1. Special leave granted. Heard learned counsel for the parties
2. In the peculiar circumstances of this case and in view of the fact that the appellant is a man of 85 years of age and he had already been in jail for a few months, he deserves to be considered under Section 4 of the Probation of Offenders Act. Under these circumstances we direct that as he is on bail, he shall not be sent to jail on his furnishing a bond of good behaviour to the satisfaction of Chief Judicial Magistrate, Kashipur, Nainital
3. The appeal is disposed of accordingly.
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Mohan Singh v. State Of Uttar Pradesh
Mohan Singh v. State Of Uttar Pradesh
(Supreme Court Of India)
Civil Appeal No. 24 of 1988 | 14-01-1988
Advocate List
Bench
- HON'BLE JUSTICE B. C. RAY
- HON'BLE JUSTICE G. L. OZA
- HON'BLE JUSTICE K. JAGANNATHA SHETTY
Eq Citations
- (1989) SUPPL. 2 SCC 299
- LQ/SC/1988/30
Head Note
Probation of Offenders Act, 1958 — S. 4 — Age of appellant being 85 years and having already been in jail for a few months — Appellant directed not to be sent to jail on his furnishing a bond of good behaviour to satisfaction of CJM, Kashipur, Nainital
