Section 612(3) in Criminal Courts - Rules and Orders
(3)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 entered in column 12. A note shall be made in the remarks column in respect of persons entered for statistical convenience as convicted, but in fact dealt with under Section 4 (1) (i) of the Act.
