Section 401(4) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(4)The condition on which a sentence is suspended or remitted under this section, may be one to be fulfilled by the person in whose favour the sentence is suspended or remitted, or one independent of his will.(4-a) The provisions of the above sub-section shall also apply to any order passed by a Criminal Court under any section of this Code or of any other law which restricts the liberty of any person or imposes any liability upon him or his property.Nothing herein contained shall be deemed to interfere with the right of [the Governor] [Sadar-i-Riyasat substituted by Act X of 2010 for 'His Highness' and again 'Governor' substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] to grant pardon, reprieves, respites or remissions of punishment.(5-a) Where a conditional pardon is granted by [the Governor] [Sadar-i-Riyasat substituted by Act X of 2010 for 'His Highness' and again 'Governor' substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] any condition thereby imposed, of whatever nature, shall be deemed to have been imposed by sentence of a competent Court under this Code and shall be enforceable accordingly.
