REGENT COMPUTRONICS PVT. LTD.

STATE OF HIMACHAL PRADESH Appellant

V/S

LAT SINGH Respondents

Referred Judgements :-

J K COTTON SPINNING AND WEAVING VS. STATE OF UTTAR PRADESH [REFERRED TO]
U P STATE ELECTRICITY BOARD VS. HARI SHANKAR JAIN [REFERRED TO]
BISHNU DEO SHAW VS. STATE OF WEST BENGAL [REFERRED TO]
KESHAV SITARAM SALI VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. SHAKTI PARSHAD ACCUSED [REFERRED TO]
B S M GANGANNA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF KERALA VS. CHELLAPPAN GEORGE [REFERRED TO]
GURBACHAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
JOGINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF PUNJAB VS. HARBANS LAL [REFERRED TO]

JUDGEMENT

(1.) (On behalf of Bhawani Singh, J. and himself).

(2.) The question as framed per se indicates that the provisions of the Probation of Offenders Act, 1958 (hereinafter referred to as 'the Act') apply to the entire area comprised in the State of Himachal Pradesh. This is not disputed.

(3.) That the analogous provisions pertaining to release on probation of good conduct or after admonition contained in S.562 of the Code of Criminal Procedure, 1898 (for short, 'the 1898 Code') stood superseded by those contained in the Act is also beyond the pale of controversy. This conclusion flows from the bare language of S.19 of the Act. It reads :

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STATE OF HIMACHAL PRADESH Vs. LAT SINGH

Referred Judgements :-

JUDGEMENT

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