- (1.) HEARD learned counsel.
(2.) THE accused was convicted u/s 4 (2) of the Rajasthan Prohibition Act and he was released on probation provided he furnishes a personal bond in the sum of Rs. 2,000/- for keeping peace and good behaviour, for a period of two years, on appeal, by the Sessions Judge, Merta by the order dated April 23, 1986. THE accused did not furnish the bond, therefore, proceedings were initiated against him and notice was issued to him to appear before the Court. Inspite of the notice he did not appear before the Court, therefore, on 9. 1. 89 the learned Session Judge, revoked the order dated April 23, 1986, whereby he was given benefit of probation and directed that he should undergo the sentence awarded by the Munsif & Judicial Magistrate, u/s 4 (2) of the Rajasthan Prohibition Act, of six months R. I. and a fine of Rs. 200/ -. Aggrieved against the order dated 9. 189 the present application u/s 482 Cr. P. C. has been filed by the accused petitioner. Learned counsel submitted that the petitioner is an old and illiterate man, therefore, he could not under stand the implication. Looking to the facts and circumstances of this case, the accused is given further one month's time to furnish the bond, as directed by the Sessions Judge, by his order dated April 23, 1986. In case, he does not comply with the direction dated April 23, 1986, then he will have to undergo punishment of six months. R. I. and fine of Rs. 200/- as ordered by the learned Munsif & Judicial Magistrate, u/s 4 (2) of the Rajasthan Prohibition Act and in case the accused furnishes, the bonds as directed by this Court, now, he shall be released on probation. The application u/s 482 Cr. P. C. is, accordingly, disposed of. .;