Delhi High Court
Chaman Lal vs State on 17 October, 1968
Equivalent citations: 1969 CriLJ 1160
Author: I Dua
Bench: I Dua
ORDER
I.D. Dua, C.J.
1. The accused-petitioner in this case was tried for an offence under Section 182, I.P.C., and convicted there under and sentenced by a learned Magistrate 1st Class, Delhi, to a fine of Rs. 250 or in default, to undergo simple imprisonment for two mouths.
2. On appeal, the conviction was upheld, but the sentence was reduced to a fine of Rs. 100. Imprisonment in default was maintained.
3. On revision in this Court, the conviction was nto challenged, but the learned Counsel for the accused-petitioner prayed that benefit be given to his client of Section 3 of the Probation of Offenders Act 20 of 1958. Om Parkash, J. on 4.9.1968 called for a report of the Probation Officer.
4. I have gone through the report of the Probation Officer, and after considering all the relevant circumstances of the case, it appears to me an eminently fit case in which the accused should be released on probation of good conduct under Section 4 of the aforesaid Act. The counsel for the State does nto contend that the accused is nto governed by the said Act and it is also clear that by virtue of Section 11 thereof, this Court on revision is fully competent to make an order there under. This would seem to me to be so even if the Courts below have nto considered this aspect and even if in the grounds of revision in this Court this point is nto raised. This position is nto contested by the State.
The accused, who is a raw youth, belongs to a respectable family and it appears that he was either over-dominated by too much of raw material in him or he was misled by some associate or a friend of his, into making a report which has landed him into this trouble and put him in the dock in a criminal Court under Section 182, L P.C. It is, however, hoped that the inconvenience and the ignominy entered by him in a criminal trial and action under Section 4 of the Probation of Offenders Act would make the accused-petitioner realise the depravity and the anti-social character of what he has done and would put him on his guard against repetition of such behavior which is unbecoming of a respectable Indian who is expected to be law-abiding, truthful and honest and to possess appropriate civic sense.
The Indian Republic expects nto only every citizen, but everyone who sets his foto on Indian soil and breaths Indian air to imbibe these qualities and adopt a truly democratic way of life, completely gripped by the Rule of Law. Hoping that the period of probation would improve the accused and he would become a worthy citizen of India, I direct that he be released on entering into a bond it the sum of Rs. 500 with his father as surety in the like amount undertaking to appear and receive the sentence when called upon within a period of two years from today. As stated by his counsel, his father has to stand surety and the bonds should be executed by btoh to the satisfaction of the Registrar of this Court within two weeks from today. The order of the Court below is modified as just stated.
5. I have no doubt that the father of the accused, btoh as father and surety, would appropriately watch and guide his eon on the right democratic lines so as to make him a good disciplined citizen. I should like incidentally to point out that Indian parents and teachers have, at the present developing stage of our constitutional Setup, a special responsibility in instructing and training their children, wards and students on the right lines EO that they may imbibe the true spirit of the Rule of Law in their day-to-day life and develop a civic sense worthy of India's ancient traditions and of the egalitarian standards enshrined in our Constitution.
