Prashant S/O Sanwal Ram vs State Of Rajasthan
2023 Latest Caselaw 1312 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 3933/2022

Prashant S/o Sanwal Ram, R/o Village Pilodi, Police Station
Manpur, District Dausa.
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.p.
                                                                ----Respondent

For Petitioner(s) : Mr. Mahendra Kumar Meena, Adv. For Respondent(s) : Mr. Prashant Sharma, PP

HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

01/02/2023

Three persons including the petitioner were found Gambling

and FIR No.201/2017 was registered with Police Station Manpur,

Dausa for offence under Section 13 of The Rajasthan Public

Gambling Ordinance, 1949. The incident allegedly took place on

11.08.2017, on that date, the petitioner was a minor as per his

date of birth found entered in the School document which is

10.03.2000. However, on confession, the conviction was recorded

on 19.08.2017 and a fine of Rs.100/- was imposed.

Learned counsel for the petitioner submits that at least

benefit of The Probation of Offenders Act should have been

allowed in the matter of the petitioner as it was first alleged case

against the petitioner. Before this Court simple grievance is that

the conviction should not come in the way of career of the

petitioner.

(2 of 2) [CRLMP-3933/2022]

Learned State Counsel does not dispute the legal position.

Hence, it is directed that the impugned judgment of conviction

dated 19.08.2017 shall not be treated as stigma against the

petitioner nor be considered as an obstruction against the

petitioner in any Public Employment.

With the aforesaid observations, this petition is allowed.

(BIRENDRA KUMAR),J

Ashwani/-53

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