DWARKA PRASAD GUPTA, J. - (1.) HEARD learned counsel for the petitioner on merits. There is no case for interference by this Court with the order passed by the learned Judicial Magistrate, Jalore. The revision petition is dismissed. However, the lime allowed by the learned Sessions Judge, Jalore for submitting the personal bonds and surety bonds, for releasing the petitioners on probation, is extended by one month.;