Madan Prasad Bhagat vs The State Of Jharkhand
2022 Latest Caselaw 2255 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Criminal Revision No. 870 of 2016

Madan Prasad Bhagat                                             .... . Petitioner
                                     Versus
The State of Jharkhand                                      ... Opposite Party

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

For the Petitioner          : Miss Anjali Sinha, Advocate
For the State               : Mrs. Vandana Bharti, APP
                                      -------

Order No. 07 /Dated: 24th June 2022

Miss Anjali Sinha, the learned counsel for the petitioner has provided a compilation of judgments on sections 3 and 4 of the Probation of Offenders Act, 1958.

Taken on record.

After arguing for some time, this Court feels that in the matters under section 3 of the Probation of Offenders Act, 1958 some guidelines are required to be issued to the trial Judges. On that issue, Miss Anjali Sinha, the learned counsel for the petitioner and Mrs. Vandana Bharti, the learned APP shall assist the Court by providing, if possible, forms of admonition which can be pronounced by the trial Judge while granting benefit under section 3 of the Probation of Offenders Act, 1958.

Post the matter on 22nd July 2022 under the same heading to be taken up as first case.

(Shree Chandrashekhar, J.) sudhir