S. K. MAL LODHA, J. - (1.) THE accused-petitioner was prosecuted for the offence under s. 4 (2) of the Raj. Prohibition Act (No. XVII of 1969) (hereinafter referred to as 'the Act') for having been found in possession of one bottle of liquor on November 24, 1978. After trial, he was convicted under s. 4 (2) of the Act and sentenced to six months simple imprisonment and a fine of Rs. 200/-and in default of payment of fine, to further suffer simple imprisonment for one month, by the Additional Judicial Magistrate. THE accused-petitioner lodged an appeal against his conviction and sentence. THE learned Sessions Judge, Dungarpur, by his judgment dated October 5, 1982 confirmed the conviction and sentence and dismissed the appeal. Aggrieved, the accused-petitioner has filed this revision.
(2.) I have heard Mr. D. L. Mehta, learned counsel for the petitioner and Dr. S. S. Bhandawat, learned Public Prosecutor. Learned counsel for the petitioner has made one prayer only i. e. that the accused-petitioner may be granted benefit of probation in this case. Mr. D. L. Mehta contended that though the offence under s. 4 (2) of the Act is punishable with two years imprisonment and with fine which may extend to two thousand rupees, still it does not exclude the applicability of the provisions of s. 360 Cr. P. C. or of s. 4 of the Probation of Offenders Act (No. XX of 1958) (for short 'the Act of 1958' ). S. 18 of the Act of 1958 is as under :. "18. Saving of operations of certain enactments: Nothing in this Act shall affect the provisions of section 31 of the Reformatory Schools Act, 1897 (Act No. VIII of 1897), or sub-section (2) of section 5 of the Prevention of Corruption Act, 1947 (Act No. [i of 1947), or of any law in force in any State relating to juwenile offenders of borstal schools. " This section expressly excludes the operation of its provisions in respect of the Acts mentioned therein. There is no such exclusion of the Act. It was held, while considering Ss. 7 and 16 of the Prevention of Food Adulteration Act in Isher Das V. State of Punjab (1) that s. 18 of the Act of 1958 expressly excludes the operation of its provisions in respect of the offences under the Prevention of Corruption Act and there is no such exclusion of the provisions of the Prevention of Food Adulteration Act. It will be useful here to notice s. 19 of the Act of 1958 which is as under: "19, Section 562 of the Code not to apply in certain areas.-Subject to the provisions of section 18, section 562 of the Code shall cease to apply to the States or parts there of in which this Act is brought into force. " A learned single Judge of this Court in Smt. Somali V. The State of Rajasthan (S. B. Criminal Revision-Petition No. 267 of 1980, decided on September 8,1980) opined that unless any Act excludes the applicability of S. 360 Cr. P. C. or the Act of 1958, the mere fact that the minimum sentence prescribed for the offence is six months or so, is not sufficient to refuse the benefit of the provisions of the Act of 1958 and that it will depend on the facts and circumstances of each case as to whether benefit should be extended to the accused or not. Smt. Somali's case (Supra) was followed by me in Jagta Ram V. State of Rajasthan (2), Before another learned Single Judge of this Court, in Tamu vs. State of Rajasthan (3), a somewhat similar question arose. It was held that since the Act has been repealed and prohibition has been scrapped in Rajasthan, the accused-petitioner should be released under s. 4 of the Act of 1958. The learned single Judge granted benefit of probation under 8. 4 of the Act of 1958 in that case to the petitioner, who was convicted under s. 4 (2) of the Act. The very same question arose before M. C. Jain, J. in Gordhan Vs. State (S. B. Criminal Revision No. 203 of 1978, decided on October 7,1982 ). In that case, the learned Judge gave benefit of s. 4 of the Act of 1958 to the accused-petitioner. In view of the aforesaid decisions of the Supreme Court and of this Court and S. 18 of the Act of 1958, I am of opinion that benefit of S. 4 of the Act of 1958 can be granted to an accused who is convicted under s. 4 (2) of the Act though the offence was punishable with two years imprisonment and with fine which may extend to two thousand rupees. Only one bottle of liquor was recovered from the possession of the accused-petitioner on November 24,1978. The Act has now been repealed. Having considered the aforesaid facts and circumstances of the case, in my opinion, ends of justice would be met if the accused-petitioner Kauda is given benefit of s. 4 of the Act of 1958.
(3.) THE result is that the revision petition is allowed in part. THE conviction of the petitioner under s. 4 (2) of the Act is maintained. However, instead of sentencing him, it is ordered that the petitioner shall be released on furnishing a personal bond in the sum of Rs 2,000/- (Rupees two thousand) and one surety in the like amount to the satisfaction of the Additional Judicial Magistrate, First Class. Dungarpur to appear and receive sentence whenever called upon to do so during the period of one year and in the meantime, to keep the peace and be of good behaviour. Learned counsel for the petitioner prays that one month's time may be allowed to the accused-petitioner for furnishing the personal bond and the surety to the satisfaction of the Additional Judicial Magistrate, First Class, Dungarpur. One month's time is allowed as prayed for. In case, the accused-petitioner fails to do so, he will undergo the sentence awarded by the Additional Judicial Magistrate, First Class Dungarpur and confirmed by the Sessions Judge, Dungarpur. .;