administration of justice where trial is often concluded after a long time and by the time decision assumes finality, the very purpose of sentencing looses its efficacy as with the passage of time the penological and social priorities change and there remains no need to inflict punishment of imprisonment, particularly when the offence involved is not serious and there is no criminal antecedent of the accused person.The facts and given circumstances in each case, the nature of the crime, the manner in which it was planned and committed, the motive for commission of the crime, the conduct of the accused, the nature of weapons used and all other attending circumstances are relevant facts which would enter into the area of consideration. It is, therefore, the duty of every court to award proper sentence having regard to the nature of the offence and the manner in which it was executed or committed.
10. In this instant case, the court below has not considered the probation law, although, the revisionist was only convicted for the offence under Sections 323, 324 and 354 I.P.C. for which the accused-revisionist was convicted for the maximum period of one year. Therefore, the benefit of probation could have been given in view of the law referred above. But, while awarding sentence this aspect was not considered. The learned court below did not even write a single word as to why the benefit of this beneficial legislation was not given to the accused whereas it was mandatory to do so under the provisions of Section 361 Cr.P.C. Moreover, the occurrence relates to the year 1989 and this revision is pending since 2004 and therefore, no purpose of justice will be served if the revisionists are sent to jail to undergo the terms of sentence after Page 7 of 10 Uploaded by MR.KAUSHAL.M. RATHOD(HCD0078) on Mon Sep 22 2025 Downloaded on : Mon Sep 22 22:10:02 IST 2025 NEUTRAL CITATION R/CR.RA/643/2009 ORDER DATED: 17/09/2025 undefined lapse of such long time.
11. In Subhash Chand Case (supra), this court has emphatically laid down the need to apply the law of probation and give benefit of the beneficial legislation to accused persons in appropriate cases. This court issued following directions to all trial courts and appellate courts:
"30. It appears that the aforesaid beneficial legislation has been lost sight of and even the Judges have practically forgotten this provision of law. Thus, before parting with the case, this Court feels that I will be failing in discharge of my duties, if a word of caution is not written for the trial courts and the appellante courts. The Registrar General of this Court is directed to circulate copy of this Judgement to all the District Judges of U.P., who shall in turn ensure circulation of the copy of this order amongst all the judicial officers working under him and shall ensure strict compliance of this Judgement. The District Judges in the State are also directed to call for reports every months from all the courts, i.e. trial courts and appellate courts dealing with such matters and to state as to in how many cases the benefit of the aforesaid provisions have been granted to the accused. The District Judges are also directed to monitor such cases personally in each monthly meeting. The District Judges concerned shall send monthly statement to the Registrar General as to in how many cases the trial court/appellate court has granted the benefit of the aforesaid beneficial legislation to the accused. A copy of this order be placed before the Registrar General for immediate compliance."
12. In addition to the above judgment of this Court, I perused the judgment of Hon'ble the Apex Court in State of Maharashtra Vs. Jagmohan Singh Kuldip Singh Anand & others (2004) 7 SCC 659 in which, giving the benefit of Probation of Offenders Act, 1958, the Court has observed as below:
"The learned counsel appearing for the accused submitted that the accident is of the year 1990. The parties are educated and neighbors. The learned counsel, therefore, prayed that benefit of the Probation of Offenders Act, 1958 may be granted to the accused. The prayer made on behalf of the accused seems to be reasonable. The accident is more than ten years old. The dispute was between the neighbors over a trivial issue of claiming of drainage. The accident took place in a fit of anger. All the parties educated and also distantly related. The accident is not such as to direct the accused to undergo sentence of imprisonment. In our opinion, it is a fit case in which the accused should be released on probation by directing them to execute a bond of one year for good behaviour."
13. Similarly, in Jagat Pal Singh & others Vs. State of Haryana, AIR 2000 Page 8 of 10 Uploaded by MR.KAUSHAL.M. RATHOD(HCD0078) on Mon Sep 22 2025 Downloaded on : Mon Sep 22 22:10:02 IST 2025 NEUTRAL CITATION R/CR.RA/643/2009 ORDER DATED: 17/09/2025 undefined SC 3622, the Hon'ble Apex Court has given the benefit of probation while upholding the conviction of accused persons under Sections 323, 452, 506 IPC and has released the accused persons on executing a bond before the Magistrate for maintaining good behaviour and peace for the period of six months.
14. Considering the aforesaid, this Court is of the considered opinion that the approach of the learned trial court considering the nature of the offence is not justified. None of the offence for which the revisionist has been convicted is punishable by a sentence of more than seven years and as such the Probation of Offenders Act is totally applicable. Where the benefit of probation can be given, the law requires that the cogent reasons must be assigned, if such request has been declined. Infact, the scheme of the law is to release the convict by giving the benefit of probation instead of sending him to jail. Accordingly, the impugned judgment of conviction and sentence recorded by the court below under Sections 323, 324 and 354 I.P.C. is upheld."
7. Thus, considering the aforesaid decision and the fact that petitioner has not involved himself in any or such offence as submitted by learned advocate for the petitioner, the petitioner is entitled to have the benefit of Probation of Offenders Act. Thus, the following order is passed:-
-:: ORDER ::-
1. The conviction and punishment recorded by the learned trial Court as confirmed by the learned first appellate Court is hereby confirmed.
2. Instead of directing the petitioner/accused to undergo imprisonment, the benefit of probation to the petitioner/accused u/s 4 of the Probation of Offenders Act, 1958 r/w sections 360 & 361 of the Code of Criminal Procedure, 1978, is granted to the petitioners/accused.
3. Instead of sending the petitioners/accused for undergoing the Page 9 of 10 Uploaded by MR.KAUSHAL.M. RATHOD(HCD0078) on Mon Sep 22 2025 Downloaded on : Mon Sep 22 22:10:02 IST 2025 NEUTRAL CITATION R/CR.RA/643/2009 ORDER DATED: 17/09/2025 undefined sentence, the petitioners/accused is ordered to execute personal bond of Rs.5000/- each before the learned Metropolitan Court, Ahmedabad, and surety of like amount for keeping good behaviour and peace for a period of six months from the date of receipt of writ of this order.
4. At the end of time period of six months, if the petitioners/accused are found with good behaviour and is keeping peace in the society, the substantive sentence shall become inoperative.
8. With these observations and directions, present Criminal Revision Application stands disposed of.
(R. T. VACHHANI, J) Kaushal Rathod Page 10 of 10 Uploaded by MR.KAUSHAL.M. RATHOD(HCD0078) on Mon Sep 22 2025 Downloaded on : Mon Sep 22 22:10:02 IST 2025