Section 614(2) in Criminal Courts - Rules and Orders
(2)Where an order is made under Section 4 or 5 of the Central Provinces Probation of Offenders Act dismissing the case or releasing the offender, either conditionally on his executing a bond or unconditionally, the case, notwithstanding that the Court has not proceeded to conviction shall be returned in column 22. A note shall be made in the remarks column both of the ledger and also of the Punishment Statement in respect of the persons entered for statistical convenience as convicted but in fact dealt under Section 4 (1) (i) of the Act and not convicted.
